M/S Platino Classic Motors INDIA PVT. LTD. vs. The State Tax Officer
Held
The Court noted that the vehicle had been released. Therefore, no further orders were required in the writ petition. The petitioner sought permission to withdraw the petition.
Facts
The petitioner's vehicle was detained. The petitioner has now submitted a reply to the notice issued by the respondent. The vehicle in question has been released.
Key Issues
Whether any further orders are required in the writ petition given the release of the detained vehicle.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT: THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN FRIDAY, THE 29TH DAY OF DECEMBER 2017/8TH POUSHA, 1939 ---------------------------- PETITIONER(S)/PETITIONER: ----------------------------------------
M/S PLATINO CLASSIC MOTORS INDIA PVT. LTD. DOOR NO II/6B, NH BYEPASS ROAD, MARADU, ERNAKULAM , REPRESENTED BY ITS VICE PRESIDENT, JAYAKUMAR K.
BY ADVS.SRI.A.KUMAR SMTG.MINI(1748) RESPONDENT(S)/RESPONDENTS: ----------------------------------------------- THE STATE TAX OFFICER STATE GST DEPARTMENT, SQUAD NO.6, ERNAKULAM, PIN 682031. R BY SPECIAL GOVERNMENT PLEADER. SMT. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 29-12-2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
---------------------------- APPENDIX PETITIONER(S)' EXHIBITS -------------------------------------- EXHIBIT P1 AOF THE REGISTRATION CERTIFICATE
EXHIBIT P2 SCREEN SHOT OF GST KER SITE SHOWING FORM 16 DELIVERY NOTE AS A DOCUMENT
EXHIBIT P3OF THE
The judgment continues below.
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