BharatTaxGST

Unicorn Traders vs. Union Of INDIA

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WP/101778/2025HC KarnatakaGSTCNR KAHC02004362202526 June 2025Bench: PRADEEP SINGH YERUR2 pages
For Petitioner: MISS. GAYATRI S.R., ADVOCATEFor Respondent: SRI. M.T. BANGI, ADVOCATE FOR R1; SRI. S.V. MAGADUM, AGA FOR R2 & R3

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Cause title — parties, addresses and appearances
- 1 - HC-KAR NC: 2025:KHC-D:8055 WP No. 101778 of 2025 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH DATED THIS THE 26TH DAY OF JUNE 2025 BEFORE THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR WRIT PETITION NO. 101778 OF 2025 (T-RES) BETWEEN: UNICORN TRADERS, 11/356, KOOTANAD THIRTHALA ROAD, THRITHALA, PALAKKAD, KERALA-69303. THROUGH ITS PROPRIETOR, MR. ABDU RAHIMAN E.K, AGED ABOUT 26 YEARS, RESIDENT OF EDAKANDAN HOUSE, TIRURANGADI, CHEMMAD, MALAPPURAM, KERALA-676501. …PETITIONER (BY MISS. GAYATRI S.R., ADVOCATE) AND: 1. UNION OF INDIA, THROUGH ITS SECRETARY, GOVERNMENT OF INDIA, MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, NORTH BLOCK, NEW DELHI. 2. THE GOODS AND SERVICES TAX COUNCIL, OFFICE OF THE GST COUNCIL SECRETARIAT, 5TH FLOOR, TOWER II, JEEVAN BHARATI BUILDING, JANPATH ROAD, CONNAUGHT PLACE, NEW DELHI-110001. 3. ASSISTANT COMMISSIONER OF COMMERCIAL TAXES (ENFORCEMENT), SIRSI, KARNATAKA STATE. …RESPONDENTS (BY SRI. M.T. BANGI, ADVOCATE FOR R1; SRI. S.V. MAGADUM, AGA FOR R2 & R3) VIJAYALAKSHMI M KANKUPPI Location: HIGH COURT OF KARNATAKA DHARWAD BENCH - 2 - HC-KAR NC: 2025:KHC-D:8055 WP No. 101778 of 2025 THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO i. ISSUE A WRIT, ORDER OR DIRECTION IN THE NATURE OF

(ANNEXURE-A) DATED 01.02.2025 WHICH HAS BEEN PASSED WITHOUT JURI ICTION BY RESPONDENT NO.3. ii. ISSUE A WRIT, ORDER OR DIRECTION IN THE NATURE OF CERTIORARI QUASHING THE IMPUGNED SUMMARY ORDER GST DRC-07 (ANNEXURE-B) DATED 12.02.2025 WHICH HAS BEEN PASSED WITHOUT JURI ICTION BY RESPONDENT NO.3. iii. ISSUE ANY OTHER WRIT ORDER OR DIRECTION IN THE NATURE OF MANDAMUS, DIRECTING THE RESPONDENT OFFICER TO RELEASE THE GOODS AND VEHICLE UNCONDITIONALLY.

iv. GRANT COSTS AND INTEREST AND ETC.

THIS PETITION COMING ON FOR ORDERS THIS DAY, ORDER WAS MADE THEREIN AS UNDER: ORAL ORDER (PER: THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR)

Learned counsel for the petitioner files a memo seeking withdrawal of the petition.

Memo and submission are placed on record.

This petition is dismissed as withdrawn reserving liberty as sought in the memo. (PRADEEP SINGH YERUR) JUDGE

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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.