BharatTaxGST

S L N Coffee Private Limited vs. State Of Karnataka

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WP/16656/2024HC KarnatakaGSTCNR KAHC01033610202425 March 2025Bench: S.R.KRISHNA KUMAR3 pages
For Petitioner: SRI. H. V. MANJUNATHA., ADVOCATEFor Respondent: SMT. JYOTHI M. MARADI, HCGP

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Cause title — parties, addresses and appearances
- 1 - NC: 2025:KHC:12390 WP No. 16656 of 2024 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 25TH DAY OF MARCH, 2025 BEFORE THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR WRIT PETITION NO. 16656 OF 2024 (T-RES) BETWEEN: S. L. N. COFFEE PRIVATE LIMITED, P. O. NO.47 KIADB INDUSTRIAL AREA, KUDLUR, KUSHALANAGAR, MADAKERI DISTRICT-571234. A PVT LTD COMPANY INCORPORATED UNDER COMPANIES ACT, 1956 REPRESENTED BY ITS GENERAL MANAGER SRI. VELAYUTHAM MANI, AGED ABOUT 54 YEARS …PETITIONER (BY SRI. H. V. MANJUNATHA., ADVOCATE) AND: 1. STATE OF KARNATAKA DEPARTMENT OF FINANCE, VIDHANA SOUDHA, BANGALORE-560001 BY ITS SECRETARY. 2. THE COMMISSIONER, DEPARTMENT OF COMMERCIAL TAXES, VANIJYA THERIGE KARYALAYA, KALIDASA MARG, GANDHI NAGAR, BANGALORE-560 009. 3. THE DEPUTY COMMISSIONER OF COMMERCIAL TAXES (AUDIT-3), SHESHADRI BHAVAN, DEEWAN'S ROAD, Digitally signed by AASEEFA PARVEEN Location: HIGH COURT OF KARNATAKA - 2 - NC: 2025:KHC:12390 WP No. 16656 of 2024 MYSORE-570004 …RESPONDENTS (BY SMT. JYOTHI M. MARADI, HCGP) THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER BEARING NO.ZD2903240424885 DATED 16/03/2024 AND THE ORDER IN FORM GST DRC-07 AT ANNEXURE-F AND G PASSED BY THE 3RD RESPONDENT HEREIN DIRECTING THE PETITIONER TO PAY GST OF RS.6,10,380/- ALONG WITH INTEREST OF RS.5,49,342/- AND PENALTY OF RS.61,038/-. 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 named petitioner most respectfully submits as follows:

The petitioner herein has filed the above petition challenging the order dated 16.03.2024 passed by the 3rd respondent herein.

The petitioner wants to make use of Section 128A of GST Act, 2017 (Amnesty Scheme) and is ready to pay the tax for the present assessment year. In view of the same the petitioner is withdrawing the above petition. This withdrawal is being made without prejudice and with a clear reservation of rights to initiate, reinstate, or pursue legal proceedings on the same or related subject matter in the future, should circumstances so require. NC: 2025:KHC:12390 WP No. 16656 of 2024

Therefore the petitioner may be permitted to withdraw the petition with reserving liberty, in the interest of justice and equity."

2.

The aforesaid memo is taken on record.

3.

Accordingly, the petition is dismissed as withdrawn. (S.R.KRISHNA KUMAR) JUDGE NS CT:TSM List No.: 1 Sl No.: 94

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.