Rasi Innovation PVT LTD vs. Superintendent, Ward 84, Delhi GST & Anr.
Original PDF →Facts
The Petitioner, Rasi Innovation Pvt. Ltd., filed a writ petition before the Delhi High Court. The Petitioner subsequently filed an application seeking to withdraw the writ petition. The Petitioner stated that the petition had been taken back from the High Court Registry under objections and was to be deleted from the cause list. However, this was not brought to the Court's attention, and an order was passed on May 9, 2025. The present application seeks to recall that order. The Respondents are the Superintendent, Ward 84, Delhi GST, and another authority.
Held
The Court held that for the reasons stated in the application filed by the Petitioner, the order dated May 9, 2025, should be recalled. The Court found merit in the Petitioner's submission that the matter was not brought to its notice correctly, leading to the previous order. Consequently, the Court recalled its order dated May 9, 2025. The writ petition was then dismissed as withdrawn. The next scheduled date of hearing, July 28, 2025, was cancelled. No specific GST provisions were discussed or interpreted; the decision was purely procedural.
Key Issues
1. Whether the order dated May 9, 2025, passed by the Court should be recalled. This is a procedural issue concerning the conduct of proceedings before the Court. The Petitioner argued that the petition was intended to be withdrawn and that the Court's previous order was passed due to a misunderstanding of this fact. The Petitioner relied on the fact that the petition had been taken back under objections and was to be deleted from the cause list. The Revenue/State's contentions are not recorded in the judgment.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
O R D E R % 19.05.2025
This hearing has been done through hybrid mode. CM APPL. 30446/2025
The present application has been filed by the Petitioner – Rasi Innovation Pvt. Ltd. seeking directions of this Court for disposing the writ petition as withdrawn.
As per the Petitioner, the petition had already been taken back under objections from the High Court Registry and the same was to be deleted from the cause list dated 9th May, 2025. 4. This was however not brought to the notice of the Court and hence, the matter was taken up on 9th May, 2025 and the consequent order was passed.
For the reasons stated in the application, the order dated 9th May, 2025 passed by the Court is recalled. The petition is dismissed as withdrawn. This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/07/2025 at 20:37:54
The next date i.e. 28th July, 2025 stands cancelled. PRATHIBA M. SINGH, J. RAJNEESH KUMAR GUPTA, J. MAY 19, 2025/da/ss This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 01/07/2025 at 20:37:54
Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.