M/S. Htc Toughened Glass vs. State Of Rajasthan
Original PDF →Facts
The petitioner, M/s. HTC Toughened Glass, through its Proprietor Mr. Hanumant Kumar Doyal, filed a writ petition before the High Court of Judicature for Rajasthan at Jodhpur. The respondents were the State of Rajasthan, through its Chief Secretary and Finance Secretary, and the GST Council. The petitioner sought specific relief against the respondents concerning matters related to GST. The procedural history indicates that the petitioner subsequently filed an application to withdraw the writ petition.
Held
The Court held that the writ petition should be dismissed as withdrawn. This decision was based on the submission made by the learned counsel for the petitioner, who explicitly stated the petitioner's desire to withdraw the writ petition and confirmed that an application for withdrawal had already been filed. Consequently, the Court did not delve into the substantive merits of the case or the underlying GST dispute. The operative direction was the dismissal of the writ petition as withdrawn.
Key Issues
The primary issue before the Court was whether the petitioner's request to withdraw the writ petition should be granted. The petitioner's counsel submitted that they wished to withdraw the writ petition and had filed a formal application for this purpose. The respondents' arguments, if any, are not recorded in the judgment. The Court had to decide whether to permit the withdrawal of the petition based on the petitioner's stated intention.
AI-generated summary — verify with the full judgment below
[2024:RJ-JD:21608-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 5572/2021 M/s. HTC Toughened Glass, Through Its Proprietor Mr. Hanumant Kumar Doyal Having Principal Place Of Business At G-1-900, IVth Phase, Boranada, Jodhpur (Rajasthan) Aged About 44 Years. ----Petitioner Versus
State Of Rajasthan, Through Its Through Its Chief Secretary, Government Of Rajasthan, Government Secretariat, Jaipur, Rajasthan.
State Of Rajasthan, Through Its Through Its Finance Secretary, Finance Department (Tax Division), Government Of Rajasthan, 1st Floor, Main Building, Government Secretariat, Jaipur. Rajasthan.
The GST Council, Through Secretary, 5th Floor, Tower - II, Jeevan Bharti Building, Janpath Road, Cannaught Place, New Delhi - 110001 ----Respondents For Petitioner(s) : Mr. Gopalkrishna Chhangani for Mr. Falgun Buch For Respondent(s) : Mr. Hemant Dutt Mr. Rajvendra Saraswat Ms. Shreshtha Mathur for Mr. Ankur Mathur HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI HON'BLE MR. JUSTICE MUNNURI LAXMAN Order 14/05/2024 Learned counsel for the petitioner submits that he wants to withdraw the writ petition and for this he has already filed an application. On such submissions, the writ petition is dismissed as withdrawn. (MUNNURI LAXMAN),J (DR. PUSHPENDRA SINGH BHATI),J 34-Ramesh/BhumikaP/-
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.