Karnataka High Court
Megha Engineering And Infrastructure ... vs State Of Karnataka on 26 October, 2023
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2023:KHC:38019
WP No. 1802 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 26TH DAY OF OCTOBER, 2023
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO.1802 OF 2022 (T-RES)
BETWEEN:
MEGHA ENGINEERING AND INFRASTRUCTURE LIMITED
HAVING ITS OFFICE AT: 10
3RD MAIN, 16TH CROSS
G D PARK EXTENSION
VYALIKAVAL, MALLESHWARAM
BANGALORE-560 003.
ALSO AT
NO.376,
3RD FLOOR, AKSHAYA COLONY
VIDYANAGAR 2ND PHASE
HUBBALLI-580021.
REP. BY ITS AUTHORISED SIGNATORY
...PETITIONER
(BY SMT. KAVITHA DAMODARAN, ADVOCATE)
AND:
STATE OF KARNATAKA
Digitally THROUGH ITS COMMERCIAL TAXES DEPARTMENT
signed by REPRESENTED BY ITS
VANDANA S ADDITIONAL CHIEF SECRETARY
BANGALORE.
Location: ...RESPONDENT
High Court (BY SMT. JYOTHI M. MARADI, HCGP)
of Karnataka
THIS W.P IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO DECLARE THE
EXPLANATION III TO RULE 3(2) OF THE KARNATAKA VALUE
ADDED TAX RULES, 2005, AS BEING ULTRA VIRUS OF ARTICLES
14 AND ARTICLE 19(1)(G) OF THE CONSTITUTION OF INDIA VIDE
ANENXURE-D.
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NC: 2023:KHC:38019
WP No. 1802 of 2022
THIS PETITION, COMING ON FOR FURTHER HEARING, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo dated 10.10.2023 seeking to withdraw the petition. The said memo reads as under:
"The advocate for the petitioner is filing this memo to withdraw the writ petition as the petitioner is opting for Karasamadhana Scheme, 2023."
2. The said memo is placed on record.
3. Accordingly, the petition is dismissed as withdrawn.
Sd/-
JUDGE SV List No.: 2 Sl No.: 2