Cohiba Club vs The Deputy Commissioner
2023 Latest Caselaw 6848 Kant

                                         -1-
                                                  NC: 2023:KHC:35313-DB
                                                    RP No. 374 of 2023




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 27TH DAY OF SEPTEMBER, 2023

                                       PRESENT
               THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE
                                         AND
                         THE HON'BLE MR JUSTICE M.G.S. KAMAL
                          REVIEW PETITION NO. 374 OF 2023
               BETWEEN:

                     COHIBA CLUB
                     REP BY MANAGING PARTNER
                     SMT. THIRTHA KUMARASWAMY
                     W/O SRI. KUMARASWAMY
                     AGED ABOUT 67 YEARS
                     CL-9 LICENSE UB 4
                     CHRUCH STREET,
                     BENGALURU 560 001.

                                                          ...PETITIONER
               (BY SRI. S VENKATESHWARAN, ADVOCATE)
Digitally
signed by
SUMA B N       AND:
Location:
High Court
of Karnataka
               1.    THE DEPUTY COMMISSIONER
                     BENGALURU URBAN DISTRICT,
                     BENGALURU-560009.

               2.    TEH DEPUTY COMMISSIONER OF EXCISE
                     BENGALURU URBUN DISTRICT, (EAST),
                     BENGALURU-560 038.
                              -2-
                                      NC: 2023:KHC:35313-DB
                                          RP No. 374 of 2023




3.   THE EXCISE COMMISSIONER
     IN KARNATAKA
     2ND FLOOR, TTMC A BLOCK,
     BMTC BUILDING,
     SHANTHINAGAR
     BENGALURU-560 027.

                                              ...RESPONDENTS



      THIS REVIEW PETITION IS FILED UNDER ORDER 47 RULE

1 READ WITH SECTION 114 OF CPC PRAYING TO REVIEW THE

JUDGMENT DATED 10/07/2023 IN WRIT APPEAL NO.252/2023,

IN THE INTERESTS OF JUSTICE AND EQUITY.


      THIS   PETITION   COMING      ON    FOR   ADMISSION,

M.G.S.KAMAL J., MADE THE FOLLOWING:


                            ORDER

Heard learned counsel for petitioner.

2. No grounds are made out either with regard to

error apparent on the face of the record or otherwise

warranting interference with the Judgment dated

10.07.2023 passed in W.A.No.252/2023(Excise).

NC: 2023:KHC:35313-DB RP No. 374 of 2023

Review Petition is accordingly dismissed.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

SBN