M/S. Engineers India Limited vs The State Of Karnataka
2022 Latest Caselaw 2114 Kant

                          -1-



   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 9TH DAY OF FEBRUARY, 2022

                       PRESENT

         THE HON'BLE MR.JUSTICE ALOK ARADHE

                         AND

         THE HON'BLE MR.JUSTICE M.G.S.KAMAL

        WRIT APPEAL NO.1521 OF 2019 (T-RES)

BETWEEN:

M/S ENGINEERS INDIA LIMITED
A GOVERNMENT OF INDIA UNDERTAKING
MRPL PHASE-III REFINERY PROJECT
KUTHETHOOR, P.O., VIA KATILPALLA
MANGALURU -575 030
NOW REPRESENTED BY ITS CGM (HR & LEGAL)
MR. ATANU BHOWMIK
S/O MR. LATE MR. SRIPATI CHARAN BHOWMIK
AGED ABOUT 54 YEARS.
                                          ...APPELLANT

(BY SRI. HARISH V.S., ADVOCATE)

AND:

THE DEPUTY COMMISSIONER OF
COMMERCIAL TAXES (AUDIT-2)
OFFICE OF DEPUTY COMMISSIONER
OF COMMERCIAL TAXES
VANIJYA THERIGE BHAVANA
MAIDAN ROAD
MANGALURU - 575 001.
                                       ...RESPONDENT

(BY SRI. JEEVAN J. NEERALGI, AGA)
                              -2-



     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF
THE KARNATAKA HIGH COURT ACT, 1961 PRAYING TO
PERUSE THE SAME AND SET ASIDE THAT PART OF THE
CONDITION DIRECTING THE APPELLANT TO DEPOSIT 30%
OF THE DEMAND AMOUNT WITHIN A PERIOD OF FOUR
WEEKS, PASSED BY THE LEARNED SINGLE JUDGE
DATED:25.04.2019 IN WP. 18883/2019 (T-RES) AND ALLOW
THE ABOVE APPEAL.

    THIS APPEAL COMING ON FOR HEARING THIS DAY,
ALOK ARADHE, J., DELIVERED THE FOLLOWING:


                         JUDGMENT

Sri. Harish V.S, learned counsel for the appellant

submits that he has no instructions to appear in the

appeal. The aforesaid statement is taken on record. In

the result, appeal is dismissed for non prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

RU