RAJESH GOYAL S/O SHRI KUNJ BEHARI GOYAL vs. INCOME TAX OFFICER

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CW/9375/2023HC RajasthanRJHC02044959202321 September 2023Bench: AUGUSTINE GEORGE MASIH,SAMEER JAIN1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court permitted the petitioner to withdraw the present petition. The Court granted liberty to the petitioner to file a fresh petition on the same cause of action, provided it includes particular details. The petition was accordingly dismissed as withdrawn with the aforesaid liberty. The judgment does not delve into any substantive legal issues or merits of the case, as it was disposed of on a procedural request.

What were the facts?

The petitioner, Rajesh Goyal, filed a Civil Writ Petition No. 9375/2023 before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondent was the Income Tax Officer, Ward 7(2), Jaipur. The petitioner sought to withdraw the petition. The Court considered the request for withdrawal with liberty to file a fresh petition on the same cause of action, but with particular details.

What were the issues?

1. Whether the petitioner should be permitted to withdraw the present writ petition? (Question of procedure) Arguments: Petitioner: The learned counsel for the petitioner requested to withdraw the present petition with liberty to file a fresh one on the same cause of action, but with particular details. The judgment does not record any specific arguments from the revenue.

AI-generated summary — verify with the full judgment below

[2023:RJ-JP:24320-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 9375/2023 Rajesh Goyal S/o Shri Kunj Behari Goyal, Aged About 45 Years, Having Address At Goyal Sadan, Nakasha Mohalla, Sambhar Lake, Tehsil Phulera, Jaipur, Rajasthan, India-302013. ----Petitioner Versus Income Tax Officer, Ward 7(2), Jaipur Having Its Address At Sidhnath Bhawan, Jyoti Nagar Scheme, Lal Kothi Scheme, Behind New Vidhansabha, Janpath, Jaipur, Rajasthan, India- 302015 ----Respondent For Petitioner(s) : Mr. Jagpravesh Singh for Mr. Shankar Lal Poddar For Respondent(s) : Mr. Sandeep Pathak with Ms. Jaya Pathak HON'BLE THE CHIEF JUSTICE AUGUSTINE GEORGE MASIH HON'BLE MR. JUSTICE SAMEER JAIN Order 21/09/2023 1. Learned counsel for the petitioner wants to withdraw the present petition with liberty to file fresh one on the same cause of action with particular details. 2. Present petition is dismissed as withdrawn with aforesaid liberty. (SAMEER JAIN),J (AUGUSTINE GEORGE MASIH),CJ Kumari Pooja /8

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