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M/S Mahesh Baswaraj Chalkapur Contractor vs. The Union Of INDIA And Ors

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WP/202485/2022HC KarnatakaGSTCNR KAHC03006385202230 August 2025Bench: JYOTI MULIMANI3 pages
For Petitioner: SRI. SANDEEP VIJAYKUMAR, ADVOCATEFor Respondent: SRI.SUDHIRSINGH R.VIJAPUR., DSGI FOR R1; SRI. MALLIKARJUN SAHUKAR, AGA FOR R3; NEITHER COVER NOT ACK RECEIVED IN RESPECT OF R2

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Cause title — parties, addresses and appearances
- 1 - HC-KAR NC: 2025:KHC-K:4999 WP No. 202485 of 2022 IN THE HIGH COURT OF KARNATAKA KALABURAGI BENCH DATED THIS THE 30TH DAY OF AUGUST, 2025 BEFORE THE HON'BLE MS. JUSTICE JYOTI MULIMANI WRIT PETITION NO.202485 OF 2022 (T-RES) BETWEEN: M/S MAHESH BASWARAJ CHALKAPUR CONTRACTOR SRI MAHESH S/O BASWARAJ, AGE: 35 YEARS, OCC: CONTRACTOR, R/O. H.NO.7-99, DUBALGUNDI, TQ. HUMNABAD & DIST. BIDAR. …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-110001. 2. THE OFFICE OF THE ASSISTANT COMMISSIONERS CENTRAL TAX (CGST) & CENTRAL EXCISE, GULBARGA DIVISION, BEHIND TV STATION, REVANSIDDESHWAR COLONY, KALABURAGI-585104. Digitally signed by PREMCHANDRA M R Location: HIGH COURT OF KARNATAKA - 2 - HC-KAR NC: 2025:KHC-K:4999 WP No. 202485 of 2022 3. ASSISTANT COMMISSIONER OF COMMERCIAL TAXES, LVO-540, KARNATAKA GOODS AND SERVICE TAXES OFFICE, BIDAR-585401. …RESPONDENTS (BY SRI.SUDHIRSINGH R.VIJAPUR., DSGI FOR R1; SRI. MALLIKARJUN SAHUKAR, AGA FOR R3; NEITHER COVER NOT ACK RECEIVED IN RESPECT OF R2) THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN RELIEFS. THIS WRIT PETITION IS LISTED FOR ORDERS, 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 Counsel therefore, submits that the memo may be taken on record and the Writ Petition may be dismissed as withdrawn. HC-KAR NC: 2025:KHC-K:4999 WP No. 202485 of 2022

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.: 20

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