Union Of INDIA vs. Tax Bar Association
Facts
This matter concerns a review petition filed by the Union of India, the State of Rajasthan, the GST Council, GSTN, and the Central Board of Indirect Taxes and Customs. The respondent is the Tax Bar Association, Jodhpur. The review petition was filed against an earlier order of the High Court. The present proceedings are before the High Court of Judicature for Rajasthan at Jodhpur. The petitioners are seeking to withdraw the review petition. An application for withdrawal was filed by the petitioners.
Held
The Court considered the application for withdrawal of the review petition. For the reasons mentioned in the application, the Court allowed the application. Consequently, as the application for withdrawal was allowed, the present review petition was dismissed as withdrawn. The Court did not delve into the substantive merits of the original review petition or the issues that might have been raised therein, as the matter was disposed of solely on the basis of the withdrawal application.
Key Issues
1. Whether the application for withdrawal of the review petition should be allowed, considering the reasons stated therein. Arguments: Petitioner (Union of India and others): The petitioners have filed an application for withdrawal of the present review petition and have stated reasons for seeking such withdrawal. They are seeking permission from the Court to withdraw the petition. Respondent (Tax Bar Association, Jodhpur): The judgment does not record any specific arguments made by the respondent regarding the withdrawal application.
AI-generated summary — verify with the full judgment below
[2023:RJ-JD:27740-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Review Petition (Writ) No. 51/2020
Union Of India, Ministry Of Finance (Department Of Revenue) Room No.46, North Block, New Delhi-110001 Through Joint Secretary (Revenue).
State Of Rajasthan, Finance Department (Tax Division) 1St Floor, Main Building, Gate 2, Government Secretariat, Jaipur, Rajasthan 302005. 3. The Goods And Services (Gst Counsil), Office Of The Gst Counsil Secretariat, 5Th Floor, Tower Ii, Jeevan Bharti Building, Janpath Road, Connaught Place, New Delhi- 110001 Through Its Secretary
Goods And Service Tax Network (Gstn), Through Its Ceo, East Wing, Worldmark-1, 4Th Floor, Tower B, Aerocity, New Delhi-110037
Central Board Of Indirect Taxes And Customs, Through Its Chairman, Department Of Revenue, North Block, New Delhi-110001 ----Petitioners Versus Tax Bar Association, Having Its Office At Kar Bhawan, High Court Campus, Jodhpur (Rajasthan) - 342006 Through Its President Mr. Vishnu Prakash Daga. ----Respondent For Petitioner(s) : None present For Respondent(s) : HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI HON'BLE MR. JUSTICE KULDEEP MATHUR Order 02/09/2023 The matter com
The judgment continues below.
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