M/S Neo Sharp Engineering ... vs State Of Karnataka
2021 Latest Caselaw 2985 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 23RD DAY OF JULY 2021

                          PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                                AND

THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR

                  S.T.R.P. NO.152 OF 2016
BETWEEN:

M/S. NEO SHARP ENGINEERING
TECHNOLOGIES
NO.204/5, 1ST CROSS
MUTHACHARI INDUSTRIAL AREA
PANTHARAPALYA, MYSORE ROAD
BANGALORE-560039
REP. BY ITS PROPRITEIX
MR. PADMA BHAT.
                                             ... PETITIONER
(BY SRI. ATUL K. ALUR, ADV.,)

AND:

STATE OF KARNATAKA
REP. BY THE COMMISSIONER
OF COMMERCIAL TAXES (KARNATAKA)
VANIGYA THEREGE KARALAYA
GANDHINAGAR, BANGALORE-560009.
                                            ... RESPONDENT
(BY SRI. SHIVAPRABHU HIREMATH, AGA)
                            ---
      THIS STRP IS FILED UNDER SEC.23(1) OF THE KARNATAKA
SALES TAX ACT, AGAINST THE JUDGMENT AND DECREE DATED
11.09.2015 PASSED IN STA NOS.3305 AND 3306/13 ON THE FILE
OF THE KARNATAKA APPELLATE TRIBUNAL, DISTRICT JUDGE
MEMBER,     COMMERCIAL     TAXES    MEMBER,     BENGALURU,
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DISMISSING THE APPELAS FILED UNDER SEC.22(1) OF THE
KARNATAKA SALES TAX ACT.

     THIS STRP COMING ON FOR ORDERS,       THIS   DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:


                       ORDER

Learned counsel for the appellant has filed a

memo seeking leave of this court to withdraw the

petition on the ground that the dispute between the

parties has been amicably settled under the Kara

Samadhana Scheme, 2019.

Memo is taken on record.

Petition is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE ss