BharatTaxGST

M/S T R Rajan vs. Joint Commissioner

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WP/25144/2023HC KarnatakaGSTCNR KAHC01058545202302 April 2025Bench: S.R.KRISHNA KUMAR3 pages
For Petitioner: SRI. RAMA MURTHY R., ADVOCATEFor Respondent: SRI. JYOTI M MAVADI, HCGP

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Cause title — parties, addresses and appearances
- 1 - NC: 2025:KHC:13798 WP No. 25144 of 2023 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. 25144 OF 2023 (T-RES) BETWEEN: M/S T.R. RAJAN, PARTNERSHIP FIRM, REPRESENTED BY ITS PARTNER, SRI T.R. RAMACHANDRA, AGED ABOUT 46 YEARS, S/O LATE T.R RAJAN, NO 5, SHILPA SUNSHINE, 6TH A MAIN, 27TH CROSS, JAYANAGAR 3RD BLOCK, BANGALORE- 560 011. …PETITIONER (BY SRI. RAMA MURTHY R.,ADVOCATE) AND: 1. JOINT COMMISSIONER COMMERCIAL TAXES APPEALS 3, 2ND FLOOR, B.M.T.C BUILDING, SHANTHINAGAR, BANGALORE- 560 027. 2. THE DEPUTY COMMISIONER OF COMMERCIAL TAXES AUDIT 3.10 DGSTO-3, SHANTHINAGAR, BANGALORE- 560 027. …RESPONDENTS (BY SRI. JYOTI M MAVADI, HCGP) Digitally signed by NANDINI D Location: High Court of Karnataka - 2 - NC: 2025:KHC:13798 WP No. 25144 of 2023 THIS WRIT PETITION IS FILED UNDER 226 AND 227 OF CONSTITUTION OF INDIA PRAYING TO-QUASH THE EX-PARTY APPEAL ORDER DTD 22.09.2023 PASSED BY R1 U/S 107(11) OF KGST ACT 2017 AND CGST ACT, 2017 IN GST AP 68/2022-23 ANNEXURE-B; 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 against the order passed by the 2nd Respondent under the provision of GST Act 2017 for the financial year 2018-19. The said writ petition has been admitted by this Hon'ble Court on 14-12- 2023 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. 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.” NC: 2025:KHC:13798 WP No. 25144 of 2023

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.: 57

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.