M/S Century Real Estate Holdings PVT LTD. vs. The Director General Of Goods And Service Tax
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Heard together (27 matters)
Read from the judgment's own cause title. This page is filed under one of them.
Cause title — parties, addresses and appearances
ORAL ORDER The petitions were listed for a common decision and separate daily common orders are passed specific to certain petitions, including these petitions. The order relevant to these petitions read as under. "IN W.P.No.22647/2022 and 26 Connected Matters1
The learned counsels for the parties are categorical in stating that there is an inadvertence in having these matters listed along with the other
1 W.P.No.35830/2025 is part of these matters but the learned counsel submits that there is a specific order relating to this petition. Therefore, a separate Order is passed in this petition. VANAMALA N Location: HIGH COURT OF KARNATAKA
- 2 - matters as part of List No.6 because the dispute relates to GST and these petitions stand disposed of by a separate order on 17.12.2025. These submissions are accepted observing that no further orders are required. IN W.P.No.35830/2025 Mr. Naveen G S, the learned counsel for the petitioner, submits that the writ petition is disposed of in the light of this Court's common order in a series of matters and that, with the Revenue taking this order in appeal in W.A.No.1089/2026, the Division Bench has restored the matter for reconsideration with the observation that the writ appeal shall be adjudicated on merits.
Mr. Aravind V. Chavan, the learned Standing counsel who was on record for the Revenue in the writ appeal, is heard in the light of afore and the Division Bench's order dated 24.04.2026 in W.A. No. 1089/2026 is perused
- 3 - In the light of the afore, this writ petition is de- tagged and the office is directed to re-list this petition on 11.08.2026 for Preliminary Hearing."
RB List No.: 11 Sl No.: 56 (B M SHYAM PRASAD) JUDGE
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