HDB FINANCIAL SERVICE LIMITED vs. TAX RECOVERY OFFICER -I (INCOME TAX)

CW/13378/2020HC RajasthanRJHC02064339202003 October 2023Bench: AUGUSTINE GEORGE MASIH,SAMEER JAIN2 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court of Judicature for Rajasthan, Bench at Jaipur, considered the prayer made by the learned counsel for the petitioner seeking withdrawal of the writ petition. The Court found no impediment to granting this request. Accordingly, the Tribunal decided to dispose of the present petition as withdrawn, as prayed for by the petitioner. Any pending applications associated with the writ petition were also disposed of as a consequence. The judgment does not delve into the merits of the original dispute or any substantive legal questions that might have been raised had the petition proceeded.

What were the facts?

The petitioner, Hdb Financial Service Limited, filed a writ petition before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondents included various tax recovery officers, the District Valuation Officer, the Deputy Inspector General (Registration and Stamp), and private parties identified as M/s. Debock Sales And Marketing Limited, Priyanka Sharma, and Mukesh Kumar Mahawar. The specific assessment year(s) and the exact nature of 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 prayer for withdrawal.

What were the issues?

The primary issue before the Tribunal was whether the writ petition filed by Hdb Financial Service Limited should be allowed to be withdrawn. The petitioner's counsel prayed for the withdrawal of the writ petition. The respondents were represented by their respective counsel. The judgment does not record any specific arguments made by the revenue or any other respondent against the withdrawal of the petition. The core question was whether the petitioner's request for withdrawal should be granted.

AI-generated summary — verify with the full judgment below

[2023:RJ-JP:26373-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 13378/2020 Hdb Financial Service Limited, Having Its Registered Office At Radhika, 2Nd Floor, Law Garden Road, Navrangpura, Ahmedabad 380009 Gujrat Through Its Authorized Signatory Mr. Shyam Sunder Dadhich ----Petitioner Versus 1. Tax Recovery Officer -I (Income Tax), Room No. B-07, Central Revenue Building, Statue Circle, Jaipur 302005 Rajasthan 2. Tax Recovery Officer -Ii, (Income-Tax), Room No No. 204, New Central Revenue Building, Statue Circle, Jaipur 302005 Rajasthan 3. District Valuation Officer, Income Tax Department, Jaipur 108-112, Income Tax Colony, Kelgiri Road, Malviya Nagar, Jaipur 302017, Rajasthan 4. Deputy Inspector General (Registration And Stamp), Collectorate Parisar Bani Park, Jaipur 5. M/s. Debock Sales And Marketing Limited, Having Its Registered Office At 51, Lohiya Colony, 200Ft Bye Pass, Vaishali Nagar, Jaipur 302021, Rajasthan Jaipur 6. Priyanka Sharma W/o Ramesh Chand Sharma, R/o 223, Jain Mandir, Nemi Sagar Colony, Jaipur, Vaishali Nagar, Jaipur 302021 7. Mukesh Kumar Mahawar S/o Manak Chand Mahawar, , 223, Jain Mandir, Nemi Sagar Colony Jaipur, Vaishali Nagar, Jaipur 302021 ----Respondents For Petitioner(s) : Mr. Naman Yadav on behalf of Mr. Pankaj Gupta For Respondent(s) : Mr. Anuroop Singhi with Mr. N.S. Bhati Mr. Sandeep Pathak HON'BLE THE CHIEF JUSTICE AUGUSTINE GEORGE MASIH HON'BLE MR. JUSTICE SAMEER JAIN (Uploaded on 05/10/2023 at 12:51:13 PM) (Downloaded on 30/10/2026 at 09:43:59 AM)

[2023:RJ-JP:26373-DB] (2 of 2) [CW-13378/2020] Order 03/10/2023 1. Learned counsel for the petitioner prays for withdrawal of the writ petition. 2. Accordingly, present petition is disposed of as withdrawn as prayed for. Pending applications, if any, stand disposed of. (SAMEER JAIN),J (AUGUSTINE GEORGE MASIH),CJ NAVAL KISHOR /JKP-94 Powered by TCPDF (www.tcpdf.org) (Uploaded on 05/10/2023 at 12:51:13 PM) (Downloaded on 30/10/2026 at 09:43:59 AM)

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