NAGALINGA Vs. EXCISE COMMISSIONER IN KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs: a. Issue a Writ of Certiorari order any other appropriate writ order or direction quashing the impugned Judgment and Order dtd. 8/12/2021 as per Annexure-Q passed by the Karnataka Appellate Tribunal at Bengaluru in so far as it relates to Appeal No.337/2021. b. Issue any other appropriate writ order or direction s the Hon'ble Court deemed fit to be granted under the facts and circumstance of the case to meet the ends of justice.

(2.) The petitioner and the respondent are stated to be the partners in the firm M/s.Marthanda Enterprises, which is constituted under the Partnership Deed dtd. 15/12/2010. The said M/s.Marthanda Enterprises runs the business of M/s.Marthanda Wines under Form CL-2 which is transferred in the name of M/s.Marthanda Enterprises from the earlier licensee.

(3.) There being certain disputes between the partners, as regards the continuance of the business, each of the partners made several allegations against the other. The petitioner alleges that respondent No.3 could not carry on the business of the partnership firm, and similar allegations have been made by respondent No.3 against the petitioner. There are various proceedings which took place between the parties.