Sri Suveendran vs. Assistant Commissioner
Held
The High Court granted permission for the petitioner to withdraw the writ petition and dismissed it as withdrawn, allowing the petitioner to pursue appropriate remedies as per law.
Facts
The petitioner, after arguing the matter for some time, sought permission from the High Court to withdraw the writ petition.
Key Issues
The key issue before the Court was the petitioner's request for permission to withdraw the writ petition to pursue other legal remedies.
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 TUESDAY, THE 21ST DAY OF NOVEMBER 2023 / 30TH KARTHIKA, 1945 WP(C) NO. 38046 OF 2023 PETITIONER/S: SRI SUVEENDRAN AGED 44 YEARS S/O NATARAJAN , RESIDING AT T C 29/3691/1, MP APPAN ROAD, VAZHUTHACAUD, THYCAUD P.O, THYCAUD VILLAGE, THIRUVANANTHAPURAM, PIN - 695014 BY ADVS. R.GOPAN D.JAI SINGH RESPONDENT/S: 1 ASSISTANT COMMISSIONER CENTRAL GST AND CENTRAL EXCISE, THIRUVANANTHAPURAM SOUTH DIVISION, PRESS CLUB ROAD, THIRUVANANTHAPURAM, PIN - 695001 2 THE COMMISSIONER OF SGST TAX TOWERS, KARAMANA, THIRUVANANTHAPURAM, PIN - 695002 3 SRI. RAVEENDRAN AGED 48 YEARS S/O NATARAJAN , NSS COLLEGE ROAD, NEERAMANKARA, KARAMANA, NEMOM VILLAGE THIRUVANANTHAPURAM, PIN - 695002 OTHER PRESENT: SMT.RESHMITA RAMACHANDRAN-GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 38046 OF 2023 2 J U D G M E N T
After arguing the matter for some time, learned counsel for the petitioner seeks permission to withdraw the present writ petition to enable the petitioner to pursue appropriate remedy as
The judgment continues below.
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