Cause title — parties, addresses and appearances
- 1 -
HC-KAR
NC: 2025:KHC:40847
WP No. 18546 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF OCTOBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 18546 OF 2024 (T-RES)
BETWEEN:
M/S INDUS DIAGNOSTICS AND IMAGING PVT. LTD.,
A COMPANY INCORPORATED UNDER THE COMPANIES ACT
HAVING ITS REGISTERED OFFICE AT
NO 325, FIRST FLOOR, 8TH MAIN,
7TH CROSS, BTM 2ND STAGE,
BANGALORE - 560 076
REPRESENTED BY ITS DIRECTOR
VENKATESH D.,
S/O MR. DEVAPPAGOWDA,
AGED ABOUT 56 YEARS
…PETITIONER
(BY SRI. HARISH V. S., ADVOCATE)
AND:
1.
THE UNION OF INDIA
DEPARTMENT OF REVENUE,
MINISTRY OF FINANCE,
128-A, NORTH BLOCK,
NEW DELHI - 110 001
REPRESENTED BY ITS REVENUE SECRETARY
2.
THE ADDITIONAL COMMISSIONER OF CENTRAL TAX
BENGALURU WEST COMMISSIONERATE,
BMTC BUILDING 1ST FLOOR,
BANASHANKARI,
KANAKAPURA ROAD,
BANGALORE - 560 070
…RESPONDENTS
(BY SRI. HEMA KUMAR, AGA)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED
Digitally
signed by
CHANDANA B
M
Location:
High Court of
Karnataka
- 2 -
HC-KAR
NC: 2025:KHC:40847
WP No. 18546 of 2024
ORDER IN ORIGINAL BEARING OIO NO. 55/2023-24-SERVICE TAX,
F.NO.
GEXCOM/ADJN/ST/JC/1666/2021-ADJN-O/O
PR
COMMR-
CGST-BENGALURU(W) DATED 31.07.2023 FOR THE FINANCIAL
YEAR 2016-17 AND 2017-18 (UPTO JUNE 2017) i.e., ANNEXURE-C.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:
HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER On 15.09.2025, this Court passed the following order:
"A week's time is granted to comply with the office objections, failing which the petition stands dismissed for its non prosecution.
In the event they stand complied as on today, those matters shall be listed on the ensuing days of the respective matters being given."
2.Despite the said order, the petitioner has not complied with the office objections and consequently, the petition stands dismissed for non-prosecution.
Further, liberty is reserved in favour of the petitioner to seek recalling/revival of this order, if the occasion so arise. (S.R.KRISHNA KUMAR) JUDGE
BMC: List No.: 2 Sl No.: 34
