M/S. Ramada vs. The State Tax Officer (Int)
Held
The High Court granted permission to the appellant's counsel to withdraw the Writ Appeal. Consequently, the appeal was dismissed as withdrawn, with the clarification that the appellant could still pursue their remedy before the statutory appellate authority.
Facts
The appellant, M/s. Ramada, filed a Writ Appeal challenging a previous High Court judgment in WP(C) 30883/2022. The specific details of the underlying tax dispute were not elaborated in this order.
Key Issues
The primary issue was whether to allow the appellant to withdraw their Writ Appeal. The Court also considered the preservation of the appellant's right to pursue remedies before the statutory appellate authority.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR & THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH WEDNESDAY, THE 15TH DAY OF NOVEMBER 2023 / 24TH KARTHIKA, 1945 WA NO. 1937 OF 2023 AGAINST THE JUDGMENT DATED 20.10.2023 IN WP(C) 30883/2022 OF HIGH COURT OF KERALA APPELLANT: M/S. RAMADA AGED 40 YEARS PUNNAMADA, ALAPPUZHA -685 612 REPRESENTED THROUGH THE AUTHORIZED SIGNATORY BONNY ALOYSIUS, PIN – 685612 BY ADVS. SRI.P.N.DAMODARAN NAMBOODIRI SRI.HRITHWIK D. NAMBOOTHIRI RESPONDENTS: 1 THE STATE TAX OFFICER (INT), SQUAD NO.1, STATE GST DEPARTMENT, ALAPPUZHA -688 001, PIN – 688001 2 THE STATE TAX OFFICER (LT), STATE GST DEPARTMENT, LUXURY TAX BSNL BHAVAN, HEAD POST OFFICE, ALAPPUZHA -688 001, PIN – 688001 3 THE JOINT COMMISSIONER, STATE GST DEPARTMENT, ALAPPUZHA, PIN – 688001 4 THE JOINT COMMISSIONER (APPEALS), STATE GST DEPARTMENT, ASHRAMAM, KOLLAM -691002, PIN – 691002 5 THE DEPUTY COMMISSIONER, STATE GST DEPARTMENT, 4TH FLOOR, CIVIL STATION, ANNEXE BUILDING, EAST OF TOWN SQUARE, ALAPPUZHA 688 013, PIN - 688013
:2: W.A.No.1937 of 2023 SR. GOVT.PLEADER SRI.V K SHAMSUDHEEN THIS WRIT APPEAL HAVING COME UP FOR ADMISS
The judgment continues below.
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