Cause title — parties, addresses and appearances
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NC: 2025:KHC:12155
WP No. 4020 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. 4020 OF 2024 (T-RES)
BETWEEN:
M/S SAI RADHA PROJECTS PRIVATE LIMITED
DOOR NO 10-3-66A 3,
SAI RADHA BHAKTI,
THIRD FLOOR, SHIVALLI VILLAGE,
UDUPI 576101
REPRESENTED BY SHRI MANOHAR S SHETTY
AGED ABOUT 58 YEARS,
MANAGING DIRECTOR
THIS COMPANY REGISTERED 1956
COMPANIES ACT
…PETITIONER
(BY SRI. ANIL KUMAR B., ADVOCATE)
AND:
1.
STATE OF KARNATAKA
THROUGH ITS PRINCIPAL SECRETARY,
FINANCE DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU 560001
2.
THE COMMISSIONER OF COMMERCIAL
TAXES IN KARNATAKA
VANIJYA THERIGE,
KARYALAYA, GANDHINAGAR,
BENGALURU 560009
3.
THE ASSISTANT COMMISSIONER OF
COMMERCIAL TAXES (AUDIT)
VANIJYA THERIGE BHAVANA,
1ST FLOOR, VIVEKANANDA, 4TH CROSS,
AJJARAKADU, UDUPI 576101
…RESPONDENTS
(BY SMT JYOTHI M MARADI., HCGP)
THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION
OF INDIA PRAYING TO QUASH THAT PART OF THE ORDER NO.
ACCT/ADT/UDP/73/97/2022-23
DATED
26/10/2023
(REFERENCE
NO.
Digitally
signed by
LEELAVATHI
S R
Location:
High Court of
Karnataka
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NC: 2025:KHC:12155
WP No. 4020 of 2024
ZD291023033079K)
DATED
26/10/2023
WHICH
IS
AGAINST
THE
PETITIONER PASSED BY R3 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3.Accordingly, the petition is dismissed as withdrawn.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.: 50
