Karnataka High Court
Prashanthi vs The Union Of India on 20 February, 2018
Author: Vineet Kothari
Bench: Vineet Kothari
1/3
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF FEBRUARY, 2018
BEFORE
THE HON'BLE Dr.JUSTICE VINEET KOTHARI
W.P.No.27043/2016 (T-RES)
BETWEEN
PRASHANTHI
(LEGAL HEIR AND W/O LATE SRI P.S. HARSHA,
PROPRIETOR OF M/S RAPID MARINE SUPPLIERS)
4-152/6, BEHIND GANESH SHIPPING
KOTTARA CHOWKI, DEREBAIL
MANGALORE-575 006.
... PETITIONER
(By Mr. R. DAKSHINA MURTHY, ADV., FOR
Mr. NAVEEN KUMAR K.S. ADV.,)
AND
1. THE UNION OF INDIA
(REPRESENTED BY ITS SECRETARY)
MINISTRY OF FINANCE
NORTH BLOCK
NEW DELHI-110 001.
2. THE CHIEF COMMISSIONER OF CENTRAL EXCISE
VINAYA MARGA,
SIDDARTHANAGAR
MYSORE-570 011.
3. THE COMMISSIONER OF CENTRAL EXCISE
CUSTOMS AND SERVICE TAX
7TH FLOOR, TRADE CENTRE
Date of Order 20-02-2018 W.P.No.27043/2016
Prashanthi Vs. The Union of India & others
2/3
BUNTS HOSTEL ROAD
MANGALORE-575 003.
4. THE ASSISTANT COMMISSIONER OF CENTRAL EXCISE
AND SERVICE TAX, SIV CELL
7TH FLOOR, TRADE CENTRE
BUNTS HOSTEL ROAD
MANGALORE-575 003.
5. THE ADDITIONAL COMMISSIONER OF CENTRAL
EXCISE AND SERVICE TAX
7TH FLOOR, TRADE CENTRE
BUNTS HOSTEL ROAD
MANGALORE-575 003.
6. UNION BANK OF INDIA
KULUR BRANCH, SADHOO COMPLEX
N.H.17, BANGRA KULUR
MANGALORE-575 013
(REPRESENTED BY ITS BRANCH MANAGER).
7. AXIS BANK LTD
ESSEL TOWER, GROUND FLOOR
BUNTS HOSTEL CIRCLE
MANGALORE-575003
(REPRESENTED BY ITS BRANCH MANAGER).
... RESPONDENTS
(By Ms. ANUPAMA HEGDE, ADV., FOR R1
Mr. AKASH B. SHETTY, ADV., FOR
Mr. N.R. BHASKAR, ADV., FOR R3 TO R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
PROVISIONAL ATTACHMENT ORDER-IN-ORIGINAL DATED
14.08.2015 IN ANNEX-V AND EXTENSION ORDER DATED
08.02.2016 IN ANNEX-ZD AS BEING ILLEGAL AND UNTENABLE
IN LAW AND ETC.
THIS PETITION COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
Date of Order 20-02-2018 W.P.No.27043/2016
Prashanthi Vs. The Union of India & others
3/3
ORDER
Mr. R. Dakshina Murthy, Adv. for Mr. Naveen Kumar K.S. Adv. for Petitioner. Ms. Anupama Hegde, Adv. for R1 Mr. Akash B. Shetty, Adv. for Mr. N.R. Bhaskar, Adv. for R3 to R5.
The learned counsel for the petitioner Mr.R.Dakshina Murthy, has filed a memo seeking withdrawal of the writ petition.
The memo is taken on record.
The opposite side has no objection.
The writ petition is dismissed as withdrawn.
Sd/-
JUDGE TL