Soura Natural Energy Solutions INDIA PVT. LTD. vs. Union Of INDIA
Held
The High Court acceded to the petitioner's request and dismissed the writ petition as withdrawn, without delving into the merits of the case.
Facts
The petitioner filed a writ petition concerning GST-related matters, as evidenced by the exhibits including GST circulars and refund claims. After some arguments, the petitioner's counsel sought to withdraw the petition.
Key Issues
The key legal issue before the Court was the petitioner's request to withdraw the writ petition, which was granted.
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 FRIDAY, THE 22ND DAY OF DECEMBER 2023 / 1ST POUSHA, 1945 WP(C) NO. 24210 OF 2020 PETITIONER: SOURA NATURAL ENERGY SOLUTIONS INDIA PVT. LTD., X/126G, CHIRANGARA, KORATTY, THRISSUR, KERALA - 680308, (REPRESENTED BY ITS DIRECTOR MR.KRISHNAN P.K) BY ADVS. M.P.SHAMEEM AHAMED SRI.CYRIAC TOM RESPONDENTS: 1 UNION OF INDIA (REPRESENTED BY SECRETARY, FINANCE DEPARTMENT DELHI), DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, NORTH BLOCK NEW DELHI - 110001. 2 THE CENTRAL BOARD OF INDIRECT TAX AND CUSTOMS DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, NORTH BLOCK NEW DELHI - 110001.(REPRESENTED BY ITS CHAIRMAN) 3 GOODS AND SERVICE TAX NETWROK WORLDMARK 1, AEROCITY, INDIRA GANDHI INTERNATIONAL AIRPORT, NEW DELHI 110037, (REPRESENTED BY ITS CHAIRMAN) 4 THE STATE TAX OFFICER -1 CHALAKKUDY, STATE GOODS AND SERVICE TAX DEPARTMENT, MINI CIVIL STATION, CHALAKKUDY 680307. BY ADVS. SRI.R.PRASANTH KUMAR, CGC SRI.P.R.SREEJITH, SC, CENTRAL BOARD OF EXCISE AND CUSTOMS SHRI.P.R.SREEJITH, SC, GSTN GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 22.12.2023, THE COURT ON THE SAME DAY DELIVE
The judgment continues below.
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