AAVAS FINANCERS LIMITED vs. THE ASSISTANT COMMISSIONER OF INCOME TAX

CW/12762/2023HC RajasthanRJHC02062558202308 November 2024Bench: AVNEESH JHINGAN,UMA SHANKER VYAS1 pages

AI SummaryWithdrawn

What did the High Court hold?

The Tribunal granted the petitioner's request to withdraw the writ petition. The court's decision was to dismiss the petition as withdrawn. No findings were made on the merits of the case, as the petition was disposed of on the procedural ground of withdrawal. The ratio decidendi is that a party has the right to withdraw their petition, and the court will typically grant such a request unless there are compelling reasons otherwise, which were not present here. No issues were left undecided as the matter was concluded by the withdrawal.

What were the facts?

The petitioner, Aavas Financers Limited, filed a Civil Writ Petition No. 12762/2023 before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondent was the Assistant Commissioner of Income Tax, Circle -1, Jaipur. The petition was filed through its authorized representative. The specific assessment year(s) and the order or action under challenge are not explicitly detailed in the provided text. The procedural history is limited to the filing of the writ petition and the subsequent request for withdrawal.

What were the issues?

The primary issue before the Tribunal was whether the petitioner should be granted permission to withdraw the writ petition. The petitioner's counsel sought permission to withdraw the petition. The respondent's contentions are not recorded in the judgment. No specific legal provisions or precedents were discussed in relation to the withdrawal request.

AI-generated summary — verify with the full judgment below

[2024:RJ-JP:46349-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 12762/2023 Aavas Financers Limited, Having Its Registered Office At 201- 202, Second Floor, Southend Square, Mansarover Industrial Area, Jaipur - 302020, Rajasthan, Through Its Authorized Representative Mr. Ghanshyam Rawat, S/o Mr. Ram Karan Rawat, Aged About 55 Years R/o A-402, Jewels Of India, Rajendra Marg, Opp. Rajasthan Hospital, Jln Marg, Malviya Nagar, Jaipur, Rajasthan- 302017 ----Petitioner Versus The Assistant Commissioner Of Income Tax, Circle -1, New Central Revenue Building, Bhagwan Dass Road, Jaipur - 302005, Rajasthan ----Respondent For Petitioner(s) : Mr.Prakul Khurana with Mr.Rajat Sharma For Respondent(s) : Mr.Anuroop Singhi with Mr.N.S.Bhati Mr.Aditya Khandelwal HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE UMA SHANKER VYAS Order 08/11/2024 Learned counsel for the petitioner seeks permission to withdraw the petition. The writ petition is dismissed as withdrawn. (UMA SHANKER VYAS),J (AVNEESH JHINGAN),J Monika/47

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