Cause title — parties, addresses and appearances
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HC-KAR
NC: 2025:KHC-K:5568
WP No. 200902 of 2021
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 18TH DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MS. JUSTICE JYOTI MULIMANI
WRIT PETITION NO.200902 OF 2021 (T-RES)
BETWEEN:
M/S. RAVI S/O AMBRUTH BETTAD
AGED ABOUT 41 YEARS,
OCC: CONTRACTOR,
H.NO.15-2-143, MANHALLI ROAD,
MAHESH NAGAR, BIDAR,
TQ. AND DIST. BIDAR-585401.
…PETITIONER
(BY SRI. SANDEEP VIJAYKUMAR., ADVOCATE)
AND:
1.
THE UNION OF INDIA,
REPRESENTED BY ITS SECRETARY,
MINISTRY OF FINANCE,
DEPARTMENT OF REVENUE,
GOVERNMENT OF INDIA,
SOUTH BLOCK, NEW DELHI-1.
2.
GOVERNMENT OF INDIA
MINISTRY OF FINANCE,
DEPARTMENT OF REVENUE,
OFFICE OF THE ASSISTANT COMMISSIONER OF
CENTRAL TAX AND CENTRAL EXCISE,
BELLARY AUDIT CIRCLE-2ND FLOOR,
MODI CHAMBERS, 2ND CROSS,
GANDHI NAGAR, BELLARI-583103.
Digitally signed by
PREMCHANDRA
M R
Location: HIGH
COURT OF
KARNATAKA
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HC-KAR
NC: 2025:KHC-K:5568
WP No. 200902 of 2021
3.
THE OFFICE OF THE ASSISTANT COMMISSIONERS
CENTRAL TAX (CGST) AND CENTRAL EXCISE,
GULBARGA DIVISION, BEHIND TV STATION,
REVANSIDDESHWAR COLONY,
KALABURAGI-585104.
4.
THE SUPERINTENDENT OF CENTRAL EXCISE,
CUSTOMS AND SERVICE TAX,
CENTRAL TAX (CGST) AND CENTRAL EXCISE,
OFFICE OF THE SUPERINTENDENT OF
CENTRAL TAX (CGST) AND CENTRAL EXCISE,
MIG NO.24, KHB COLONY, RANGE BIDAR,
BIDAR-585401.
5.
ASSISTANT COMMISSIONER OF COMMERCIAL TAXES
LVO, KARNATAKA GOODS
AND SERVICE TAXES OFFICE,
BIDAR-585401.
…RESPONDENTS
(BY SRI.SUDHIRSINGH R.VIJAPUR., DSGI., FOR R1 & R2;
SRI. MALHAR RAO., AAG A/W
SRI. MALLIKARJUN SAHUKAR, AGA FOR R3 TO R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN
RELIEFS.
THIS WRIT PETITION IS LISTED FOR PRELIMINARY
HEARING IN ‘B’ GROUP, THIS DAY, AN ORDER IS MADE AS
UNDER:
Sri.Sandeep Vijaykumar., counsel for the petitioner and Sri.Malhar Rao., AAG along with Sri.Mallikarjun Sahukar., AGA for respondents 3 to 5 have appeared in person. HC-KAR NC: 2025:KHC-K:5568 WP No. 200902 of 2021
Counsel for the petitioner submits that a memo has been filed stating that the petitioner may be permitted to withdraw the Writ Petition. Counsel therefore, submits that the memo may be taken on record and the Writ Petition may be dismissed as withdrawn. When queried, counsel for the petitioner submits that a conscious decision is taken by him and the petitioner to withdraw the petition and if an order is passed, they shall not seek for recalling the order or file review petition. The oral submission made by counsel for the petitioner and the memo is placed on record. The Writ Petition is dismissed as withdrawn. (JYOTI MULIMANI) JUDGE MRP,VNR List No.: 1 Sl No.: 29
