MAHENDRA VERMA S/O LATE KANHAIYALAL VERMA vs. ASSISTANT COMMISSIONER OF INCOME TAX

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CW/12337/2025HC RajasthanRJHC02068458202504 December 2025Bench: MAHENDAR KUMAR GOYAL,BHUWAN GOYAL1 pages
AI SummaryWithdrawn

What did the High Court hold?

The High Court held that the petitioner's request to withdraw the civil writ petition should be granted. Consequently, the Civil Writ Petition No. 12337/2025 was dismissed as withdrawn. The reasoning provided is that the learned counsel for the petitioner explicitly stated their intention to withdraw the petition. The operative direction was the dismissal of the writ petition. Any pending applications related to the petition were also disposed of. No issues were left undecided as the petition was withdrawn.

What were the facts?

The petitioner, Mahendra Verma, through his Power of Attorney Holder Vinod Bamalwa, filed a Civil Writ Petition No. 12337/2025 before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondent was the Assistant Commissioner of Income Tax, Central Circle 4, Jaipur. The specific assessment year(s) and the order or action under challenge are not 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 High Court was whether the petitioner's request to withdraw the civil writ petition should be granted. The petitioner, through their learned counsel, expressed a desire 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 itself, as the matter was disposed of based on the petitioner's submission.

AI-generated summary — verify with the full judgment below

[2025:RJ-JP:49261-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 12337/2025 Mahendra Verma S/o Late Kanhaiyalal Verma, Aged About 73 Years, R/o A-207-208, Nagar Residency, Near Rungta Hospital, Malviya Nagar, Jaipur 302017, Through Power Of Attorney Holder Vinod Bamalwa, Son Of Late Madan Lal Bamalwa, Aged About 51 Years, Residing At 9/1 Lower Rawdon Street, L.r. Sarani S.o. Kolkata West Bengal 700020. ----Petitioner Versus Assistant Commissioner Of Income Tax, Central Circle 4 Jaipur, Income Tax, New Central Revenue Building, Bhagwan Das Road, Jaipur, Rajasthan 302005 ----Respondent For Petitioner(s) : Mr. Sanjay Jhanwar, Sr. Adv. with Mr. Rajat Sharma Mr. Saksham Pandey Mr. Shubhendra Singh For Respondent(s) : Mr. Siddharth Bapna assisted by Ms. Tanushka Saxena HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL HON'BLE MR. JUSTICE BHUWAN GOYAL Judgment / Order 04/12/2025 Learned counsel for the petitioner wants to withdraw this civil writ petition. The civil writ petition is dismissed accordingly. Pending appli- cation(s), if any, also stands disposed of. (BHUWAN GOYAL),J (MAHENDAR KUMAR GOYAL),J Manish/78

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