M/S Coral Developers vs. Union Of INDIA
Held
The Court decided to allow the petitioner's request to withdraw the writ petition. The reasoning was based on the petitioner's submission that an identical petition had already been filed. Therefore, the Court dismissed the petition as withdrawn. No specific provisions of the GST Act or Rules were discussed in relation to the merits of the case, as the petition was disposed of on procedural grounds.
Facts
The petitioner, M/s Coral Developers, through its authorized signatory, filed a writ petition before the Rajasthan High Court at Jodhpur. The petition was against the Union of India and the State of Rajasthan, along with various GST authorities. The petitioner sought to withdraw the petition. The reason stated for withdrawal was that an identical petition involving the same issues had already been filed.
Key Issues
1. Whether the present writ petition can be withdrawn by the petitioner. (Question of procedure) Petitioner's Argument: The learned counsel for the petitioner sought to withdraw the petition, stating that an identical petition involving the same issues had already been filed. Revenue/State's Argument: No argument was recorded for the respondents.
AI-generated summary — verify with the full judgment below
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 7136/2021 M/s Coral Developers, 2Nd Floor, Rsgs The Universe Campus, Hiran Magri Extension, Opp. Sec. 9, Udaipur 313001 (Raj.) Through Its Authorised Signatory Ravi Kumar Tak S/o R.k. Tak. ----Petitioner Versus
Union Of India, Through Secretary, Finance Department, Government Of India, New Delhi.
The Chairman, GST Council Government Of India, New Delhi.
The State Of Rajasthan, Through Finance Secretary, Government Of Rajasthan, Secretariat, Jaipur.
Principal Commissioner, Central Goods And Service Tax, Rajasthan, Jaipur.
Chief Commissioner, State Goods And Service Tax, Kar Bhawan, Jaipur. ----Respondents For Petitioner(s) : Mr. Pankaj Ghiya For Respondent(s) : ---- HON'BLE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE MADAN GOPAL VYAS Order 08/03/2022 Learned counsel for the petitioner seeks to withdraw this petition (filed online) stating that the petition involving identical issues had already been filed. The petition is dismissed as withdrawn. (MADAN GOPAL VYAS),J (MANINDRA MOHAN SHRIVASTAVA),ACJ 19-Deepika/-
The judgment continues below.
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