M/S Bank Officer'S Housing ... vs The State Of Karnataka
2021 Latest Caselaw 1161 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 18TH DAY OF JANUARY 2021

                         PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                            AND

  THE HON'BLE MR. JUSTICE NATARAJ RANGASWAMY

                 S.T.R.P. NO.699 OF 2013
BETWEEN:

M/S. BANK OFFICER'S HOUSING CO-OPERATIVE
SOCIETY LTD.,
9TH MAIN, BTM 2ND STAGE
BANGALORE-560076
(REP. BY ITS SECRETARY
SRI. KISHORE KUMAR
AGED ABOUT 36 YEARS).
                                           .... PETITIONER
(BY MR. E.I. SANMATHI, ADV.,)

AND:

THE STATE OF KARNATAKA
REP. BY THE PRINCIPAL SECRETARY
FINANCE DEPARTMENT
GOVERNMENT OF KARNATAKA
VIDHANA SOUDHA
BANGALORE-560001.
                                           ... RESPONDENT
(BY MR. K. HEMA KUMAR, AGA)
                           ---

      THIS STRP IS FILED U/SEC.65(1) OF KARNATAKA VALUE
ADDED TAX ACT, AGAINST THE JUDGMENT AND ORDER DATED
27.11.2012 PASSED IN STA NO.1417 TO 1460/2011 ON THE FILE
OF THE KARNATAKA APPELLATE TRIBUNAL AT BENGALURU,
DISMISSING THE APPEALS.
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     THIS STRP COMING ON FOR ADMISSION, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                           ORDER

Mr.E.I.Sanmathi, learned counsel for the petitioner.

Mr.K.Hemakumar, learned Additional Government

Advocate for the respondent.

Learned counsel for the petitioner has filed a memo

seeking leave of this Court to withdraw the petition with

liberty to revive the same if occasion so arises. The

aforesaid memo is taken on record.

2. For the reasons assigned in the memo, the petition

is dismissed as withdrawn with liberty to revive the same if

occasion so arises.

Sd/-

JUDGE

Sd/-

JUDGE

RV