Kyoorius Trade vs. Union Of INDIA

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WP/15237/2018HC KarnatakaGSTCNR KAHC01011288201814 March 2019Bench: S.SUJATHA3 pages

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 14TH DAY OF MARCH, 2019 BEFORE: THE HON’BLE MRS. JUSTICE S.SUJATHA WRIT PETITION No.15237 OF 2018 (T-RES) BETWEEN: KYOORIUS TRADE 1ST FLOOR, NO.114/16, 3RD CROSS, PATEL PUTTAIAH INDUSTRIAL ESTATE, MYSORE ROAD, BENGALURU – 560 026. GSTIN: 29ACXPK9136E1ZZ REPRSENTED BY ITS PROPRIETOR SMT. SANGEETA KEJRIWAL ... PETITIONER [BY SRI. MALLAHA RAO. K, ADVOCATE A/W SRI. H.V. DARSHAN, ADVOCATE] AND: 1. UNION OF INDIA MINISTRY OF FINANCE (DEPARTMENT OF REVENUE) ROOM NO.46, NORTH BLOCK, NEW DELHI - 110 001. 2. STATE OF KARNATAKA FINANCE DEPARTMENT VIDHANA SOUDHA BANGALORE - 560 001. 3. GST COUNCIL THROUGH ITS CHAIRPERSON UNION FINANCE MINISTER MINISTRY OF FINANCE, NORTH BLOCK - 2 - NEW DELHI - 110 001. 4. GOODS & SERVICE TAX NETWORK HAVING ITS OFFICE AT EAST WING, 4TH FLOOR WORLD MARK-1, AEROCITY NEW DELHI - 110 037. 5. GST COMMISSIONERATE CENTRAL REVENUE BUILDING QUEENS ROAD BENGALURU – 560 001. …RESPONDENTS THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA, PRAYING TO DIRECT THE RESPONDENT TO CONSIDER THE CORRECT VALUES AS MENTIONED VIDE ANNX-E AND INITIATE PROPER AND NECESSARY ACTION FOR THE GRIEVANCE FILED BY THE PETITIOENR VIDE ANNX-H & J IN RESPECT OF TRAN-2 FOR THE PERIOD OF NOVEMBER 2017 UNDER THE GST ACT. THIS PETITION COMING ON FOR ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:-

Learned counsel for the petitioner has filed a memo seeking permission to withdraw the writ petition.

2.

Memo is placed on record. Permission is granted.

Writ Petition stands dismissed as withdrawn. JUDGE

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