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Rajasthan High Court - Jaipur

M/S Ranthambhore Kothi vs The Commissioner Of Cgst ... on 23 January, 2025

Bench: Manindra Mohan Shrivastava, Shubha Mehta

[2025:RJ-JP:3328-DB]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 D.B. Civil Writ Petition No. 849/2025

M/s Ranthambhore Kothi, (Gstin 08Afeps3946N1Zr ) Through
Proprietor Mr. Rajendra Sood, Registered At Khasra No 4456,
Ranthambhore           Road         Village-Khilchipur              Sawaimadhopur
Rajasthan
                                                                       ----Petitioner
                                      Versus
1.       The Commissioner Of Cgst, Central Goods And Services
         Tax Commissionerate Alwar, A Block, Surya Nagar, Alwar
         -301001
2.       The Superintendent, Central Goods And Services Tax
         Commissionerate Alwar, A Block, Surya Nagar, Alwar
         -301001
3.       Hdfc Bank Ltd., 19,20 Indra Colony Sawai Madhopur,
         Rajasthan 322001 Through Branch Manager
4.       Icici Bank Ltd., Alanpur Link Road Sawai. Madhopur,
         Rajasthan 322001 Through Branch Manager
5.       Axis Bank Ltd., Plot No. 8, Civil Lines Road, Inora Colony,
         Mantown, Sawai Maohopur, Rajasthan, 322001 Through
         Branch Manager
6.       State Of Rajasthan Through The Finance Secretary
         (Revenue),       Finance          Department,             Government     Of
         Rajasthan,      1St      Floor,      Main       Building,     Government
         Secretariat, Janpath, Jaipur, Rajasthan- 302005.
7.       Union Of India, Through The Revenue Secretary, Ministry
         Of Finance, North Block, New Delhi-110001.
                                                                    ----Respondents

For Petitioner(s) : Ms. Shradha Sareen with Mr. Aniket Sareen for Ms. Shradha Agarwal For Respondent(s) : Mr. Harish Kumar Tripathi Ms. Jaya Pathak for Mr. Sandeep Pathak HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA (Downloaded on 24/01/2025 at 11:52:13 PM) [2025:RJ-JP:3328-DB] (2 of 2) [CW-849/2025] Order 23/01/2025

1. Learned counsel for the petitioner submits that during pendency of the petition, provisional attachment order has been withdrawn, therefore, cause of action does not survive.

2. Placing on record the said statement, the present petition is disposed of as having rendered infructuous.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),CJ Naval Kishore/Neeru/14 (Downloaded on 24/01/2025 at 11:52:13 PM) Powered by TCPDF (www.tcpdf.org)