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M/S A P Marketing vs. The Office Of The Assistant Commissioners And Ors

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WP/203451/2023HC KarnatakaGSTCNR KAHC03011436202329 August 2025Bench: JYOTI MULIMANI3 pages
For Petitioner: SRI. SANDEEP VIJAYKUMAR, ADVOCATEFor Respondent: SRI. GIRISH S. HULMANI, ADVOCATE FOR R1 & R2; SRI. SHESHADRI JAISHANKAR M., AGA FOR R3

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Cause title — parties, addresses and appearances
- 1 - HC-KAR NC: 2025:KHC-K:4954 WP No. 203451 of 2023 IN THE HIGH COURT OF KARNATAKA KALABURAGI BENCH DATED THIS THE 29TH DAY OF AUGUST, 2025 BEFORE THE HON'BLE MS. JUSTICE JYOTI MULIMANI WRIT PETITION NO.203451 OF 2023 (T-RES) BETWEEN: M/S A. P. MARKETING, FAHMEDA DILRAS W/O LATE NIYAZUDDIN PATEL, AGE: 41 YEARS, OCC: HOUSEWIFE, R/O H.NO.5-4-150, MANIYAR TALEEM BIDAR, TQ. & DIST. BIDAR-585401. …PETITIONER (BY SRI. SANDEEP VIJAYKUMAR, ADVOCATE) AND: 1. THE OFFICE OF THE ASSISTANT COMMISSIONERS, CENTRAL TAX (CGST) & CENTRAL EXCISE, GULBARGA DIVISION, BEHIND TV STATION, REVANSIDDESHWAR COLONY, KALABURAGI-585104. 2. OFFICE OF THE SUPERINTENDENT OF CENTRAL TAX AND CENTRAL EXCISE, MIG-24, K.H.B COLONY, RANGE BIDAR, DIST. BIDAR-585401. 3. ASSISTANT COMMISSIONER OF COMMERCIAL TAXES, LVO-540, KARNATAKA GOODS AND SERVICE TAXES OFFICE, BIDAR-585401. …RESPONDENTS (BY SRI. GIRISH S. HULMANI, ADVOCATE FOR R1 & R2; SRI. SHESHADRI JAISHANKAR M., AGA FOR R3) Digitally signed by PREMCHANDRA M R Location: HIGH COURT OF KARNATAKA - 2 - HC-KAR NC: 2025:KHC-K:4954 WP No. 203451 of 2023 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.Sheshadri Jaishankar M., 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 Counsel therefore, submits that the memo may be taken on record and the Writ Petition may be dismissed as withdrawn.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 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. HC-KAR NC: 2025:KHC-K:4954 WP No. 203451 of 2023

The Writ Petition is dismissed as withdrawn. (JYOTI MULIMANI) JUDGE MRP/VNR List No.: 1 Sl No.: 40

Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.