Shri Karni Electrovision vs. The Union Of INDIA
Held
The Court accepted the submission of the appellant's counsel and allowed the withdrawal of the special appeal. The Court noted that the petitioner had been granted the relief sought for by the GST Council, which was the basis for the request to withdraw the appeal. Consequently, the special appeal was dismissed as withdrawn. All pending applications associated with the appeal were also dismissed as a consequence of the withdrawal.
Facts
The appellant, Shri Karni Electrovision, through its partner Shri Rajeev Singh Yadav, filed a special appeal before the High Court of Judicature for Rajasthan at Jodhpur. The appeal was directed against the respondents, including the Union of India, the Secretary of the Goods and Service Tax Council, the Commissioner of Central Goods and Service Tax, and various Deputy Commissioners of Central and State Tax. The specific order or action under challenge and the tax period(s) are not detailed in the provided text. The procedural history indicates that the matter reached the High Court as a special appeal.
Key Issues
The Court was not required to decide any substantive issues of law or fact. The sole question before the Court was whether the appellant should be permitted to withdraw the appeal. The appellant's counsel, Mr. M.S. Purohit, submitted that the petitioner had been granted the relief sought for by the GST Council and therefore, requested permission to withdraw the instant appeal. The respondents' counsel, Mr. Rajvendra Saraswat, did not present any arguments against the withdrawal.
AI-generated summary — verify with the full judgment below
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 252/2020 Shri Karni Electrovision, Near Kela Mata Temple, Bikaner Through Partner Shri Rajeev Singh Yadav S/o Shri Jethu Singh Yadav, Aged About 43 Years, Resident Of Near Man Mandir Temple, Kanta Khaturia Colony, Bikaner. ----Appellant Versus
The Union Of India, Through The Commissioner (Gst) Ministry Of Finance, Department Of Revenue, Central Board Of Excise And Customs, New Delhi.
The Secretary, Goods And Service Tax Council, Secretariat, 5Th Floor Tower 11, Jeewan Bharti Building, Janpath Road, Connaught Place, New Delhi 01. 3. The Commissioner, Central Goods And Service Tax Commissionerate, Jaipur.
The Dy. Commissioner, Central Goods And Service Tax Range (Xxiv) (Jurisdiction Officer), Bikaner
The Dy. Commissioner/ Asst. Commissioner, State Tax, Circle-D, Bikaner. ----Respondents For Appellant(s) : Mr. M.S. Purohit through VC. For Respondent(s) : Mr. Rajvendra Saraswat through VC. HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MS. JUSTICE KUMARI PRABHA SHARMA Order 04/08/2020 Shri Purohit, learned counsel representing the appellant petitioner submits that the petitioner has been granted
The judgment continues below.
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