FRESH AND HONEST CAFE LIMITED Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for the respondent No.1.

(2.) The petitioner has assailed the endorsement dated 16.08.2019 and the garnishee proceedings dated 19.11.2019 both issued by the respondent No.1 inter alia seeking a direction to the respondent No.1 to consider the representation of the petitioner dated 14.11.2019 and to pass appropriate orders.

(3.) The petitioner, a private limited company is a registered dealer under the provisions of the Karnataka Value Added Tax Act, 2003 [Act for short]. The petitioner is engaged in the business of coffee vending machine and refreshment contracts.