M/S Parth Infratech Pvt. Ltd vs Union Of India
2022 Latest Caselaw 26 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 4740/2019

1.      M/s Parth Infratech Pvt. Ltd, Having Its Registered Office
        At 707, Paris Point, Collectorate Circle, Bani Park, Jaipur,
        Through Its Director Satya Narayan Gupta.
2.      Shri Satya Narayan Gupta S/o Shri Radhe Shyam Gupta,
        R/o 1-E-19, Shiv Shakti Colony, Shastri Nagar, Jaipur
        302016, Director M/s Parth Infratech Pvt. Ltd.
3.      Smt. Sushila Gupta W/o Shri Radhe Shyam Gupta, R/o 1-
        E-19, Shiv Shakti Colony, Shastri Nagar, Jaipur 302016,
        Director M/s Parth Infratech Pvt. Ltd.
                                                                 ----Petitioners
                                   Versus
Union Of India, Through B.m. Meena, Assistant Commissioner
Income Tax, Central Circle-3, Jaipur, New Central Revenue
Building, Statue Circle, Jaipur.
                                                                ----Respondent

For Petitioner(s) : Mr. Ankit Bishnoi with Mr. R.R.

Sharma and Mr. Mohd. Shoeb Abbasi. For Respondent(s) : Mr. Ramesh Choudhary, PP.

HON'BLE MR. JUSTICE FARJAND ALI

Order

03/01/2022

Learned counsel for the petitioners submits that in view of

the judgment passed by Hon'ble Supreme Court in the matter of

Ashirvad Enterprises and Ors. versus State of Bihar and

Another (2004) 3 Supreme Court Cases 624, the proceeding

initiated against the petitioners is not maintainable.

Issue notice to the respondents, returnable on 28.01.2022.

(2 of 2) [CRLMP-4740/2019]

In the meanwhile, further proceedings in connection with

criminal complaint No. 43/2016 pending before the ACJM

(Economic Offence), Jaipur City shall remain stayed.

(FARJAND ALI),J

PREETI VALECHA /15

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