Sdf Industries Limited vs. The Commissioner
Held
The High Court granted the petitioner's request for permission to withdraw the writ petition. As a result, the writ petition was dismissed as withdrawn, without any substantive adjudication on its merits.
Facts
SDF Industries Limited filed a writ petition before the Kerala High Court. The specific details of the petition's subject matter are not elaborated in this judgment excerpt, which only records a procedural development.
Key Issues
The only issue addressed by the Court was the petitioner's request to withdraw their writ petition. No substantive legal issues related to GST were discussed or decided.
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 WEDNESDAY, THE 17TH DAY OF JANUARY 2024 / 27TH POUSHA, 1945 WP(C) NO. 1941 OF 2024 PETITIONER/S: SDF INDUSTRIES LIMITED AGED 56 YEARS SDF HOUSE, N.H BYE PASS ROAD, CHANDRANAGAR, PALAKKAD REPRESENTED BY SRI. SUNNY MATHEW, S/O. LATE P.M MATHOW, AGED 56 YEARS SENIOR LIAISON ASSISTANT, SDF INDUSTRIES LIMITED, PIN - 678007 BY ADV M.KRISHNAKUMAR RESPONDENT/S: 1 THE COMMISSIONER OFFICE OF THE COMMISSIONER OF CENTRAL TAX & CENTRAL EXCISE KOZHIKODE COMMISSIONERATE GST BHAVAN,MANANCHIRA, KOZHIKODE, PIN - 670001 2 THE SUPERINTENDENT (JURISDICTION OFFICER) CGST DEPARTMENT, PALAKKAD SOUTH RANGE PALAKKAD, PIN - 678001 OTHER PRESENT: SREELAL N. WARRIER-SC THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 17.01.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 1941 OF 2024 2 JUDGMENT The 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 Permission granted and the writ petition is dismissed as withdrawn.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
The judgment continues below.
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