Angel Valsala vs. The Commissioner Of Goods And Service Tax

WP(C)/33073/2018HC KeralaGSTCNR KLHC01075911201829 November 2018Bench: HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU3 pages

AI SummaryDismissed

Held

The Court granted the petitioner's request to withdraw the Writ Petition. The petitioner was given liberty to approach the authorities on the same cause of action.

Facts

The petitioner sought to withdraw a Writ Petition filed before the High Court. The petitioner intended to approach the relevant authorities with the same cause of action.

Key Issues

Whether the petitioner should be allowed to withdraw the Writ Petition with liberty to approach the authorities.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU THURSDAY ,THE 29TH DAY OF NOVEMBER 2018 / 8TH AGRAHAYANA, 1940 WP(C).No. 33073 of 2018 PETITIONER: ANGEL VALSALA,W/O LATE PADMAJAN THE PROPRIETOR, LATHIKA CASHEW FACTORY, KALLUMTHAZHAM,AYATHIL, KOLLAM, PIN-691004. BY ADV. SRI.O.D.SIVADAS RESPONDENTS: 1 THE COMMISSIONER OF GOODS AND SERVICE TAX CENTRAL GST COMMISSIONER GST BHAVAN THIRUVANANTHAPURAM, PIN-690 001. 2 THE SUPERINTENDENT,GOODS AND SERVICE TAX CHINNAKKADA, KOLLAM-691 001. SMT THUSHARA JAMES, GP SRI.SREELAL N. WARRIER, SC THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 29.11.2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C).No. 33073 of 2018 2

JUDGMENT The petitioner's counsel wants to withdraw this Writ Petition with liberty to approach the authorities on the same cause of action. Liberty granted and the Writ Petition is dismissed as withdrawn. DAMA SESHADRI NAIDU JUDGE

WP(C).No. 33073 of 2018 3 APPENDIX PETITIONER'S EXHIBITS: EXHIBIT P1OF THE PROCEEDING DATED 04.10.2018 ISSUED BY THE 2ND RESPONDENT. EXHIBIT P2OF THE RECEIPT EVIDENCING THE PAYMENT OF THE TAX DATED 11.

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Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.