Namita Chaudhary vs. Commissioner And Ors
Held
The Court held that permission should be granted for the petitioner to withdraw the writ petition. The reasoning provided is that the counsel for the petitioner explicitly sought permission to withdraw. Consequently, the Court granted the permission as sought. The operative direction was to dismiss the writ petition as withdrawn. No other issues were decided on merits, and no specific provisions of the GST Act or Rules were discussed in relation to the merits of the case.
Facts
The petitioner, Namita Chaudhary, a Superintendent in Central Excise and Service Tax, filed a writ petition before the Rajasthan High Court. The petition was directed against the Commissioner, Central Excise and Service Tax, Audit Commissionerate, Jaipur, and other authorities. The specific order or action under challenge and the tax period(s) are not detailed in the provided judgment excerpt. The amount in dispute is also not mentioned. The procedural history is limited to the filing of the writ petition and the subsequent request by the petitioner to withdraw it.
Key Issues
The primary issue before the Court was whether to grant the petitioner's request to withdraw the writ petition. The petitioner's counsel sought permission to withdraw the writ petition. The respondents' arguments, if any, are not recorded in the judgment. The Court had to decide whether to allow the withdrawal of the petition.
AI-generated summary — verify with the full judgment below
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. Civil Writ Petition No.13003/2017 Namita Chaudhary W/o Shri Ashok Kajla, Aged 53 years, Superintendent,
Central
Excise
And Service
Tax Commissionerate, Presently Posted As Superitendent, Cbec, Ajmer, R/o 2/659 Jawahar Nagar, Jaipur, Rajasthan Jaipur, Rajasthan. ----Petitioner Versus
The Commissioner, Central Excise And Service Tax, Audit Commissionerate, Jaipur.
The Chief Commissioner, Central Excise Jaipur Zone, Statue Circle, Jaipur
The Member Personal And Vigilance Central Board Of Excise And Customs Gst, North Block Parliament, New Delhi
The Additional Commissioner, Central Excise And Service Tax, Audit Commissionerate, Jaipur.
The Deputy Commissioner, Central Excise And Service Tax, Audit Commissionerate, Jaipur. ----Respondents For Petitioner(s) : Mr.Lokendra Singh. HON'BLE MR. JUSTICE ALOK SHARMA Order 26/02/2019 Counsel for the petitioner seeks permission to withdraw the writ petition. Permission as sought is granted. The writ petition is dismissed as withdrawn as prayed for. (ALOK SHARMA),J Karan/128
The judgment continues below.
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Reproduced from the public record of the Rajasthan High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.