Anant Jain vs. Maharashtra Goods And Service Tax Department And Anr.
Original PDF →Facts
The Petitioner, Anant Jain, filed a Criminal Writ Petition No. 3852 of 2022 before the Bombay High Court. The respondents were the Maharashtra Goods and Service Tax Department and another entity. The Petitioner's counsel, on instructions, sought leave to withdraw the petition unconditionally. The Court granted this leave.
Held
The Court considered the submission made by the learned counsel for the Petitioner, who, on instructions, sought leave to withdraw the present Petition unconditionally. The Court granted the leave to withdraw the petition. Consequently, the Petition was disposed of as withdrawn. No specific findings on substantive GST law were made as the petition was withdrawn at the outset.
Key Issues
1. Whether the Petitioner is entitled to withdraw the Criminal Writ Petition unconditionally, as per the instructions received by their counsel? (Question of procedure) Contentions: Petitioner: Submitted through their counsel that they wish to withdraw the petition unconditionally. Revenue/State: No arguments recorded for the respondents in the provided text.
AI-generated summary — verify with the full judgment below
DAE 47-WP-3852-2022.doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY CRIMINAL APPELLATE JURI ICTION CRIMINAL WRIT PETITION NO. 3852 OF 2022 Anant Jain ...Petitioner Versus Maharashtra Goods and Service Tax Department and Anr. ...Respondents Mr. Vedang R. Kulkarni, Advocate for Petitioner. Ms. M. H. Mhatre, APP for Respondent-State. Mr. R. K. Phatak, Spl. P.P. for SGST. CORAM : A. S. GADKARI AND PRAKASH D.NAIK, JJ. DATE : 30th NOVEMBER, 2022. P.C.:- . Learned counsel appearing for the Petitioner on instructions, seeks leave to withdraw the present Petition unconditionally. Leave granted.
Petition is disposed off, as withdrawn. (PRAKASH D. NAIK, J.) (A. S. GADKARI, J.) 1/1 DNYANESHWAR ASHOK ETHAPE DNYANESHWAR ASHOK ETHAPE Date: 2022.12.03 13:06:13 +0530
Reproduced from the public record of the Bombay High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.