BharatTaxGST

M/S. R. R. Services vs. The Commissioner Of Commercial Taxes

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WP/8437/2026HC KarnatakaGSTCNR KAHC01018428202618 March 2026Bench: S SUNIL DUTT YADAV3 pages
For Petitioner: SRI. RAJU H Y, ADVOCATEFor Respondent: SRI. K. HEMAKUMAR, ADDITIONAL GOVERNMENT ADVOCATE

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Before: SHRI. ANIL KRISHNA PRASAD, SHRIDHARA KRUPA, SIDDARUDA NAGARA,

DATED 28.05.2025 PASSED BY THE RESPONDENT NO.2 IN THE APPEAL NO. GST/AP-32/2023-24 (ANNEXURE-A) AND RESTORE THE APPEAL NO. GST/AP-32/2023-24 FILED BY THE PETITIONER 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 ORAL ORDER

Learned counsel for the petitioner has filed a memo for withdrawal, which reads as hereunder: "The Petitioner respectively submits that being aggrieved by the impugned order dated 28.05.2025 passed by the Respondent No.2 dismissing the appeal No.GST/AP- HC-KAR NC: 2026:KHC:16042 WP No. 8437 of 2026 32/2023-24 for "non-appearance" and consequent recovery proceedings initiated by the 3rd Respondent, the Petitioner has filed the above numbered writ petition. During the pendency of the above numbered writ petition, the 2nd Respondent vide Order dated 13.03.2026 restored the said appeal No.GST/AP-32/2023-24 and disposed of the said appeal, on merit. In view of the above, the above numbered writ petition become infructuous. It is therefore, the Petitioner respectfully prays that this Hon'ble Court may please to permit the Petitioner to withdraw the above numbered writ petition, in the interest justice."

2.

In light of the same, the petition is dismissed as not pressed. (S SUNIL DUTT YADAV) JUDGE SHS List No.: 1 Sl No.: 38

Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.