Cj Darcl Logistics Ltd vs State Of Rajasthan
2022 Latest Caselaw 9459 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 10110/2022

Cj Darcl Logistics Ltd., Having Registered Office At Darcl House, Plot No. 55P, Sector-44, Institutional Area, Gurugram (Haryana) And Branch Office At Plot No. 73, Sector 58, Transport Nagar, Faridabad 121004 (Gstn 06Aaacd2086J2Zp) And Local Branch Office At Plot No. 17 Transport Nagar, Basni 2Nd Phase, Jodhpur (Rajasthan) Through Dinesh Sharma (Authorised Person).

----Petitioner Versus

1. State Of Rajasthan, Through Its Joint Secretary (Tax), Finance Department (Tax Division), 1St Floor, Main Building Gate-2, Government Secretariat, Jaipur, Rajasthan - 302005.

2. The State Of Rajasthan, Through Commissioner State Tax Department, Kar Bhawan, Jaipur, Rajasthan - 302005.

3. Assistant Commissioner, State Tax Department, Ward-2, Circle-B, Division-I, Jodhpur (Rajasthan).

4. Tata Steel Limited, Aarti Green Tech Limited, Industrial Model Township, Rohtak - 124001 And Another Office At 9Th Floor, Emaar Mgf Golf Course Road Gurugram 122001, Haryana.

5. Hisar Goods Carrier, Hisar Bye Pass, Near Radha Swami Satsang, Hisar (Haryana) - 125001.

6. Shri Madan Lal S/o Shri Chandana Ram, Having Residence At Basani Mod, Bhatta, Sojat (District - Pali) Rajasthan.

7. Ld. Officer-In-Charge, P.s. Imt Rohtak, District Rohtak (Haryana).

8. M/s Rajlaxmi Industries, Through Mr. Rajesh Jerravala, Having Place Of Business Ta E-430, M.i.a., Jodhpur.

----Respondents

For Petitioner(s) : Mr. Prateek Gattani.

For Respondent(s) :

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

(2 of 2) [CW-10110/2022]

Judgment / Order

20/07/2022

Learned counsel Shri Gattani submits that as, pursuant to

filing of the writ petition, final adjudication has been made, the

petitioner would be better advised to avail suitable remedy for

challenging the final order of adjudication. With this liberty, Shri

Gattani, prays for withdrawal of the instant writ petition.

Thus, the instant writ petition is disposed of as withdrawn

leaving the petitioner at liberty to avail suitable remedy for

assailing the final order of adjudication.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J 54-Tikam / Ravi Kh/-

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