Karnataka High Court
M/S. V.S.Products vs Union Of India on 20 April, 2022
Bench: Alok Aradhe, S Vishwajith Shetty
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF APRIL 2022
PRESENT
THE HON'BLE MR. JUSTICE ALOK ARADHE
AND
THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY
W.A. No.123 OF 2022 (T-RES)
IN
W.P. No.52374 OF 2019 (T-RES)
BETWEEN:
FAST TRACK PACKERS PRIVATE LIMITED
A PRIVATE LIMITED COMPANY
REGISTERED UNDER COMPANIES ACT, 1956
HAVING ITS REGISTERED OFFICE AT
PLOT NO.94C, SITUATED IN
SURVEY NO.23, PART OF NAGENAHALLI VILLAGE
VASANTHNAGARA, INDUSTRIAL AREA
KORA HOBLI, TUMKUR, KARNATAKA-572138.
... APPELLANT
(BY MR. C.S. VAIDYANATHAN, SR. COUNSEL FOR
MR. GOUTHAM BHRADWAJ A/W
MR. PRASHANT F. GOUDAR
MR. NALIN TALWAR, ADVS.,)
AND:
1. UNION OF INDIA
REP. BY JOINT SECRETARY
MINISTRY OF FINANCE
DEPARTMENT OF REVENUE
ROOM NO.46, NORTH BLOCK
NEW DELHI-110 001.
2. THE COMMISSIONER OF CENTRAL TAX
(EARLIER KNOWN AS
THE COMMISSIONER OF CENTRAL EXCISE)
BANGALORE-I COMMISSIONERATE
PB NO.5400, QUEENS ROAD
2
BANGALORE-560 001.
... RESPONDENTS
(BY MR. N. VENKATARAMAN, ASGI A/W
MR. JEEVAN J. NEERALGI, AGA FOR C/R1 & R2)
---
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA HIGH COURT
ACT PRAYING TO SET ASIDE THE COMMON IMPUGNED JUDGMENT AND
ORDER DATED 04.01.2022 PASSED IN W.P. NO.52374/2019 PASSED BY THE
LEARNED SINGLE JUDGE OF THIS HON'BLE COURT AND CONSEQUENTLY
GRANT THE RELIEFS SOUGHT FOR IN THE WRIT PETITION AND GRANT
SUCH OTHER RELIEFS.
THIS WRIT APPEAL HAVING BEEN HEARD AND RESERVED FOR
JUDGMENT ON 04.04.2022, COMING ON FOR PRONOUNCEMENT OF
JUDGMENT THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:
JUDGMENT
For the reasons assigned by us in the judgment passed today in WA No.119/2022, we do not find any ground to interfere with the order of the learned Single Judge.
In the result, the instant appeal fails and is hereby dismissed.
Sd/-
JUDGE Sd/-
JUDGE SS