RAFIQ NAIK EXPORTS PRIVATE LIMITED vs. PR. COMMISSIONER OF INCOME TAX

WP/2923/2025HC BombayHCBM01007277202525 November 20252 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court noted the statement made by the learned advocate for the petitioner regarding the instruction to withdraw the writ petition due to subsequent developments. In light of this statement, the Court dismissed the writ petition as withdrawn. No order as to costs was made. The operative direction was the dismissal of the petition. No issues were decided on merits.

What were the facts?

The petitioner, Rafiq Naik Exports Private Limited, filed a Writ Petition No. 2923 of 2025 before the High Court of Judicature at Bombay. The respondents were the Principal Commissioner of Income Tax, Pune-1, and others, including the Union of India. The matter was mentioned and taken out of turn. The learned advocate for the petitioner informed the court that due to subsequent developments, they had instructions to withdraw the writ petition. The court was informed of this instruction.

What were the issues?

1. Whether the petitioner is entitled to withdraw the Writ Petition No. 2923 of 2025. (Question of procedure) The petitioner's counsel stated that they had instructions to withdraw the petition due to subsequent developments. The revenue's counsel was present, and the Union of India was also a respondent. No specific arguments were recorded from the revenue's side regarding the withdrawal, other than their presence.

AI-generated summary — verify with the full judgment below

89-WP-2923-2025.doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION WRIT PETITION NO. 2923 OF 2025 Rafiq Naik Exports Private Limited .. Petitioner Versus Pr. Commissioner of Income Tax, Pune-1 and Ors. .. Respondents Mr. Sagar Tilak, with Mr. Sachin Hande, Ms. Preshita Adamane and Ms. Saachi Bhiwandkar, i/b Adv. Sachin Hande, for the Petitioner. Mr. Eshaan Swaroop, i/b Mr. Arjun Gupta, for the Respondent- Revenue. Mr. Ashutosh Misra, i/b A.A. Ansari, for Respondent No.6/UOI.

CORAM: B. P. COLABAWALLA & AMIT S. JAMSANDEKAR, JJ. DATE: NOVEMBER 25, 2025 P. C. 1. Mentioned. Taken out of turn. 2. Learned Advocate appearing for the Petitioner states that due to subsequent developments, he has instructions to withdraw the above Writ Petition. Page 1 of 2 NOVEMBER 25, 2025 Darshan Patil 2025:BHC-AS:51100-DB

89-WP-2923-2025.doc

In light of the aforesaid statement, the above Writ Petition is dismissed as withdrawn. No order as to costs. 4. This order will be digitally signed by the Private Secretary/ Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order. [AMIT S. JAMSANDEKAR, J.] [B. P. COLABAWALLA, J.] Page 2 of 2 NOVEMBER 25, 2025 Darshan Patil Signed by: Darshan Patil Designation: PA To Honourable Judge Date: 26/11/2025 11:39:12

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