Cause title — parties, addresses and appearances
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NC: 2025:KHC:12156
WP No. 9162 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF MARCH, 2025
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 9162 OF 2024 (T-RES)
BETWEEN:
M/S ORIENTAL GRANITES AND CRUSHERS
SHRI. CHUZHIKUNNEL MICHELE JOY
PROPRIETOR
S.N -133/P2, PADUBETTU
SOODA, KARKALA 576 127
REG No.29ACSPJ1220BIZY
…PETITIONER
(BY SRI. ANIL KUMAR B.,ADVOCATE)
AND:
1.
STATE OF KARNATAKA
THROUGH ITS PRINCIPAL SECRETARY
FINANCE DEPARTMENT
VIDHANA SOUDHA
BENGALURU 560 001
2.
THE COMMISSIONER OF COMMERCIAL TAXES
IN KARNATAKA
VANIJYA THERIGE KARYALAYA
GANDHINAGAR
BENGALURU 560 009
3.
THE ASSISTANT COMMISSIONER OF
COMMERCIAL TAXES (AUDIT)-5
DGSTO, 4TH FLOOR
V.T.K. BUIDLING
MAIDANA ROAD
MANGALURU 575001
…RESPONDENTS
(BY SMT JYOTHI M MARADI., HCGP)
Digitally
signed by
LEELAVATHI
S R
Location:
High Court of
Karnataka
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NC: 2025:KHC:12156
WP No. 9162 of 2024
THIS
WP
IS
FILED
UNDER
ARTICLE
226
OF
THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED
ORDER NO. ACCT(A)-5/MNG/ORDER/2023-24 (REFERENCE NO.
ZD2901240357973)
DTD
20.01.2024
PASSED
BY
R-3
VIDE
ANNEXURE-A TO THE WP 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 petitioner in the above case most respectfully submits that the petitioner has decided to settle the matter under the Amnesty Scheme provided under Section 128A of the GST Act. It is prayed that this Hon’ble court may be pleased to allow the petitioner to withdraw the present petition.”
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3.Accordingly, the petition is dismissed as withdrawn.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.: 52
