BharatTaxGST

Thomas Antony vs. Joint Commissioner

WP(C)/13508/2024HC KeralaGSTCNR KLHC01097470202404 April 2024Bench: HONOURABLE MR. JUSTICE D. K. SINGH3 pages
For Respondent: SMT. RESHMITA RAMACHANDRAN-GP
AI SummaryWithdrawn

Held

The High Court granted the petitioner's request for withdrawal. Consequently, the writ petition was dismissed as withdrawn.

Facts

The petitioner filed a writ petition before the High Court. During the proceedings, the learned counsel for the petitioner sought permission from the Court to withdraw the writ petition.

Key Issues

Whether the High Court should grant the petitioner's request to withdraw the writ petition.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946 WP(C) NO. 13508 OF 2024 PETITIONER/S: THOMAS ANTONY AGED 58 YEARS S/O ANTONY, MULAKUPPADAM HOUSE, INDUSTRIAL ESTATE NAGAR PO, CHENGANACHERRY, KOTTAYAM, PIN - 686106 BY ADV K.V.SABU RESPONDENT/S: 1 JOINT COMMISSIONER CENTRAL GST AND CENTRAL EXCISE, THIRUVANANTHAPURAM, PIN - 695001 2 COMMISSIONER OF CENTRAL EXCISE, CUSTOMS & SERVICE TAX (APPEALS), CENTRAL REVENUE BUILDING, I.S PRESS ROAD, KOCHI, PIN - 682018 3 SECRETARY TO GOVERNMENT DEPARTMENT OF FINANCE, GOVT OF KERALA, THIRUVANANTHAPURAM, PIN - 695001 OTHER PRESENT: SMT. RESHMITA RAMACHANDRAN-GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 04.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C) NO. 13508 OF 2024 2 JUDGMENT Learned counsel for the petitioner seeks permission to withdraw the writ petition. Permission granted and the writ petition is dismissed as withdrawn. DINESH KUMAR SINGH JUDGE SJ

WP(C) NO. 13508 OF 2024 3

Appendix — schedule of exhibits
APPENDIX OF WP(C) 13508/2024 PETITIONER EXHIBITS EXHIBIT P1 A COPY OF THE ORDER DT.22.2.2021 ISS

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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.