M/S. Plyneer Industries vs. Asst. State Tax Officer

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WP(C)/28512/2018HC KeralaGSTCNR KLHC01063636201808 November 2018Bench: HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU3 pages
For Respondent: GP DR. THUSHARA JAMES

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU THURSDAY ,THE 08TH DAY OF NOVEMBER 2018 / 17TH KARTHIKA, 1940 WP(C).No. 28512 of 2018 PETITIONER/S: M/S. PLYNEER INDUSTRIES 7/2B, FLOWER GARDEN, MYSORE ROAD, BANGALORE, KARNATAKA - 560026, REPRESENTED BY ITS PARTNER, SRI. ABHISHEK DAGA BY ADVS. HARISANKAR V. MENON SMT.K.KRISHNA SMT.MEERA V.MENON RESPONDENT/S: ASST. STATE TAX OFFICER SQUAD NO.3, DEPARTMENT OF STATE GST, MATTANCHERRY AT ALUVA - 683101 BY ADV. GOVERNMENT PLEADER OTHER PRESENT: GP DR. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 08.11.2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -2- W.P.(C). No. 28512 of 2018

JUDGMENT The petitioner's counsel represents that as the matter relates to detention under Section 129, the petitioner wants to file an appeal. So it wants to withdraw this writ petition. Accordingly, I dismiss the writ petition as withdrawn. DAMA SESHADRI NAIDU JUDGE das APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF BILL OF ENTRY NO.5279950 ISSUED BY THE TOANQUOC ECOLOGY TRAVEL CO.LTD., VIETNAM. EXHIBIT P2 COPY OF LETTER SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT. EXHIBIT P3 COPY OF NOTICE UNDER SECTION 129(1) ISSUED BY THE RESPONDENT. EXHIBIT P3 A COPY OF NOTICE UNDER SECTION 129 (1) ISSUED BY THE RESPONDENT. EXHIBIT P3 B COPY OF NOTICE UNDER SECTION 129(1) ISSUED BY THE RESPONDENT.

-3- W.P.(C). No. 28512 of 2018 EXHIBIT P4 COPY OF NOTICE ISSUED BY THE RESPONDENT. EXHIBIT P5 COPY OF INVOICE NO.GST/1753 ISSUED BY UNIQUE PLY AND BOARDS, PERUMBAVOOR. EXHIBIT P6 COPY OF DRAFT NOS.000098, 000096 AND 000097 OF AXIS BANK LTD., KALADY BRANCH. EXHIBIT P7 COPY OF ORDER ISSUED BY THE RESPONDENT. EXHIBIT P8 COPY OF LETTER SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.

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.