M/S Elite Crumb Industries vs The Deputy Commissioner
2021 Latest Caselaw 5341 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 2ND DAY OF DECEMBER, 2021

                         PRESENT

           THE HON'BLE MRS.JUSTICE S.SUJATHA

                            AND

THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR

                     W.A.No.419/2014

BETWEEN :

M/s ELITE CRUMB INDUSTRIES
A PARTNERSHIP FIRM
D/NO.1-154, UNNIKALLINKAL BLDG,
NELLYADY, POST PUTTUR,
DAKSHINA KANNADA
REP BY ITS PARTNER SRI SHAJI U.V.,
S/O U.P.VERGHESE,
AGED ABOUT 42 YEARS                             ...APPELLANT

                  (BY SRI H.Y.HARISH, ADV.)

AND :

1.      THE DEPUTY COMMISSIONER
        OF COMMERCIAL TAXES (AUDIT-1)
        DVO, MAIDAN ROAD,
        MANGALORE-575001

2.      STATE OF KARNATAKA
        DEPARTMENT OF FINANCE,
        REP BY ITS SECRETARY,
        VIDHANA SOUDHA,
        AMBEDKAR VEEDHI,
        BANGALORE-560001                      ...RESPONDENTS

             (BY SRI B.RAJENDRA PRASAD, HCGP.)
                                  -2-



     THIS   W.A.    IS   FILED    UNDER   SECTION    4   OF   THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER PASSED IN THE WRIT PETITION Nos.49922-49933/2013
DATED 11.11.2013.

     THIS APPEAL COMING ON FOR            HEARING,   THIS     DAY,
S. SUJATHA, J., DELIVERED THE FOLLOWING:


                         JUDGMENT

Learned counsel for the appellant has filed a

memo seeking leave of the Court to withdraw the

appeal and the said memo reads thus:-

"Counsel for Appellant craves the leave of this Hon'ble Court that he has received instructions from Appellant to withdraw the appeal in order to claim the benefit of Kara Samadhan Scheme, 2021 notified by the State of Karnataka. Wherefore Appellant prays that this Hon'ble Court may be pleased to permit the Appellant to withdraw the appeal in order to avail the benefit under the Kara Samadhan Scheme, 2021, reserving liberty to seek restoration of the appeal in case the benefit of the Scheme is not extended

to the Appellant, to meet the ends of justice and equity."

The memo is placed on record.

Writ appeal stands disposed of as withdrawn in

terms of the memo.

Sd/-

JUDGE

Sd/-

JUDGE

PMR