M/S Vaasyam Developers Private Limited vs. M/S Ranabhai Constructions Company
Original PDF →Facts
The petitioners, M/s Vaasyam Developers Private Limited and its authorized signatory Shri Pramod, filed a writ petition before the Rajasthan High Court. The petition was against M/s Ranabhai Constructions Company and other respondents, including M/s Larsen and Toubro Limited. The specific tax period and the order or action under challenge are not detailed in the provided text. The procedural history leading to the filing of the writ petition is also not elaborated. The amount in dispute is not mentioned. The judgment indicates that the writ petition was filed by the petitioners.
Held
The Court held that the writ petition was rendered infructuous due to subsequent developments, as stated by the learned counsel for the petitioners. Consequently, the Court dismissed the writ petition. The reasoning was solely based on the submission that the petition was no longer alive or relevant due to events that occurred after its filing. No specific GST provisions were discussed or interpreted by the Court in reaching this decision. The ratio decidendi is that a writ petition, if rendered infructuous by the petitioner's own admission, should be dismissed. Any pending applications related to the petition were also disposed of.
Key Issues
The primary issue before the Court was whether the writ petition, as filed by M/s Vaasyam Developers Private Limited and Shri Pramod, should be proceeded with. The petitioners' counsel submitted that due to subsequent developments, the writ petition had become infructuous. The Court had to decide if the petition was still maintainable or if it should be disposed of on the grounds presented by the petitioners. No specific arguments were recorded from the respondents' side regarding the merits of the case or the GST provisions, as the matter was decided based on the petitioner's submission of the petition becoming infructuous.
AI-generated summary — verify with the full judgment below
[2024:RJ-JP:14405] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. Civil Writ Petition No. 11560/2023
M/s Vaasyam Developers Private Limited, M-18, 3Rd Floor, Hari Nagar, Clock Tower, Behind New Era School, Delhi South-West Delhi, Through Its Authorised Signatory Pramod Shri Pramod S/o Shri Rajpal Singh, Resident Of House No. A-46, Tigari Delhi, Company Reg. No. 277712 Roc Delhi, Gst No. 07Aafcv0659Nizu
Shri Pramod S/o Shri Rajpal Singh, Resident Of House No. A-46, Tigari Delhi, Director M/s Vaasyam Developers Private Limited. ----Petitioners Versus
M/s Ranabhai Constructions Company, Near Sahakari Samiti, Mahavir Colony, Sanwatsar, Tehsil Kishangarh, District Ajmer Through Proprietor Shri Mukesh Kumar S/o Shri Bhagirath Ji, Resident Of Mahavir Colony, Sanwatsar, Tehsil- Kishangarh, District – Ajmer. …….Respondent
Shri Prashant Kumar S/o Shri Satyapal, Aged About 39 Years, Resident Of House No. 630, Sapnawat Delhi- 110064, Director M/s Vaasyam Developers Private Limited.
Smt. Sandhya Jaiswal, Director M/s Vaasyam Developers Private Limited, Resident Of M-18, 3Rd Floor, Hari Nagar, Clock Tower, Behind New Era School, Delhi South-West Delhi
Smt. Kiran Ramakant Padte, Director M/s Vaasyam Developers Private Limited, Resident Of M-18, 3Rd Floor, Hari Nagar, Clock Tower, Behind New Era School, Delhi South-West Delhi
M/s Larsen And Toubro Limited, Wdfc Em, P-4, Project Office, Vinayak Heights, 6Th Floor Goms Defence Colony, Gautam Marg, Vaishali Circle, Vaishali Nagar, Jaipur, 302021, Rajasthan. Gst No. 08Aaacl0140P72D. ---Proforma-Respondents For Petitioner(s) : Mr. Krishna Das for
[2024:RJ-JP:14405] (2 of 2) [CW-11560/2023] Mr. Akshay Singh For Respondent(s) : Mr. Yashvardhan Tolani for Mr. Aman Pareek HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 21/03/2024 Learned counsel for the petitioners submits that on account of subsequent development, this writ petition is rendered infructuous. The writ petition is dismissed accordingly. Pending application(s), if any, also stands disposed of. (MAHENDAR KUMAR GOYAL),J Sudha/67
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.