M/S Sri Padmavati Energy Solutions INDIA PVT LTD vs. Commercial Tax Officer
Original PDF →WP/27094/2024HC KarnatakaGSTCNR KAHC01057688202404 October 2024Bench: C.M. POONACHA2 pages
For Petitioner: SRI. SHIVANI SHETTY, ADVOCATEFor Respondent: SRI. KEMPANNA, AAG
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Cause title — parties, addresses and appearances
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NC: 2024:KHC:41173
WP No. 27094 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 4TH DAY OF OCTOBER, 2024
BEFORE
THE HON'BLE MR JUSTICE C.M. POONACHA
WRIT PETITION NO. 27094 OF 2024 (T-RES)
BETWEEN:
M/S. SRI PADMAVATI ENERGY
SOLUTIONS INDIA PVT. LTD.,
SY. NO. 515/E, UDITYAL ROAD,
UDITYAL, MAHBUBNAGAR,
TELANGANA - 509 202,
REPRESENTED BY ITS GENERAL MANAGER,
AT PRIVATE LIMITED COMPANY
UNDER COMPANIES ACT.
…PETITIONER
(BY SRI. SHIVANI SHETTY, ADVOCATE)
AND:
1.
COMMERCIAL TAX OFFICER,
(ENFORCEMENT) - 34,
VANIJYA THERIGE KARYALAYA-2,
KORAMANGALA, BANGALORE - 560 047.
2.
JOINT COMMISSIONER OF COMMERCIAL TAXES,
BMTC BUILDING, SHATHINAGAR,
BANGALORE - 560 027.
…RESPONDENTS
(BY SRI. KEMPANNA, AAG)
THIS
WP
IS
FILED
UNDER
ARTICLE
226
OF
THE
CONSTITUTION OF INDIA PRAYING TO QUASHING THE IMPUGNED
ORDERS DATED BEARING NO. KA52 CO906. 27/08/2024 AND 18-09-
2024 NOJCCT(VIG) CTO V/G 34/RAM/17/2024-25 IN FORM GST
Digitally
signed by
BHARATHI S
Location:
HIGH COURT
OF
KARNATAKA
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NC: 2024:KHC:41173
WP No. 27094 of 2024
MOV-06 AND FORM GST MOV 10 PASSED BY THE R1 RESPECTIVELY
UNDER SECTION 129(1) AND SECTION 130 OF THE KARNATAKA
GOODS AND SERVICES TAX ACT, 2017 (ANNEXURE-A AND B) AND
ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM:
HON'BLE MR JUSTICE C.M. POONACHA
ORAL ORDER
Learned counsel for the petitioner has filed a memo dated 04.10.2024, which reads as under:
The undersigned counsel for the petitioner most respectfully seeks liberty to withdraw the instant petition, in the interest of justice and equity.
Wherefore, this Hon'ble Court may be pleased to take the instant memo on record in the interest of justice and equity.
2.
In view of the same, the above writ petition is dismissed as withdrawn. (C.M. POONACHA) JUDGE
GJM List No.: 1 Sl No.: 27 CT: BHK
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.