Uttarakhand High Court

Rashmi Gupta vs State Of Uttarakhand And Others on 8 July, 2025

                                                            2025:UHC:5844-DB


    HIGH COURT OF UTTARAKHAND AT NAINITAL
   HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
                           AND
           HON'BLE SRI JUSTICE ALOK MAHRA
                    08TH JULY, 2025
       WRIT PETITION (M/B) NO. 443 OF 2025
Rashmi Gupta                          ....Petitioner
                         Versus
State of Uttarakhand and others.     .....Respondents
Counsel for the Petitioner      :     Mr. Shivam Gupta, learned counsel
                                      holding brief of Mr. Shubhr Rastogi,
                                      learned counsel.
Counsel for the State           :     Ms. Puja Banga, learned Brief Holder.


JUDGMENT :

(per Mr. G. Narendar, C.J.)

Heard learned counsel for the petitioner and learned Brief

Holder for the State.

2. Learned Brief Holder was directed to secure instructions.

Today, learned counsel for the petitioner would submit that the

petitioner is willing to amicably resolve all the disputes in the event

she is permitted to make payments of the dues in a staggered

manner.

3. Having heard learned counsel for the petitioner, taking

note of the fact that the liability is for the years 2017-18, 2018-19

and 2019-20, the lapse of a long period and also the admitted fact

that the dues are in respect of the periods when they had carried on

business without registration, we are of the view that the ends of

justice would be met, if the voluntary offer of the petitioner to

amicably resolve the dispute, is considered and the respondents are

directed to accept the dues in three equated monthly installments.

4. In that view, the submission of the learned counsel for

the petitioner is placed on record.

2025:UHC:5844-DB

5. The petitioner shall issue three post-dated cheques for

the total sum. The amount shall be paid in three equated monthly

installments with the first payment commencing from 15th July, 2025,

15th August, 2025 and 15th September, 2025.

6. In that view, learned Brief Holder is also directed to use

her good offices to convince the Revenue for an equitable settlement

of the pending issue.

7. In that view, the writ petition is disposed of by directing

the petitioner to deposit three cheques and thereby clear the

demands in three equated monthly installments. The cheques shall be

deposited with respondent no.4, on or before 02:00 PM, on

14.07.2025.

8. The writ petition stands ordered accordingly.

9. There shall be no order as to costs.

10. Pending application, if any, also stands disposed of

accordingly.

________________

G. NARENDAR, C.J.

__________ ALOK MAHRA, J.

Dt: 08th July, 2025 NISHANT

NISHANT Digitally signed by NISHANT KUMAR DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=ad3fcb5ca64340f5dd0a4c574afa0fd63133605ca57cdc00ec2b7462b452b3 26, postalCode=263001, st=UTTARAKHAND,

KUMAR serialNumber=7E81318F3B1BE7EAAC9370185F7C9C20892BC63A055CFD19616905 60487E670C, cn=NISHANT KUMAR Date: 2025.07.08 17:58:23 +05'30'