Shri Edwin S/O Duming D'Souza vs. The Assistant Commissioner Of Central Excise
Original PDF →WP/104814/2024HC KarnatakaGSTCNR KAHC02011832202425 September 2025Bench: SURAJ GOVINDARAJ2 pages
For Petitioner: SRI. RAVIRAJ C PATIL, ADVOCATE
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Before: SHRI EDWIN S/O DUMING DSOUZA,
(PER: THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ)
1.
Despite the order dated 12.09.2025, office objections have not been complied with.
2.
It appears that the petitioner is not interested in prosecuting the matter.
3.
The petition is dismissed for non-prosecution. (SURAJ GOVINDARAJ) JUDGE
SH CT:PA List No.: 2 Sl No.: 98
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.