M/S. Larsen And Toubro Limited vs. Union Of INDIA
Held
The Court allowed the petitioner's request to withdraw the writ petition. The reasoning provided is that the controversy involved in the case has been resolved by a decision of the Hon'ble Supreme Court. Consequently, the petition was ordered to be withdrawn. Any pending applications associated with the writ petition were also disposed of. The Court did not delve into the merits of the original dispute, as the withdrawal was permitted based on the petitioner's submission regarding the Supreme Court's resolution of the controversy.
Facts
The petitioner, M/s. Larsen And Toubro Limited, Infrastructure Vertical, filed a writ petition before the Rajasthan High Court. The respondents included the Union of India, the State of Rajasthan, the Goods and Services Tax Council, and the Deputy Commissioner, State/Work Contract and Leasing Tax. The specific tax period and the order or action under challenge are not detailed in the provided text. The procedural history is limited to the filing of the writ petition and the subsequent submission by the petitioner's counsel.
Key Issues
The Court had to decide whether to permit the petitioner to withdraw the writ petition. The petitioner's counsel argued that the controversy involved in the present case has been resolved by the Hon'ble Supreme Court, and therefore, they sought permission to withdraw the petition. The respondents' arguments are not recorded in the provided text. The core issue revolves around the petitioner's right to withdraw the petition based on subsequent developments in a higher court.
AI-generated summary — verify with the full judgment below
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 14509/2020 M/s. Larsen And Toubro Limited, Infrastructure Vertical, Monarch Building, 1St Floor, D-236 And 237, Amrapali Marg, Vaishali Nagar, Jaipur- 302021 Through Shalil Kumar Sharma, Assistant Manager (Indirect Taxation). ----Petitioner Versus
Union Of India, Through Secretary, Ministry Of Finance, Department Of Revenue, Government Of India, New Delhi.
The State Of Rajasthan, Through Additional Chief Secretary, Finance Department, Government Of Rajasthan, Secretariat, Jaipur.
The Goods And Service Tax Council (GST Council), Through Its Secretary, 5Th Floor, Tower-II, Jeevan Bharti Building, Janpath Road, Connaught Place, New Delhi - 110001
Deputy Commissioner, State / Work Contract And Leasing Tax, Circle- Jaipur, Zone-3, Jaipur-III, Commercial Taxes Department, Kar Bhawan, Jaipur. ----Respondents For Petitioner(s) : Mr. Nikhil Simlote, Advocate for Mr. R. B. Mathur, Advocate For Respondent(s) : Mr. R. D. Rastogi, Additional Solicitor General with Mr. Aditya Singh, Advocate Mr. Siddharth Ranka, Advocate Mr. Sheetanshu Sharma HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTIC
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