M/S. Agarwal Distributors vs. Union Of INDIA
Original PDF →Facts
The petitioner, M/s. Agarwal Distributors, through its Proprietor Mr. Laxmi Kant Pitti, filed a writ petition before the Rajasthan High Court at Jodhpur. The petition was filed against the Union of India, the Goods and Services Tax Council, the State of Rajasthan, the Central Board of Indirect Taxes and Customs, and the Superintendent of Central Goods and Service Tax. The specific tax period and the order or action under challenge are not detailed in the provided text. The procedural history indicates that an application for withdrawal of the writ petition was filed by the petitioner.
Held
The Court allowed the application filed by the petitioner seeking withdrawal of the writ petition. Consequently, the writ petition was dismissed as withdrawn. The reasons for allowing the withdrawal are indicated in the application, but not elaborated upon in the judgment. The Court did not delve into the substantive issues that might have formed the basis of the original writ petition. The operative direction was to dismiss the petition as withdrawn.
Key Issues
The primary issue before the Court was whether to allow the petitioner's application for withdrawal of the writ petition. The petitioner, M/s. Agarwal Distributors, sought to withdraw the writ petition. The respondents, including the Union of India and the State of Rajasthan, were represented. The Court had to decide whether to permit the withdrawal based on the reasons provided in the petitioner's application. No specific arguments from either side regarding the merits of the original petition are recorded, as the matter proceeded on the application for withdrawal.
AI-generated summary — verify with the full judgment below
[2024:RJ-JD:3791-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 7513/2019 M/s. Agarwal Distributors, Through Its Proprietor Mr. Laxmi Kant Pitti Having Principal Place Of Business At Shop No. 30, Inside Geeta Bhawan, Jodhpur (Rajasthan ) - 342003. Aged About 50 Years. ----Petitioner Versus
Union Of India, Through Joint Secretary (Revenue) Ministry Of Finance (Department Of Revenue) Room No. 46, North Block, New Delhi 110001
The Goods And Service Tax Council (Gst Council), Office Of The Gst Council Secretariat Through Its Secretary, 5Th Floor, Tower Ii, Jeevan Bharti Building, Janpath Road, Connaught Place, New Delhi - 110001
The State Of Rajasthan, Through Its Joint Secretary (Tax) Finance Department (Tax Division), 1St Floor, Main Building, Gate -2, Government Secretariat, Jaipur, Rajasthan-302005. 4. Central Board Of Indirect Taxes And Custom, Through Its Chairman, Department Of Revenue, North Block, New Delhi - 110001
The Superintendent, Central Goods And Service Tax, Gst Range-Iv, 12/3, Civil Lines, Residency Road, Jodhpur - Rajasthan. ----Respondents For Petitioner(s) : Mr. Falgun Buch. For Respondent(s) : Mr. Rajvendra Saraswat. Mr. Hemant Dutt. HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT Order 24/01/2024
An application has been filed by the petitioner seeking withdrawal of the writ petition.
[2024:RJ-JD:3791-DB] (2 of 2) [CW-7513/2019]
For the reasons indicated in the application, the same is allowed. The petition is dismissed as withdrawn. (YOGENDRA KUMAR PUROHIT),J (ARUN BHANSALI),J 77-arunp/-
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.