Cause title — parties, addresses and appearances
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HC-KAR
NC: 2026:KHC:28127
WP No. 13789 of 2026
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF JUNE, 2026
BEFORE
THE HON'BLE MR. JUSTICE B M SHYAM PRASAD
WRIT PETITION NO. 13789 OF 2026 (T-RES)
BETWEEN:
M/S PAXAL TRADING IMPEX,
(A PROPRIETARY CONCERN),
HAVING ITS OFFICE AT NO. 2398,
1ST FLOOR, 13TH MAIN ROAD,
SAHAKARA NAGAR, BENGALURU 560 092
REPRESENTED BY ITS
PROPRIETOR, MR. PAVAN H SETHIYA.
…PETITIONER
(BY SRI. BHARATH KUMAR V.,ADVOCATE)
AND:
SUPERINTENDENT OF CENTRAL TAX
RANGE - CND7
BENGALURU NORTH DIVISION-7,
RANGE-C, HAVING OFFICE AT NO.16/1,
4TH FLOOR, S.P. COMPLEX,
LALBAGH ROAD,
Digitally
signed by
VANAMALA
N
Location:
HIGH
COURT OF
KARNATAKA
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HC-KAR
NC: 2026:KHC:28127
WP No. 13789 of 2026
BENGALURU -560027.
…RESPONDENT
THIS WP IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO-
QUASHING
THE
SUSPENSION
ORDER
DATED
09.04.2026 PASSED BY THE RESPONDENT HEREIN
WHEREBY RESPONDENT HEREIN ACTING UNDER
SECTION 29 (2) (e) OF THE CGST ACT 2017 AND RULE
21 (a) OF THE CGST RULE 2017 WAS PLEASED TO
SUSPEND THE GSTIN NO. 29ACMPK0357N2Z1 i.e., OF
THE PETITIONER HEREIN (ANNX-A).
THIS PETITION, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE B M SHYAM PRASAD
ORAL ORDER
The learned counsel for the petitioner has filed a memo for withdrawal which reads as under:
In the above said matter, the counsel for the petitioner prays that this Hon’ble Court be pleased to withdraw the present petition with liberty to challenge the suspension order dated 09.04.2026 and additional documents passed by the respondent in HC-KAR NC: 2026:KHC:28127 WP No. 13789 of 2026
separate proceedings, in the interest of justice and equity.
The memo is accepted and the petition stands dismissed as withdrawn. (B M SHYAM PRASAD) JUDGE
SA Ct:sr
