M/S. Ronak Agencies vs. State Of Rajasthan
Facts
The petitioner, M/s. Ronak Agencies, filed a writ petition before the Rajasthan High Court at Jodhpur. The respondents were the State of Rajasthan (through the Assistant Commissioner, GST), the GST Council, and the Goods and Services Tax Network (GSTN). The petitioner sought permission to withdraw the writ petition. An application for withdrawal was filed and considered by the Court. The Court allowed the application for withdrawal.
Held
The Court considered the application filed by the petitioner seeking permission to withdraw the writ petition. The Court found no opposition from the respondents to this request. Consequently, the Court allowed the application for withdrawal. As a result, the writ petition was dismissed as withdrawn. The judgment does not provide details on the original grounds for filing the writ petition or any specific GST provisions that were under challenge, as the matter was resolved by the petitioner's withdrawal.
Key Issues
The primary issue before the Court was whether the petitioner should be permitted to withdraw the writ petition. The petitioner, M/s. Ronak Agencies, sought to withdraw the writ petition. The respondents, including the State of Rajasthan, the GST Council, and GSTN, did not raise any objection to the withdrawal. The Court had to decide whether to grant the petitioner's request to withdraw the case.
AI-generated summary — verify with the full judgment below
[2023:RJ-JD:21874-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 6459/2019 M/s. Ronak Agencies, (Proprietor Vipla Nagpal, Aged 40 Years,) Having Principal Place Of Business At Nagpal Complex, Opposite Drm Office Bikaner (Rajasthan)- 334001. ----Petitioner Versus
State Of Rajasthan, Through Office Of The Assistant Commissioner, Rajasthan Goods And Service Tax, Circle- B, Ac/ Cto Ward, Bikaner- Rajasthan.
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- 110 001
Goods And Service Tax Network (Gstn) Through Its Ceo, East Wing Worldmark 1, 4Th Floor, Tower B, Aerocity, New Delhi- 110037. ----Respondents For Petitioner(s) : Mr. Prateek Gattani For Respondent(s) : Mr. Sundeep Bhandawat HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT Judgment / Order 17/07/2023 The matter comes up for consideration of application (1/23) preferred on behalf of the petitioner with a prayer that the petitioner may be permitted to withdraw the instant writ petition.
The judgment continues below.
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