M/S Madhucon Project LTD. vs. The Chief Commissioner
Original PDF →WP/4423/2023HC KarnatakaGSTCNR KAHC01010097202312 September 2023Bench: SURAJ GOVINDARAJ2 pages
For Petitioner: SRI. SRINIVAS V., ADVOCATEFor Respondent: SRI. PAWAN KUMAR., ADVOCATE FOR R1 & R2
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Cause title — parties, addresses and appearances
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NC: 2023:KHC:33462
WP No. 4423 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF SEPTEMBER, 2023
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 4423 OF 2023 (LB-BMP)
BETWEEN:
1.
M/S MADHUCON PROJECT LTD.,
HAVING OFFICE AT SY NO 24,
OPP MANJUSHREE SPORTS CLUB,
NICE LINK ROAD, V LEGACY ROAD,
RAJA RAJESHWARI NAGAR
BANGALORE 560098
REP BY ITS AUTHORIZED SIGNATORY
VICE PRESIDENT
SRI KRISHNA DAS
S/O RAGHAVENDRA RAO
AGED 64 YEARS
REGISTERED UNDER GST LAW.
…PETITIONER
(BY SRI. SRINIVAS V., ADVOCATE)
AND:
1.
THE CHIEF COMMISSIONER
BRUHAT BENGALURU MAHANAGARA PALIKE
N R SQUARE, BANGALORE 560002.
2.
THE EXECUTIVE EINGINER
BBMP, PROJECT CENTRAL 04
301, 3RD FLOOR
ANNEXE -2 BUILDING
N R SQUARE, BANGALORE 56002.
…RESPONDENTS
(BY SRI. PAWAN KUMAR., ADVOCATE FOR R1 & R2)
Digitally signed
by
NARAYANAPPA
LAKSHMAMMA
Location: HIGH
COURT OF
KARNATAKA
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NC: 2023:KHC:33462
WP No. 4423 of 2023
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO-
DIRECT
THE
RESPONDENTS
TO
CONSIDER
THE
REPRESENTATION OF THE PETITIONER DATED 27/12/2022
I.E., ANNEXURE-D TO THE WP AND CONSEQUENTLY TO
REFUND THE GST AMOUNT OF RS. 44,36,88,559.14 ALONG
WITH INTEREST AS APPLICABLE UNDER THE GST ACT.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:
1.
Learned counsel for the petitioner has filed a memo seeking for withdrawal of the above petition on the ground that the same has been inadvertently filed. Once earlier WP No.6657/2021 had been filed.
2.
Accepting said memo and submission of counsel for the petitioner. The petition is dismissed as withdrawn. JUDGE
SR List No.: 1 Sl No.: 54
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.