Rajasthan High Court - Jaipur
M/S Rcs Vanaspati Industry Ltd vs Assistant Commissioner, Central ... on 6 July, 2020
Bench: Chief Justice, Prakash Gupta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 10477/2019
M/s Rcs Vanaspati Industry Ltd., 169, Jhotwara Industrial Area,
Jaipur Through Its Director Ajay Sharma S/o Shri Shyam Sunder
Sharma Aged Around 58 Years, Resident For 190A/1 Industrial
Area Jhotwara, Jaipur 302012
----Petitioner
Versus
1. Assistant Commissioner, Central Excise Division-II,
Central Excise Building, Sector-10, Vidhyadhar Nagar,
Jaipur (Rajasthan)
2. Superintendent, Central Excise Range-I Of Division-II,
Central Excise Building, Sector-10, Vidhyadhar Nagar,
Jaipur (Rajasthan)
3. Superintendent, Central Goods And Service Tax Zone V,
Central Goods And Service Tax Division A, CP-21-23,
Road 1D, Vishwakarma Industrial Area, Jaipur.
----Respondents
For Petitioner(s) : Mr. Ashish Kumar Singh HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE PRAKASH GUPTA Order 06/07/2020 Matter comes up on an application (IA No.01/2020) for withdrawal of the instant writ petition.
Learned counsel for the petitioner submits that the petitioner has pursued the Sabka Vishwas - (Legacy Dispute Resolution) Scheme, 2019 and has approached the respondents to settle the demand of tax and duty. In this view of the matter, he prays for withdrawal of the writ petition with liberty to file a fresh, if occasion so arises.
(Downloaded on 09/07/2020 at 09:21:57 PM)(2 of 2) [CW-10477/2019] For the reasons aforestated, the application is allowed and the writ petition is dismissed as withdrawn with liberty aforesaid.
(PRAKASH GUPTA),J (INDRAJIT MAHANTY),CJ Mohit/Dk/44 (Downloaded on 09/07/2020 at 09:21:57 PM) Powered by TCPDF (www.tcpdf.org)