LAWS(KAR)-2020-4-74

BANEESH Vs. SUPERINTENDENT OF CENTRAL EXCISE AND GST

Decided On April 16, 2020
Baneesh Appellant
V/S
Superintendent Of Central Excise And Gst Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner has filed a memo for withdrawal of the petition with liberty to file a fresh petition before the District & Sessions Court, Mangaluru.

(2.) In view of submission of learned counsel for the petitioner, memo is placed on record.

(3.) The Criminal Petition is dismissed as withdrawn.