RARA UDHYOG vs. INCOME TAX OFFICER

CW/16853/2022HC RajasthanRJHC02090929202210 July 2023Bench: MANINDRA MOHAN SHRIVASTAVA,PRAVEER BHATNAGAR1 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court allowed the petitioner's request to withdraw the writ petition. The reasoning provided is that the petitioner sought to withdraw the petition in view of a subsequent event. Consequently, the petition was dismissed as withdrawn. No decision was made on the merits of the original challenge. The operative direction was to dismiss the petition as withdrawn.

What were the facts?

The petitioner, Rara Udhyog, through its partner Shri Rakesh Rara, filed a Civil Writ Petition No. 16853/2022 before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondents were the Income Tax Officer, Ward 7(2), Jaipur, and the Central Board of Direct Taxes. The petition challenged an order or action by the Income Tax Officer. The specific assessment year(s) and the amount in dispute are not recorded in the provided text. The procedural history leading to this writ petition is not detailed.

What were the issues?

The primary issue before the High Court was whether the writ petition should be allowed to be withdrawn by the petitioner. The petitioner's counsel sought to withdraw the petition due to a subsequent event. The respondents' counsel appeared but no specific arguments were recorded in relation to the withdrawal request. The court had to decide on the permissibility of the withdrawal in light of the subsequent event.

AI-generated summary — verify with the full judgment below

HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 16853/2022 Rara Udhyog, Having Its Address At E-144, RIICO Industrial Area Phase-II, Bagru Ext., Bagru, Jaipur 303007 Through Its Partner Shri Rakesh Rara ----Petitioner Versus 1. Income Tax Officer, Ward 7(2), Jaipur Having Its Address At Sidhnath Bhawan, Jyoti Nagar Scheme, Behind New Vidhansabha, Janpath, Jaipur 2. Central Board Of Direct Taxes, Department Of Revenue, Ministry Of Finance, Government Of India, Having Its Address At North Block, New Delhi, Through Its Chairman ----Respondents For Petitioner(s) : Mr. Siddharth Ranka, Advocate with Mr. Rohan Chatter, Advocate For Respondent(s) : Mr. Arnav Singh, Advocate for Mr. Sandeep Pathak, Advocate HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE PRAVEER BHATNAGAR Judgment / Order 10/07/2023 Learned counsel for the petitioner seeks to withdraw the petition in view of subsequent event. Accordingly, this petition is dismissed as withdrawn. (PRAVEER BHATNAGAR),J (MANINDRA MOHAN SHRIVASTAVA),J Mohita /265

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