M/S. Plaunshe vs. Union Of INDIA
Held
The Court noted that the writ petition had become infructuous and allowed the petitioner to withdraw it. The respondents had no objection to this course of action.
Facts
The petitioner filed a writ petition seeking directions to consider their application for revised returns under the GST Act. The counsel for the petitioner submitted that the writ petition has become infructuous.
Key Issues
Whether the writ petition, which has become infructuous, should be allowed to be withdrawn.
AI-generated summary — verify with the full judgment below
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 22ND DAY OF OCTOBER, 2018 BEFORE THE HON’BLE Dr.JUSTICE VINEET KOTHARI W.P.No.15238/2018 (T-RES) BETWEEN: M/S. PLAUNSHE REPRESENTED BY ITS PARTNER SRI. P.A. VENUGOPAL S/O P.A. RAMASUNDRAM AGED ABOUT 46 YEARS HAVING OFFICE AT 1ST & 2ND FLOOR, 194 AMARJYOTHI HOUSE BUILDING CO-OPERATIVE SOCIETY LAYOUT DOMLUR, BENGLAURU 560071 GSTIN 29AAJFP7752M1ZE.
... PETITIONER (By Mr. THIRUMALESH M, ADV., FOR Mr. K. MALLAHA RAO, ADV.,)
AND:
UNION OF INDIA MINISTRY OF FINANCE (DEPARTMENT OF REVENUE) ROOM NO. 46, NORTH BLOCK NEW DELHI 110001. 2. STATE OF KARNATAKA FINANCE DEPARTMENT VIDHANA SOUDHA BANGALORE 560001. 3. GST COUNCIL THROUGH ITS CHAIRPERSON UNION FINANCE MINISTER INISTRY OF FINANCE NORTH BLOCK
Date of Order 22-10-2018 W.P.No.15238/2018 M/s. Plaunshe Vs. Union of India & Ors.
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NEW DELHI 110001 REP. BY GOVERNMENT OF INDIA.
GOODS & SERVICE TAX NETWORK HAVING ITS OFFICE AT EAST WING 4TH FLOOR WORLD MARK-1, AEROCITY NEW DELHI 110037
REP. BY GOVERNMENT OF I
The judgment continues below.
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