S And R Erectors vs. Union Of INDIA
Original PDF →Facts
The petitioner, S And R Erectors, through its partner Rohitash Singh, filed a writ petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondents were the Union of India, the Designated Committee under the Sabka Vishwas (Legal Dispute Resolution) Scheme 2019, and the Commissioner, Central GST Commissionerate, Jaipur. The specific tax period and the amount in dispute are not recorded in the judgment. The procedural history leading to this writ petition is not detailed.
Held
The Court considered the request made by the learned counsel for the petitioner. The petitioner sought permission to withdraw the writ petition and was granted liberty to file a fresh petition if the need arises. Consequently, the Court ordered the dismissal of the writ petition as withdrawn, with the liberty as prayed for by the petitioner. No specific legal provisions were discussed or interpreted in reaching this decision, as the matter was resolved based on the petitioner's request for withdrawal.
Key Issues
1. Whether the petitioner is entitled to withdraw the writ petition with liberty to file a fresh petition if the need arises, as per the prayers made by the petitioner's counsel. Contentions: Petitioner: The petitioner's counsel sought permission to withdraw the writ petition with liberty to file a fresh one if the need arises. Revenue/State: No arguments were recorded for the respondents.
AI-generated summary — verify with the full judgment below
[2024:RJ-JP:29358-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 4624/2024 S And R Erectors, 50-B, Ground Floor Ganesh Path Am Nagar, Sodala Shyam Nagar Jaipur Through Its Partner Rohitash Singh S/o Nouranglal Resident Of 121, S.b. Vihar Narendra Nagar Sodala Jaipur Rajasthan. ----Petitioner Versus
Union Of India, Through Ministry Of Finance North Block New Delhi-110011. 2. The Designated Committee, Under The Sabkavishwas (Legal Dispute Resolution) Scheme 2019 Jaipur, Commissionerate, Jaipur.
The Commissioner, Central Gst Commissionarate, Statue Circle, Jaipur. ----Respondents For Petitioner(s) : Dr. Anil Sharma For Respondent(s) : Mr. Sandeep Pathak HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE ASHUTOSH KUMAR Order 12/07/2024 Learned counsel for the petitioner seeks permission to withdraw the writ petition with liberty to file fresh, if need so arises. The petition is dismissed as withdrawn with liberty as prayed for. (ASHUTOSH KUMAR),J (AVNEESH JHINGAN),J Simple/ TANISHA /122
Reproduced from the public record of the Rajasthan High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.