Rajasthan High Court - Jaipur
Royal Multisport Private Limited vs Union Of India (2025:Rj-Jp:1059-Db) on 8 January, 2025
Bench: Manindra Mohan Shrivastava, Uma Shanker Vyas
[2025:RJ-JP:1059-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 17688/2024
Royal Multisport Private Limited, Having Its Address At Fulcrum,
B Wing, 103 104, Hiranandani Business Park, Sahar Airport
Road, Andheri East, Mumbai 400099 Through Its Authorized
Signatory Ms. Harvinder Sahni
----Petitioner
Versus
1. Union Of India, Through the Secretary, Ministry Of
Finance, Department Of Revenue, New Delhi 110 001
2. State Of Rajasthan, Through Chief Commissioner Of State
Tax, Commercial Taxes Department, Kar Bhawan,
Ambedkar Circle, Janpath, Jaipur - 302 005
3. Joint Commissioner (State Tax), Anti Evasion - Rajasthan,
Commercial Taxes Department, Kar Bhawan, Ambedkar
Circle, Jaipur - 302 005
4. Commissioner Of State Tax, Maharashtra, Gst Bhavan,
Balwant Singh Dhodi Marg, Mazgaon, Mumbai - 400010
----Respondents
For Petitioner(s) : Mr. Rohan Shah, Sr. Adv., through VC
assisted by Ms. Apeksha Bapna &
Ms. Satvika Jha
For Respondent(s) : Mr. Sandeep Taneja, AAG with
Ms. Kinjal Surana
Mr. Sandeep Pathak
HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Order
08/01/2025
1. As this petition has been filed seeking to challenge two
different show-cause notices in respect of different periods and
cause of action being different, learned counsel for the petitioner
(Downloaded on 09/01/2025 at 09:59:38 PM) [2025:RJ-JP:1059-DB] (2 of 2) [CW-17688/2024] seeks to withdraw the writ petition with liberty to file separate petitions.
2. The writ petition is accordingly dismissed as withdrawn with liberty as prayed for.
(UMA SHANKER VYAS),J (MANINDRA MOHAN SHRIVASTAVA),CJ N.Gandhi/Gaurav/41 (Downloaded on 09/01/2025 at 09:59:38 PM) Powered by TCPDF (www.tcpdf.org)