BharatTaxGST

M/S Nayeem Traders vs. Assistant Commissioner Of Commercial Taxes

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WP/15558/2024HC KarnatakaGSTCNR KAHC01032184202421 March 2025Bench: S.R.KRISHNA KUMAR2 pages
For Petitioner: SRI. SYED KHAMRUDDIN, ADVOCATEFor Respondent: SMT JYOTHI M MARADI, HCGP

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Cause title — parties, addresses and appearances
- 1 - NC: 2025:KHC:11838 WP No. 15558 of 2024 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 21ST DAY OF MARCH, 2025 BEFORE THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR WRIT PETITION NO. 15558 OF 2024 (T-RES) BETWEEN: M/S NAYEEM TRADERS A PROPRIETARY CONCERN BY ITS PROPRIETRIX, MRS. GULSHAD BEGUM W/O LATE SAMIULLA KHAN, AGED ABOUT 65 YEARS, R/AT NO.13/1 SAUNDERS ROAD, FRAZER TOWN, BENGALURU-560005. …PETITIONER (BY SRI. SYED KHAMRUDDIN, ADVOCATE) AND: ASSISTANT COMMISSIONER OF COMMERCIAL TAXES LGSTO-56, NO.669/9, 2ND AND 3RD FLOOR, HBR LAYOUT, BENGALURU-560043 EMAIL – ac56.bng@ka.gov.in …RESPONDENT (BY SMT JYOTHI M MARADI, HCGP) THIS WP IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER DATED 10/04/2024 BEARING T. NO. 113/2024-25 PASSED BY THE RESPONDENT FOR THE PERIOD FY 2018-19 (ANNEXURE-A) AND ETC. THIS PETITION, COMING ON FOR PRELIMINARY HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER: CORAM: HON'BLE MR JUSTICE S.R.KRISHNA KUMAR Digitally signed by LEELAVATHI S R Location: High Court of Karnataka - 2 - NC: 2025:KHC:11838 WP No. 15558 of 2024

ORAL ORDER

1.

Learned counsel for the petitioner files a memo seeking leave of this Court to withdraw the petition. Memo reads as under:

The counsel for the Petitioner submits that the Petitioner herein is desirous of availing the benefit under the Amnesty Scheme, introduced under Section 128A of CGST Act, to settle all tax demands. In view of the same, this Hon’ble Court may be pleased to permit the Petitioner to withdraw the aforesaid Writ Petition, in the interest of justice and equity.

2.

In view of the memo, petition is dismissed as withdrawn. (S.R.KRISHNA KUMAR) JUDGE

BS List No.: 1 Sl No.: 3

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.