M/S RADIANT DIGITEK NETWORK LTD AND OTHERS vs. COMMISSIONER OF INCOME TAX (TDS)

CW/1668/2025HC RajasthanRJHC02106288202408 April 2025Bench: MANINDRA MOHAN SHRIVASTAVA,ANAND SHARMA1 pages

AI SummaryWithdrawn

What did the High Court hold?

The High Court allowed the petitioner's request to withdraw the writ petition. The Court ordered that the petition be dismissed as withdrawn, granting the petitioner liberty to file a proper petition. Any pending applications related to the petition were also dismissed. The Court did not decide on the merits of the case, as the withdrawal was permitted. The specific grounds for seeking withdrawal or the nature of the 'proper petition' to be filed were not elaborated upon.

What were the facts?

The petitioner, M/s Radiant Digitek Network Ltd and others, through its authorized representative, filed a Civil Writ Petition No. 1668/2025 before the High Court of Judicature for Rajasthan, Bench at Jaipur. The respondent was the Commissioner of Income Tax (TDS), Jaipur. The specific assessment year(s) and the order or action under challenge are not detailed in the provided text. The amount in dispute is also not stated. The procedural history is limited to the filing of the writ petition and the subsequent request for withdrawal.

What were the issues?

1. Whether the petitioner is entitled to withdraw the instant petition with liberty to file a proper petition? (Question of procedure) The petitioner's counsel sought to withdraw the petition with liberty to file a proper petition. The revenue's contentions are not recorded in the judgment. No specific legal provisions or precedents were cited by either party in the provided text.

AI-generated summary — verify with the full judgment below

[2025:RJ-JP:15565-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Writ Petition No. 1668/2025 M/s Radiant Digitek Network Ltd And Others, Having Its Registered Office At G- 247, Road No.5 Indraprastha Industrial Area, Kota, Kota, Rajasthan, India, 324005 Through Its Authorised Representative Mr. Rajesh Mehru S/o Mr. Dharamchand Mehru, Resident Of 2761/ii, Gurdev Nagar, Ludhiana 141001 Punjab. ----Petitioner Versus Commissioner Of Income Tax (Tds), Jaipur Central Revenue Building, Statute Circle, Janpat, Jaipur. ----Respondent For Petitioner(s) : Mr. Ayush Gupta on behalf of Mr. Mahendra Gargieya For Respondent(s) : HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE ANAND SHARMA Order 08/04/2025 1. Learned counsel for the petitioner seeks to withdraw the instant petition with liberty to file proper petition. 2. The petition is, accordingly, dismissed as withdrawn with liberty aforesaid. Pending application, if any, also stands dismissed. (ANAND SHARMA),J (MANINDRA MOHAN SHRIVASTAVA),CJ KAMLESH KUMAR-RAHUL/267 Powered by TCPDF (www.tcpdf.org) (Uploaded on 09/04/2025 at 03:40:02 PM) (Downloaded on 30/10/2026 at 09:39:22 AM)

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