M/S Rfe Solar Private Limited vs. Union Of INDIA
Facts
The petitioner, M/s RFE Solar Private Limited, filed a writ petition before the Rajasthan High Court, Bench at Jaipur. The respondents included the Union of India, the State of Rajasthan, the Authority for Advance Ruling (GST), Rajasthan, the Appellate Authority for Advance Ruling (GST), Rajasthan, and the Ministry of New and Renewable Energy. The specific tax period(s) and the order or action under challenge are not detailed in the provided text. The amount in dispute is also not mentioned. The procedural history leading to this writ petition is not elaborated.
Held
The Court allowed the petitioner's request to withdraw the writ petition. The Court explicitly stated that the petition is dismissed as withdrawn. The petitioner was granted liberty to revive the petition in case the eventuality so arises. No specific findings were made on any GST-related issues, as the matter was disposed of on the petitioner's request for withdrawal. The reasoning for granting the liberty to revive is based solely on the petitioner's prayer. No other issues were expressly left undecided.
Key Issues
The Court was not required to decide any substantive issues of law or fact. The only matter before the Court was the petitioner's request to withdraw the writ petition. The petitioner sought permission to withdraw the petition with the liberty to revive it if future events warranted. The respondents were represented, but their arguments or stance on the withdrawal request are not recorded. Therefore, the issues revolve around the petitioner's request for withdrawal and the Court's disposition of that request.
AI-generated summary — verify with the full judgment below
[2023:RJ-JP:16512-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 11671/2019 M/s RFE Solar Private Limited, Having Its Address At D-43, Janpath, Shyam Nagar, Jaipur - 302019 Through Its Director Shri Kailash Chand Mor S/o. Shri Radha Kishan Mor Aged About 67 R/o Flat No. 103, B-11 Vidhyadhar Enclave First Central Spine Vidhyadhar Nagar Jaipur-302039 (Raj.) ----Petitioner Versus
Union Of India, Through The Revenue Secretary, Finance Ministry, Having Its Address At North Block, President Estate, New Delhi
State Of Rajasthan, Through The Principal Secretary (Finance) Having Its Address At Secretariat, Jaipur In The State Of Rajasthan
Authority For Advance Ruling, GST, Rajasthan, Through Its Honble Members, Having Its Address At NCR Building, C- Scheme, Jaipur -302005
Appellate Authority For Advance Ruling, GST, Rajasthan, Through Its Honble Members, Having Its Address At NCR Building, C- Scheme, Jaipur -302005
Ministry Of New And Renewable Energy, Through Its Secretary, Having Its Address At Block-14, CGO Complex, Lodhi Road, New Delhi - 110003 ----Respondents For Petitioner(s) : Mr. Daksh Pareek, Advocate For Respondent(s
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