Cause title — parties, addresses and appearances
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NC: 2025:KHC:12196
WP No. 3511 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. 3511 OF 2024 (T-RES)
BETWEEN:
M/S. SAI RADHA PHARM (INDIA) PRIVATE LIMITED
2ND FLOOR, DOOR NO 10-3-66A 2,
SAI RADHA BHAKTI, SHIVALLI VILLAGE,
UDUPI - 576 101
REPRESENTED BY SHRI. MANOHAR S SHETTY,
MANAGING DIRECTOR,
AGED ABOUT 58 YEARS,
M/S. SAI RADHA PHARM (INDIA) PRIVATE LIMITED
COMPANY IS REGISTERED UNDER COMPANY ACT 1956
…PETITIONER
(BY SRI. ANIL KUMAR B.,ADVOCATE)
AND:
1.
STATE OF KARNATAKA
THROUGH ITS PRINCIPAL SECRETARY,
FINANCE DEPARTMENT,
VIDHANA SOUDHA
BANGALORE - 560 001
2.
THE COMMISSIONER
OF COMMERCIAL TAXES
IN KARNATAKA VANIJYA THERIGE,
KARYALAYA, GANDHINAGAR,
BENGALURU – 560 009
3.
THE ASSISTANT COMMISSIONER OF COMMERCIAL
TAXES LGSTO - 280,
VANIJYA THERIGE BHAVANA,
FIRST FLOOR, VIVEKANANDA
4TH CROSS, AJJARKADU,
UDUPI - 576 101
…RESPONDENTS
(BY SRI. K. HEMAKUMAR, AGA)
Digitally
signed by
LEELAVATHI
S R
Location:
High Court of
Karnataka
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NC: 2025:KHC:12196
WP No. 3511 of 2024
THIS W.P. IS FILED PRAYING TO QUASH THE ORDER NO.
ACCT/LGSTO280/2023-24
(REFERENCE
NO.ZD290923057823W)
DTD. 30.09.2023 WHICH IS AGAINST THE PETITIONER PASSED BY
R-3 VIDE ANNX-A TO THE WRIT PETITION.
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3.Accordingly, the petition is dismissed as withdrawn.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.: 49
