N. Ranga Rao And Sons Pvt. Ltd., vs The Commissioner Of Cgst And
2021 Latest Caselaw 1169 Kant

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        IN THE HIGH COURT OF KARNATAKA, BENGALURU

          DATED THIS THE 18TH DAY OF JANUARY, 2021

                          PRESENT

     THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA

                            AND

          THE HON'BLE MR. JUSTICE V.SRISHANANDA

           WRIT APPEAL NO.3942/2019 (T-TAR)
BETWEEN:

N. RANGA RAO AND SONS PVT. LTD.,
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT 1956
HAVING ITS REGISTERED OFFICE AT
NO.1553 VANI VILAS ROAD,
MYSURU-570004
REPRESENTED BY ITS
MANAGING DIRECTOR
MR.ARJUN M.RANGA.
                                               ...APPELLANT

(BY SMT.NAYANA TARA B.G., ADVOCATE)

AND:

1.     THE COMMISSIONER OF CGST AND
       CENTRAL EXCISE
       MYSURU COMMISSIONERATE
       S1/S2, VINAYA MARGA,
       SIDDHARTHA NAGAR,
       MYSURU-570011.

2.     UNION OF INDIA
       MINISTRY OF FINANCE
       (DEPARTMENT OF REVENUE)
       NO.137, NORTH BLOCK,
       NEW DELHI-110 001
       REPRESENTED BY ITS
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      SECRETARY (REVENUE).
                                              ... RESPONDENTS

(BY SRI. JEEVAN J. NEERALGI, ADVOCATE)

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE PRESENT
APPEAL BY SETTING ASIDE ORDER DATED 09.09.2019 PASSED BY
THE LEARNED SINGLE JUDGE IN WP NO.41518/2019 AND
41863/2019 AND CONSEQUENTLY ALLOW THE SAID APPEAL AND
ETC.

     THIS APPEAL COMING ON FOR PRELIMINARY HEARING THIS
DAY, SATISH CHANDRA SHARMA J., DELIVERED THE
FOLLOWING:

                            JUDGMENT

Learned counsel for the appellant has filed a Memo for

withdrawal of the appeal.

2. The same is allowed. The appeal is dismissed as

withdrawn.

3. In view of dismissal of appeal, I.A. No.1/2019 for

condonation of delay does not survive for consideration.

Sd/-

JUDGE

Sd/-

JUDGE

hnm