Cause title — parties, addresses and appearances
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HC-KAR
NC: 2025:KHC:24676
WP No. 23967 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 4TH DAY OF JULY, 2025
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 23967 OF 2024 (T-RES)
BETWEEN:
KALATMAK SPATIAL SYSTEMS PRIVATE LIMITED
PILGUPPE GATE NO. 7, KIADB INDUSTRIAL AREA
CHINTAMANI ROAD
HOSKOTE
BENGALURU 562114
RERPESENTED BY ITS CHAIRMAN
RAMESH SHARMA
AGED ABOUT 61 YEARS
S/O RAM KUMAR SHARMA
GSTIN 29AABCK401B1ZO
(REGISTERED UNDER KARNATAKA
GOODS AND SERVICES ACT 2017)
…PETITIONER
(BY SRI. BALRAM R RAO.,ADVOCATE)
AND:
1.
COMMERCIAL TAX OFFICER
OFFICE OF THE ACCT LGSTO-38
NO. 58, 2ND FLOOR
HAL 2ND STAGE
DEFENCE COLONY
100 FEET ROAD
INDIRA NAGAR
BENGALURU 560 038
2.
ASSISTANT COMMISSIONER OF COMMERCIAL TAXES
(AUDIT )-5.10, DGSTO-5
ROOM NO. 606, 6TH FLOOR
B BLOCK, VTK-2, NGV COMPLEX
RAJENDRANAGAR, KORAMANGALA
BENGALURU 560 047
Digitally signed
by SHWETHA
RAGHAVENDRA
Location: HIGH
COURT OF
KARNATAKA
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HC-KAR
NC: 2025:KHC:24676
WP No. 23967 of 2024
3.
BRANCH MANAGER
ICICI BANK LIMITED
NISARGA COMPLEX
OPP GOVT SCHOOL
K R ROAD
HOSKOTE
BANGALORE 562114
…RESPONDENTS
(AGA FOR R1 & R2
SRI. S. RAMAKRISHNAN., ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI OR A WRIT IN THE NATURE OF CERTIORARI OR ANY
OTHER APPROPRIATE WRIT, ORDER OR DIRECTION UNDER ARTICLE
226 FO THE CONSTITUTION OF INDIA CALLING FOR THE RECORDS
OF THE PETITIONER CASE AND AFTER EXAMINING THE LEGALITY
AND VALIDITY THEREOF BE PLEASED TO QUASH AND SET ASIDE
THE IMPUGNED ORDER PASSED BY R-1 U/S 73(9) OF CGST AN SGST
ACT 2017D TD 30.12.2023(ANNX-H) AS WELL AS SUMMARY OF THE
ORDER PASSED BY THE R-1 DTD 30.12.2023 IN REFERENCE NO. ZD
2912230993552 (ANNX-H1) AS WELL AS SUMMARY OF THE ORDER
PASSED BY THE R-1 DTD 2.01.2024 IN REFERENCE NO. ZD
290124002514U (ANNX-J) AS WELL AS RECTIFICATINO ORDER
PASSED BY THE R-1 DTD 31.01.2024 IN REFERENCE NO. ZD
29012240669732
(ANNX-L)
AS
WELL
AS
RECTIFICATION
PROCEEDINGS PASSED BY THE R-1 DTD 31.01.2024 (ANNX-L1)
AND ETC.
THIS WRIT PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:
HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
ORAL ORDER
1.The memo dated 26.06.2025 signed by the counsel for the petitioner has been filed which reads as under: HC-KAR NC: 2025:KHC:24676 WP No. 23967 of 2024
“The Advocate for the petitioner submits that he may be permitted to withdraw the aforesaid Writ Petition, as the Respondent No.1 have accepted the Order passed by the Respondent No.2 marked as ANNEXURE-G in the said Writ Petition.”
2.The registry has raised objection that the petitioner's signature is not found on the memo of withdrawal.
3.The counsel for the petitioner, on enquiry, submits that the petitioner has specifically instructed the counsel to withdraw the matter and it is on that basis that the memo has been filed.
4.Accepting the said submission, office objection is overruled.
5.Accepting the memo of withdrawal, petition is dismissed as withdrawn. (SURAJ GOVINDARAJ) JUDGE
LN List No.: 2 Sl No.: 5
