Cause title — parties, addresses and appearances
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NC: 2025:KHC:13797
WP No. 8863 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF APRIL, 2025
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 8863 OF 2024 (T-RES)
BETWEEN:
M/S. N. RANGANATH,
A PARTNERSHIP FIRM REPRESENTED BY
ITS PARTNER SRI D. R. BALACHANDER,
AGED ABOUT 48 YEARS,
S/O N. RANGANATHA,
NO.919-50, DESIHALLI VILLAGE,
KASABA HOBLI,KGF ROAD,
BANGARPET – 563 162.
KOLAR DISTRICT
…PETITIONER
(BY SRI. RAMA MURTHY R., ADVOCATE)
AND:
1.
THE ASSISTANT COMMISSIONER OF COMMERCIAL
TAXES (AUDIT)-4.5, DGSTO-4,
CABIN NO.6, 5TH FLOOR,
BMTC BUILDING, 80 FEET ROAD,
6TH BLOCK, KORAMANGALA,
BANGALORE – 560 095.
2.
UNION OF INDIA
MINISTRY OF FINANCE,
DEPARTMENT OF REVENUE,
THROUGH ITS SECRETARY (REVENUE),
NORTH BLOCK,
NEW DELHI – 110 001.
3.
THE STATE OF KARNATAKA
DEPARTMENT OF FINANCE (GST WING),
REPRESENTED BY ITS SECRETARY,
VIDHANA SOUDHA,
BENGALURU – 560 001.
Digitally
signed by
NANDINI D
Location:
High Court
of
Karnataka
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NC: 2025:KHC:13797
WP No. 8863 of 2024
4.
GST COUNCIL,
5TH FLOOR, TOWER II,
JEEVAN BHARTI BUILDING,
JANPATH ROAD, CONNAUGHT PLACE,
NEW DELHI – 110 001.
…RESPONDENTS
(BY SRI. K. HEMA KUMAR, AGA FOR R1 AND R3
SRI. KUMAR M.N., ADV. FOR R2 AND R4)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
DATED 04.12.2023 IN FILE NO. ACCT (AUDIT) 4.5/DGSTO-4/S-73-
21/22-23,
PASSED
U/S
73(9)
OF
THE
CGST/KGST
ACTS
(ANNEXURE-J) BY THE 1ST RESPONDENT AND ETC.
THIS PETITION, COMING ON FOR ORDERS, 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 above writ petition has been filed for order passed by the 1 Respondent under the provision of CGST and KGST Act 2017 for the tax period July 2017 to March 2018. The said writ petition has been admitted by this Hon'ble Court on 29-05-2024 and matter is pending. In order to avail the benefit of One Time Settlement Scheme by the name GST Amnesty scheme, the Petitioner has to withdraw the Writ Petition in order to settle the tax dispute as per the provision of the said scheme. NC: 2025:KHC:13797 WP No. 8863 of 2024
Wherefore, the petitioner humbly prays this Hon'ble Court, be pleased to permit the Petitioner to withdraw the above writ petition, in the interest of justice.
2.The aforesaid memo is taken on record.
3.Accordingly, the petition is dismissed as withdrawn. (S.R.KRISHNA KUMAR) JUDGE
MDS List No.: 1 Sl No.: 66
