Karnataka High Court
M/S. Rays Power Infra Private Limited vs Union Of India on 17 February, 2026
Author: S.Sunil Dutt Yadav
Bench: S.Sunil Dutt Yadav
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NC: 2026:KHC:9636
WP No. 40115 of 2019
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE S SUNIL DUTT YADAV
WRIT PETITION NO. 40115 OF 2019 (T)
BETWEEN:
1. M/S. RAYS POWER INFRA PRIVATE LIMITED
1ST-21, EVERSHINE MALL,
NORTH METER CABIN 1,
MALAD WEST, MUMBAI-400 064,
MAHARASHTRA,
REPRESENTED BY ITS
AUTHORIZED SIGNATORY,
MR. SAJJA VENKATAPPA LOKESH.
... PETITIONER
(BY SRI. MRINAL SHANKAR., ADVOCATE)
Digitally
AND:
signed by
PRAKASH N
Location: 1. UNION OF INDIA
HIGH UNDER SECRETARY,
COURT OF
KARNATAKA MINISTRY OF FINANCE,
NORTH BLOCK,
NEW DELHI-110 001.
2. DIRECTOR GENERAL (SAFEGUARDS)
DIRECTORATE GENERAL OF TRADE REMEDIES,
4TH FLOOR, JEEVAN TARA BUILDING,
PARLIAMENT STREET,
NEW DELHI-110 001.
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3. ASSISTANT COMMISSIONER OF CUSTOMS
CUSTOMS HOUSE,
NEW HARBOUR ESTATE,
TUTICORIN-628 004.
4. COMMISSIONER OF CUSTOMS
CUSTOMS HOUSE,
NEW HARBOUR ESTATE,
TUTICORIN-628 004.
5. DEPUTY COMMISSIONER OF CUSTOMS
CUSTOMS HOUSE,
60, RAJAJI SALAI,
CHENNAI-600 001.
6. COMMISSIONER OF CUSTOMS
CUSTOMS HOUSE,
60, RAJAJI SALAI,
CHENNAI-600 001.
... RESPONDENTS
(BY SRI. SHIVAKUMAR, CGC FOR R1 & R2;
SRI JEEVAN J. NEERALGI, ADVOCATE FOR R3 TO R6)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO DECLARE THE
IMPUGNED FINAL FINDINGS, PRODUCED AS ANNEXURE-A, AS
ILLEGAL, ARBITRARY, UNCONSTITUTIONAL WHITHOUT ANY
AUTHORITY OF LAW AND IN CONTRAVENTION OF THE
CUSTOMS TARIFF ACT READ WITH THE SAFEGUARD DUTY
RULES AND ETC.
THIS PETITION COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S SUNIL DUTT YADAV
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ORAL ORDER
Learned counsel for petitioner has filed a memo for withdrawal reading as hereunder:
"The undersigned Advocate for the petitioner craves leave of this Hon'ble Court to withdraw the captioned matter and which may be disposed of as withdrawn in the interest of justice and equity."
The memo is taken on record.
2. In light of the same, the petition is dismissed as withdrawn.
SD/-
(S SUNIL DUTT YADAV) JUDGE NP