Cause title — parties, addresses and appearances
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NC: 2025:KHC:15874
WP No. 21086 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF APRIL, 2025
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 21086 OF 2023 (T-RES)
BETWEEN:
M/S M B INDUSTRIES
A PARTNERSHIP FIRM
NO.18/1, AREKEMPANAHALLI,
2ND A CROSS, WILSON GARDEN,
BANGALORE - 560 027.
(GTIN 29AAPFM2742N1ZL LGSTO -111)
REPRESENTED BY PARTNER
MR. MOHAMMED ZAHEEER ABBAS
S/O JALEEL MOHAMED
AGED ABOUT 43 YEARS
…PETITIONER
(BY SRI. RAJEEV CHANNAPPA NULVI, ADVOCATE)
AND:
1.
UNION OF INDIA
MINISTRY OF FINANCE
(DEPARTMENT OF REVENUE)
ROOM NO. 46, NORTH BLOCK,
NEW DELHI - 110 001.
2.
THE JOINT COMMISSIONER OF
COMMERCIAL TAXES (APPEALS) 3,
BMTC BUILDING, SHANTHI NAGAR,
BENGALURU - 560 027.
3.
THE DEPUTY COMMISSIONER
OF COMMERCIAL TAXES, (AUDIT) - 3.10.
DGSTO -3, BMTC BUS STAND,
SHANTHI NAGAR, BANGALORE - 560 027.
4.
THE DEPUTY COMMISSIONER OF
COMMERCIAL TAXES, (AUDIT) - 2.2
Digitally
signed by
CHANDANA
B M
Location:
High Court
of
Karnataka
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NC: 2025:KHC:15874
WP No. 21086 of 2023
DGSTO - 2, NO. 642, 2ND FLOOR,
PIONEER PLAZA, KENCHANAHLLI
MAIN ROAD, RAJARAJESHWARI NAGAR,
BANGALORE - 560 098
…RESPONDENTS
(BY SRI. VINAY VENUGOPAL, CGC FOR R1
SRI. K. HEMA KUMAR, AGA FOR R2 TO R4)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER-IN-ORIGINAL
U/S 73(9) OF THE KGST/CGST ACT, 2017 DTD 08/11/2022 PASSED BY THE
RESPONDENT AUTHORITY NO.3 AND DRC-07 UNDER RULE 142(5) OF
THE KGST/CGST RULES 2017 DTD 08/11/2022 ISSUED BY THE
RESPONDENT AUTHORITY NO.3 (ANNEXURE-E) AND ETC.,
THIS W.P., COMING ON FOR PRELIMINARY HEARING - B GROUP,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM:
HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER Learned counsel for the petitioner has filed a memo seeking leave of this Court to withdraw the petition, which reads as under: "The petitioner M/S. M.B.INDUSTRIES respectfully submits before this Hon'ble Court that the petitioner has decided to avail the benefit GST Vivad se Viwas Scheme, 2024 and hence, wants to withdraw the present petition.
In the light of the above submission, the petitioner humbly request this Hon'ble Court that the petitioner may be permitted to withdraw the present writ petition." NC: 2025:KHC:15874 WP No. 21086 of 2023
2.The aforesaid memo is taken on record.
3.Accordingly, the petition is dismissed as withdrawn. (S.R.KRISHNA KUMAR) JUDGE
AP List No.: 1 Sl No.: 63
