Sri. C Venkatesh vs. The Commissioner Of Customs (Appeals)
Original PDF →WP/20108/2025HC KarnatakaGSTCNR KAHC01043050202502 December 2025Bench: S.R.KRISHNA KUMAR2 pages
For Petitioner: SRI. VIDYASAGAR.R, ADVOCATEFor Respondent: SRI. JEEVAN.J.NEERALGI, ADVOCATE
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Cause title — parties, addresses and appearances
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HC-KAR
NC: 2025:KHC:50243
WP No. 20108 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF DECEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 20108 OF 2025 (T-CUS)
BETWEEN:
SRI. C VENKATESH
AGED ABOUT 55 YEARS
S/O LATE C V PANDURANGA
SUPERINTENDENT OF
CUSTOMS AND GST (RETIRED)
FLAT NO. B-503 ,CAUVERY SERENITY
NO. 10/1-1-46, RAGHAVENDRA EXTENSION
YESHWANTPUR TUMKUR ROAD
BENGALURU - 560 022.
…PETITIONER
(BY SRI. VIDYASAGAR.R, ADVOCATE)
AND:
1.
THE COMMISSIONER OF CUSTOMS (APPEALS)
TTMC, BMTC BUS STAND
HAL AIRPORT ROAD, DOMMALURU
BENGALURU 560 071.
2.
THE ADDITIONAL COMMISSIONER OF CUSTOMS
AIRPORT/ACC COMMISSIONERATE
DEVANAHALLI
BENGALURU - 560 300.
…RESPONDENTS
(BY SRI. JEEVAN.J.NEERALGI, ADVOCATE)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE R-1 TO CONSIDER
THE APPEAL WITHOUT INSISTING UPON THE PETITIONER TO MAKE
PRE-DEPOSIT AS PER SECTION 129E OF THE CUSTOMS ACT, 1962 AND
DISPOSE OF THE APPEAL WITHIN A TIME FRAME.
WAS MADE THEREIN AS UNDER: B M Location: High Court of Karnataka HC-KAR NC: 2025:KHC:50243 WP No. 20108 of 2025
CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
Learned counsel for the petitioner submits that the petition may be dismissed as it has become infructuous.
2.
The said submission is placed on record. Accordingly, the petition is dismissed as having become infructuous. (S.R.KRISHNA KUMAR) JUDGE
Srl.
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.