M/S. Htc Toughened Glass vs. State Of Rajasthan

Held

The Court allowed the application for restoration of the writ petition. The reasoning behind this decision is stated to be "for the reasons stated" in the application, implying that the Court found the petitioner's explanation for the non-prosecution or de-listing of the original writ petition to be satisfactory. Consequently, the writ petition has been restored to its original number, WRES-80/2021. This means the case will now proceed on its merits as if it had not been dismissed or de-listed. No specific issues from the original writ petition were decided in this order; the focus was solely on the procedural aspect of restoring the case.

Facts

The petitioner, M/s. Htc Toughened Glass, through its proprietor Mr. Hanumant Kumar Doyal, filed a writ petition before the High Court of Judicature for Rajasthan at Jodhpur. The writ petition was initially numbered as WRES-80/2021. The respondents are the State of Rajasthan (through the Chief Secretary and Finance Secretary) and the GST Council. The current order pertains to an application for the restoration of the writ petition, which had likely been dismissed or de-listed.

Key Issues

1. Whether the application for restoration of the writ petition should be allowed, considering the reasons stated by the petitioner? The petitioner, M/s. Htc Toughened Glass, sought the restoration of their writ petition. The reasons for the initial dismissal or de-listing are not detailed in this specific order, but the application for restoration implies that the petitioner wished to pursue their original grievance. The respondents, the State of Rajasthan and the GST Council, are parties to the original writ petition, but their specific arguments regarding the restoration application are not recorded in this order. The court's decision hinges on the sufficiency of the reasons provided by the petitioner for seeking restoration.