Cause title — parties, addresses and appearances
- 1 -
NC: 2025:KHC:12951
WP No. 13621 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 26TH DAY OF MARCH, 2025
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 13621 OF 2024 (T-RES)
BETWEEN:
CORPORATE SOLUTIONS REDEFINED INDIA PVT LTD
A COMPANY INCORPORATED
(REPRESENTED BY SRI ABDUS SALEEM
MANAGING DIRECTOR),
3540, 2ND CROSS STREET,
13TH MAIN ROAD, INDIRA NAGAR,
HAL IIND STAGE, BENGALURU 560 008
…PETITIONER
(BY SRI. VENKATANARAYANA G M.,ADVOCATE)
AND:
1.
THE DEPUTY COMMISSIONER OF
COMMERCIAL TAXES AUDIT 5.6
DGSTO-5, ROOM NO. 605,
6TH FLOOR, V.T.K-2 BUILDING,
RAJENDRANAGARA, KORAMANGALA,
BENGALURU 560 047
2.
THE ASSISTANT COMMISSIONER OF
COMMERCIAL TAXES (ENFORCEMENT-14)
SOUTH ZONE, KORAMANGALA
BENGALURU 560 047
3.
THE ASSISTANT COMMISSIONER OF CENTRAL TAX,
BANGALORE EAST COMMISSIONERATE,
Digitally
signed by
LEELAVATHI
S R
Location:
High Court
of Karnataka
- 2 -
NC: 2025:KHC:12951
WP No. 13621 of 2024
EAST DIVISION-2, 6TH FLOOR,
DOMLUR, BENGALURU 560 071
4.
UNION OF INDIA
MINISTRY OF FINANCE
REPRESENTED BY ITS SECRETARY,
NORTH BLOCK, NEW DELHI 110 001
5.
STATE OF KARNATAKA
THROUGH PRINCIPAL SECRETARY TO GOVERNMENT
REVENUE DEPARTMENT (COMMERCIAL TAX)
VIDANA SOUDHA
BENGALURU 560 001
6.
CENTRAL BOARD OF INDIRECT TAXES AND CUSTOMS
GST POLICY WING, NORTH BLOCK, NEW DELHI 110 001
REPRESENTED BY ITS COMMISSIONER.
…RESPONDENTS
(BY SRI. SHISHIRA AMARNATH., ADVOCATE)
THIS WP IS FILED PRAYING TO-ISSUE A WRIT IN THE
NATURE OF MANDAMUS OR ANY OTHER APPROPRIATE WRIT
DECLARING
THE
IMPUGNED
ORDER
NO.
DCCT(A)-
5.6/DGSTO.5/ADJ-73/NO. 99(2017-18)/03/2023-24 VIDE REFERENCE
NO. ZD291223096854X DTD 30.12.2023 (ANNEXURE-A) ISSUED BY
R-1
AS
BEING
VOID,
ARBITRARY,
ILLEGAL,
WITHOUT
JURISDICTION, VIOLATIVE OF THE PRINCIPLES OF NATURAL
JUSTICE APART FROM BEING VIOLATIVE OF ARTICLES 14, 19(1)(g)
AND
265
OF
THE
CONSTITUTION
OF
INDIA,
AND
TO
CONSEQUENTLY SET ASIDE THE SAME AND/OR PASS SUCH
FURTHER OR OTHER ORDER(S) AS THIS HONBLE COURT MAY
DEEM FIT AND PROPER IN THE CIRCUMSTANCES OF THE CASE.
- 3 -
NC: 2025:KHC:12951
WP No. 13621 of 2024
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
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: “MOST RESPECTFULLY SHOWETH:- That the present matter is pending before this Hon’ble Court. The petitioner of the present matter has decided to resolve their disputes by applying for the Amnesty Scheme provided under Section 128A of CGST Act, 2017. It is most respectfully prayed before this Hon’ble Court to kindly allow the present application to withdraw the Writ Petition in the interest of justice any other relief, which this Hon’ble Court may deem fit and proper in favour of plaintiffs in the interest of justice.”
The aforesaid memo is taken on record.
Accordingly, the petition is dismissed as withdrawn. (S.R.KRISHNA KUMAR) JUDGE MDS List No.: 2 Sl No.: 4
