M/S.Western Veneer Industries vs. State Tax Officer
Held
The High Court dismissed the writ petition as withdrawn, acceding to the petitioner's request, and granted liberty to the petitioner to file a fresh writ petition or approach any statutory authority.
Facts
The petitioner, M/s. Western Veneer Industries, filed a writ petition challenging a GST registration cancellation order dated 19.12.2019 and subsequent demand slips accompanied by GST DRC-07 forms for various months.
Key Issues
The key legal issue before the Court was whether to permit the petitioner to withdraw the writ petition challenging a GST registration cancellation and related demand orders.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE GOPINATH P. THURSDAY, THE 25TH DAY OF JULY 2024 / 3RD SRAVANA, 1946 WP(C) NO. 16158 OF 2024 PETITIONER/S: M/S.WESTERN VENEER INDUSTRIES, EDATHALA, M E S ROAD, ALUVA EAST, REPRESENTED BY ITS MANAGING PARTNER T.B.MOHAMMED, PIN - 683112 BY ADVS. P.N.DAMODARAN NAMBOODIRI HRITHWIK D. NAMBOOTHIRI RESPONDENT/S: 1 STATE TAX OFFICER, STATE GST DEPARTMENT, KAP COMMERCIAL CENTRE, RAILWAY ROAD, ALUVA, PIN - 683101 2 STATE TAX OFFICER, STATE GST DEPARTMENT, FIRST CIRCLE, PERUMBAVOOR, ERNAKULAM, PIN - 683542 3 JOINT COMMMISSIONER, TAX PAYER SERVICES, STATE GST DEPARTMENT, MINI CIVIL STATION, ALUVA, PIN - 683101 4 STATE OF KERALA, REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001 SRI. P.R. SREEJITH , SC SMT. THUSHARA JAMES, SR.GP THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 25.07.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 16158 OF 2024 2 JUDGMENT
When this matter is taken up for consideration today, learned counsel appearing for the petitioner seeks permission to withdraw the writ petition. Accordi
The judgment continues below.
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