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M/S Chanakya Enterprises vs. The State Of Karnataka

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WP/100216/2025HC KarnatakaGSTCNR KAHC02000916202507 February 2025Bench: M.NAGAPRASANNA3 pages
For Petitioner: SRI. MAHANTESH R. PATIL, ADVOCATEFor Respondent: SRI SHARAD V. MAGADUM, AGA

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Cause title — parties, addresses and appearances
- 1 - NC: 2025:KHC-D:2521 WP No. 100216 of 2025 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH DATED THIS THE 7TH DAY OF FEBRUARY, 2025 BEFORE THE HON'BLE MR. JUSTICE M.NAGAPRASANNA WRIT PETITION NO. 100216 OF 2025 (GM-TEN) BETWEEN: 1. M/S CHANAKYA ENTERPRISES, R/BY ITS PROPRIETOR M. SHAM SUNDAR, S/O. G. ANANTHA RAO, AGED ABOUT: 50 YEARS, 1961/1, S. N. LAYOUT, B BLOCK, NEAR EDU ASIA SCHOOL, RING ROAD, DAVANAGERE -570004, A FIRM REGISTERED UNDER VAT/GST ACT, PROPRIETORSHIP CONCERN. 2. M/S BANASHANKARI MAHILA MANDALA, R/BY ITS SECRETARY, SMT. JYOTI RAVI SANGANABASHETTAR, AGED: 47 YEARS, NEAR KEB, SHIVAPETE, RON, KOPPAL DISTRICT -582209, SOCIETY REGISTERED UNDER THE SOCIETIES REGISTRATION ACT. …PETITIONERS (BY SRI. MAHANTESH R. PATIL, ADVOCATE) AND: 1. THE STATE OF KARNATAKA, REPRESENTED BY ITS PRINCIPAL SECRETARY, SOCIAL WELFARE DEPARTMENT, VIKASA SOUDHA, BENGALURU -560001. Digitally signed by VISHAL NINGAPPA PATTIHAL Location: High Court of Karnataka, Dharwad Bench - 2 - NC: 2025:KHC-D:2521 WP No. 100216 of 2025 2. THE EXECUTIVE DIRECTOR, KARNATAKA RESIDENTIAL EDUCATIONAL INSTITUTIONS SOCEITY, NO. 8, 6TH FLOOR, CUNNINGHAM ROAD, BENGALURU -560052. …RESPONDENTS (BY SRI SHARAD V. MAGADUM, AGA) THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND 227 OF THE CONSTITUTION OF INDIA IS PRAYING TO, TO ISSUE A WRIT, ORDER OR DIRECTION IN THE NATURE OF CERTIORARI QUASHING THE IMPUGNED

DATED 18.09.2024, BEARING NO.SAKAE-MDS/425/2022, BENGALURU PASSED BY THE 1ST RESPONDENT VIDE ANNEXURE-A, IN SO FAR AS PETITIONERS ARE CONCERNED, IN THE INTEREST OF JUSTICE AND EQUITY. TO ISSUE A WRIT, ORDER OR DIRECTION IN THE NATURE OF CERTIORARI QUASHING THE IMPUGNED TENDER NOTIFICATION DATED 16.11.2024, BEARING NO.KREIS/2024-25/IND0019 ISSUED BY THE 2ND RESPONDENT VIDE ANNEXURE-B, IN SO FAR AS PETITIONERS ARE CONCERNED, IN THE INTEREST OF JUSTICE AND EQUITY. TO ISSUE A WRIT, ORDER OR DIRECTION IN THE NATURE OF CERTIORARI QUASHING THE IMPUGNED TENDER NOTIFICATION DATED 16.11.2024, BEARING NO. KREIS/2024- 25/IND0021 ISSUED BY THE 2ND RESPONDENT VIDE ANNEXURE-C, IN SO FAR AS PETITIONERS ARE CONCERNED, IN THE INTEREST OF JUSTICE AND EQUITY.

THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER WAS MADE THEREIN AS UNDER: NC: 2025:KHC-D:2521 WP No. 100216 of 2025

ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE M.NAGAPRASANNA)

1.

Learned counsel for the petitioner files a memo seeking to withdraw the petition.

2.

In terms of the memo so filed, petition is disposed as withdrawn. (M.NAGAPRASANNA) JUDGE

RHR/- List No.: 1 Sl No.: 81

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.