Karnataka High Court
M/S Antrix Corporation Limited vs State Of Karnataka on 15 January, 2025
Author: S.G.Pandit
Bench: S.G.Pandit
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NC: 2025:KHC:1331
WP No. 25953 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF JANUARY, 2025
BEFORE
THE HON'BLE MR JUSTICE S.G.PANDIT
WRIT PETITION NO. 25953 OF 2023 (T-RES)
BETWEEN:
M/S ANTRIX CORPORATION LIMITED
ANTARIKSH BHAVAN CAMPUS,
NEAR NEW BEL ROAD,
BENGALURU 560094
(REPRESENTED BY SHRI CHINMOY ROY,
SENIOR LEGAL OFFICER
AGED ABOUT 31 YEARS,
S/O SHRI ASHOK KUMAR ROY),
A LIMITED COMPANY REGISTERED UNDER
COMPANIES ACT 1956
...PETITIONER
(BY SRI.DAKSHINA MURTHY.R, AND SRI.GANESH.S, ADVOCATES)
AND:
1. STATE OF KARNATAKA
Digitally signed
by REPRESENTED BY PRINCIPAL SECRETARY,
MARIGANGAIAH FINANCE DEPARTMENT, VIDHANA SOUDHA,
PREMAKUMARI
Location: HIGH BENGALURU 560001
COURT OF
KARNATAKA
2. THE UNION OF INDIA
MINISTRY OF FINANCE,
NORTH BLOCK,
NEW DELHI 110001
REPRESENTED BY ITS SECRETARY
3. DEPUTY COMMISSIONER OF COMMERCIAL TAXES,
(ENFORCEMENT)-07, SOUTH ZONE,
V T K-2 BUILDING,
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NC: 2025:KHC:1331
WP No. 25953 of 2023
RAJENDRANAGARA
KORAMANGALA,
BENGALURU-560047
4. THE PRINCIPAL COMMISSIONER OF CENTRAL TAX,
BANGALORE NORTH COMMISSIONERATE,
HMT BHAVAN, GANGANAGAR,
BENGALURU-560032
...RESPONDENTS
(BY SRI.K.HEMAKUMAR, AGA FOR R1 & R3;
SRI.TIMMANNA BHAT, CGC FOR R2;
SRI.JEEVAN.J.NEERALGI, ADVOCATE FOR R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
CERTIORARI CALLING FOR THE RECORDS PERTAINING TO THE
IMPUGNED SHOW CAUSE NOTICE NO.ADCOM/ENF/SZ/DCCT-
07/ADJ-02/2023-24 DATED 21.10.2023 IN ANNEXURE-R ISSUED
BY R3 AND QUASH THE SAME AS ILLEGAL, WITHOUT
JURISDICTION, ARBITRARY AND VIOLATIVE OF PRINCIPLE OF
NATURAL JUSTICE AND THUS RENDER JUSTICE AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR JUSTICE S.G.PANDIT
ORAL ORDER
Learned counsel for the petitioner files memo dated 15.01.2025 seeking leave of this Court to withdraw the writ petition and to avail the benefit under Section 128A of the CGST Act, 2017.
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2. Memo is placed on record.
3. Writ petition is dismissed as withdrawn.
Sd/-
(S.G.PANDIT) JUDGE NC CT - SN List No.: 1 Sl No.: 45