Cause title — parties, addresses and appearances
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HC-KAR
NC: 2026:KHC:19412
WP No. 4129 of 2026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE S SUNIL DUTT YADAV
WRIT PETITION NO. 4129 OF 2026 (T-RES)
BETWEEN:
1.
M/S NEXUS IT WORLD
A PARTNERSHIP FIRM,
REPRESENTED BY ITS MANAGING PARTNER
SRI CHETAN KUMAR
AGED ABOUT 32 YEARS,
S/O JAVARA RAM
HAVING ITS PLACE OF BUSINESS AT
NO.102, NO.6/2, LUCIYA CITY CENTRE,
1ST FLOOR, OTC ROAD,
DHARMARAYASWAMY TEMPLE STREET,
NEXT TO SHARDA TALKIES,
BENGALURU - 560 002
… PETITIONER
(BY SRI. SHREYAS N., ADVOCATE FOR
SRI ARUN KUMAR S., ADVOCATE)
AND:
1.
THE STATE OF KARNATAKA
THROUGH THE PRINCIPAL SECRETARY,
FINANCE DEPARTMENT, VIDHANA SOUDHA,
BENGALURU - 560 001
2.
THE DEPUTY COMMISSIONER OF
COMMERCIAL TAXES (AUDIT)-3.11,
Digitally signed
by VIDYA G R
Location: HIGH
COURT OF
KARNATAKA
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HC-KAR
NC: 2026:KHC:19412
WP No. 4129 of 2026
DGSTO-03, ROOM NO.217,
2ND FLOOR TTMC, B BLOCK,
BMTC BUILDING, SHANTHI NAGAR,
BENGALURU - 560 027
… RESPONDENTS
(BY SRI. K. HEMAKUMAR, AGA)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASHING THE
IMPUGNED ADJUDICATION ORDER AT ANNEXURE-A DATED
08.10.2025 IN FORM GST DRC-07 PASSED BY R-2 AND ETC.
THIS PETITION COMING ON FOR PRELIMINARY HEARING
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S SUNIL DUTT YADAV
Sri Shreyas, learned counsel for the petitioner has filed the memo has filed a memo seeking to withdraw the petition.
2.The memo reads as follows:- "The undersigned counsel seeking the leave of this Hon'ble court to withdraw the present writ petition with a liberty to file the two new petitions for different financial year and adjudication orders in the interest of justice and equity." HC-KAR NC: 2026:KHC:19412 WP No. 4129 of 2026
