M/S.Manu Treads PVT. LTD. Kattor vs. State Tax Officer
Held
The Court allowed the petitioner's request to withdraw the writ petition. Consequently, the petition was dismissed as withdrawn.
Facts
The petitioners sought to withdraw their writ petition before the Kerala High Court. The court was presented with the opportunity to hear the case on its merits.
Key Issues
The primary issue was whether the writ petition should be allowed to be withdrawn by the petitioner.
Sections Cited
Section 47(3)
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU THURSDAY ,THE 13TH DAY OF DECEMBER 2018 / 22ND AGRAHAYANA, 1940 WP(C).No. 39408 of 2018 PETITIONER/S: 1 M/S.MANU TREADS PVT. LTD. KATTOR EDAMUTTAM, THRISSUR-680702. REPRESENTED BY ITS MANAGING DIRECTOR, MR.HARI BALAKRISHNAN. 2 M/S.AISWARYA POLYMERS, KATTOR,EDAMUTTAM, THRISSUR-680702. REPRESENTED BY ITS PROPRIETRIX MRS.ANITHA HARI. 3 M/S. MAHIMA RUB-TECH PVT LTD., KATTOR,EDAMUTTAM, THRISSUR-680702. REPRESENTED BY ITS MANAGING DIRECTOR, MR.V.G.UNNIKRISHNAN. BY ADV. SRI.M.UNNIKRISHNA MENON RESPONDENT/S: 1 STATE TAX OFFICER OFFICE OF THE STATE TAX OFFICER, DEPARTMENT OF SGST KERALA, IRINJALAKKUDA, THRISSUR PIN-680125. 2 THE COMMISSIONER, STATE GOODS AND SERVICE TAX DEPARTMENT, TRIVANDRUM- 695001. 3 SECRETARY, TAXES DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT, TRIVANDRUM-695001. 4 CENTRAL BOARD OF EXCISE AND CUSTOMS DEPARTMENT OF REVENUE, MINISTRY FINANCE, GOVT. OF INDIA, NEW DELHI-110001. OTHER PRESENT: SRI C. CHANDRASEKHARAN FOR PETITIONER., SC SRI SREELAL WARRIER
WPC No.39408 of 2018 2 THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 13.12
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