BharatTaxGST

M/S Naser Khan Contractor vs. The Joint Commissioner And Ors

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WP/200501/2024HC KarnatakaGSTCNR KAHC03001407202408 September 2025Bench: JYOTI MULIMANI3 pages
For Petitioner: SRI. SANDEEP VIJAYKUMAR, ADVOCATEFor Respondent: SRI. GIRISH HULIMANI., ADVOCATE FOR R1 & R2; SRI. MALLIKARJUN SAHUKAR, AGA FOR R3

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Cause title — parties, addresses and appearances
- 1 - HC-KAR NC: 2025:KHC-K:5216 WP No. 200501 of 2024 IN THE HIGH COURT OF KARNATAKA KALABURAGI BENCH DATED THIS THE 8TH DAY OF SEPTEMBER, 2025 BEFORE THE HON'BLE MS. JUSTICE JYOTI MULIMANI WRIT PETITION NO.200501 OF 2024 (T-RES) BETWEEN: M/S NASER KHAN CONTRACTOR SRI. NASER KHAN S/O MOHIUDDIN KHAN, AGE: 37 YEARS, OCC: BUSINESS, R/O 9-P5-420/2 CHIDRI BIDAR, TQ. AND DIST. BIDAR-585401. …PETITIONER (BY SRI. SANDEEP VIJAYKUMAR, ADVOCATE) AND: 1. THE JOINT COMMISSIONER, OF COMMERCIAL TAXES, ADMINISTRATIVE, KALABURAGI-585102. 2. THE OFFICE OF THE ASSISTANT COMMISSIONERS, CENTRAL TAX(CGST) AND CENTRAL EXCISE, GULBARGA DIVISION, BEHIND TV STATION, REVANSIDDESHWAR COLONY, KALABURAGI-585104. 3. ASSISTANT COMMISSIONER OF COMMERCIAL TAXES, LOCAL GOODS & SERVICE GOODS & SERVICE TAXES OFFICE-540, BIDAR-585401. …RESPONDENTS (BY SRI. GIRISH HULIMANI., ADVOCATE FOR R1 & R2; SRI. MALLIKARJUN SAHUKAR, AGA FOR R3) Digitally signed by THEJAS KUMAR N Location: HIGH COURT OF KARNATAKA - 2 - HC-KAR NC: 2025:KHC-K:5216 WP No. 200501 of 2024 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:

ORAL ORDER Sri.Sandeep Vijaykumar., counsel for the petitioner and Sri.Mallikarjun Sahukar., AGA for respondent No.3 have appeared in person. 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 Counsel therefore, submits that the memo may be taken on record and the Writ Petition may be dismissed as withdrawn.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 the advocate on record 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. HC-KAR NC: 2025:KHC-K:5216 WP No. 200501 of 2024

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 TKN List No.: 1 Sl No.: 52

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