M/S Kazi Marbles And Engineer PVT. LTD. vs. Union Of INDIA
Held
The Court granted the petitioner's request to withdraw the writ petition. Consequently, the writ petition was dismissed as withdrawn. The Court did not delve into the merits of the case or any underlying GST disputes. The reasoning was solely based on the petitioner's expressed desire to not pursue the matter further. No issues were expressly left undecided, as the petition was disposed of on the procedural ground of withdrawal.
Facts
The petitioner, M/s Kazi Marbles and Engineer Pvt. Ltd., filed a writ petition before the Rajasthan High Court at Jodhpur. The respondents included various authorities from the Central Goods & Services Tax department and a bank. The writ petition was filed challenging an order or action passed by one of the revenue authorities. The specific tax period(s) and the amount in dispute are not recorded in the judgment. The procedural history leading to the filing of the writ petition is also not detailed.
Key Issues
The Court had to decide whether to grant the petitioner's request to withdraw the writ petition. The petitioner, through their learned counsel, sought permission to withdraw the writ petition. The respondents' arguments, if any, are not recorded in the judgment. No specific legal provisions or precedents were discussed in relation to the withdrawal of the petition.
AI-generated summary — verify with the full judgment below
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 14439/2019 M/s Kazi Marbles and Engineer Pvt. Ltd., F35A, RIICO Industrial Area, Chittorgarh, 312001, (Rajasthan) through Director Shri Bhagwati Lal Mula S/o Shri Manohar Lal Ji Mula, aged 61 years. R/o F5A, RIICO Industrial Area, Chittorgarh. Age ----Petitioner Versus
Union of India through The Secretary, Ministry of Finance, North Block, New Delhi.
Commissioner (Appeals), Central Goods & Service Tax, Chittorgarh.
Assistant Commissioner of Central Goods & Service Tax, GST Division, Chittorgarh.
Superintendent of Central Goods & Services Tax, Division G, Building No.168-172, Sector 4, Gandhi Nagar, Chittorgarh, (Rajasthan).
Branch Manager, Kotak Mahindra Bank Ltd., Jagannath Tower, Bhilwara Road, Chittorgarh, 312001, (Rajasthan). ----Respondents For Petitioner(s) : Mr. Arvind Shrimali. HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 07/11/2019 Learned counsel for the petitioner seeks permission to withdraw the writ petition. Permission granted. Accordingly, the writ petition is dismissed as withdrawn. (MAHENDAR KUMAR GOYAL),J (INDR
The judgment continues below.
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