Emmanuval Rubber Traders vs. The Deputy Commissioner Of State Tax
Held
The High Court recorded the petitioner's submission to withdraw the writ petition to enable them to file an appeal before the appropriate Appellate Authority. Consequently, the writ petition was dismissed as withdrawn.
Facts
The petitioner, Emmanuval Rubber Traders, filed a writ petition before the Kerala High Court concerning a GST-related matter. During the proceedings, the petitioner's counsel expressed a desire to withdraw the writ petition.
Key Issues
The specific legal issues raised in the writ petition were not adjudicated by the Court, as the petitioner sought to withdraw the petition to pursue an appeal before the Appellate Authority.
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 MONDAY, THE 16TH DAY OF OCTOBER 2023 / 24TH ASWINA, 1945 WP(C) NO. 33039 OF 2023 PETITIONER: EMMANUVAL RUBBER TRADERS 11/306, PULPARAMBIL BUILDING, MAVUDI, KOTHAMANGALAM, ERNAKULAM, PIN - 686671 REPRESENTED BY ITS PROPRIETOR SRI. BIJU VARGHESE, BY ADVS. AJI V.DEV ALAN PRIYADARSHI DEV S.SAJEEVAN RESPONDENTS: 1 THE DEPUTY COMMISSIONER OF STATE TAX, SPECIAL CIRCLE, STATE G.S.T DEPARTMENT, MINI CIVIL STATION, PERUMBAVOOR - 683 542 (PRESENTLY RE-DESIGNATED AS THE ASSISTANT COMMISSIONER, TAXPAYER SERVICES CIRCLE, STATE G.S.T DEPARTMENT, MINI CIVIL STATION, KOTHAMANGALAM, PIN – 686691 2 THE STATE TAX OFFICER, ARREAR RECOVERY, TAXPAYER SERVICES, STATE GST DEPARTMENT, BSNL BUILDING, HEAD POST OFFICE ROAD, ALAPPUZHA, PIN-688001 3 UNION OF INDIA, REPRESENTED BY ITS SECRETARY (REVENUE), MINISTRY OF FINANCE, GOVERNMENT OF INDIA, NORTH BLOCK, NEW DELHI, PIN – 110001 4 THE CENTRAL BOARD OF INDIRECT TAXES & CUSTOMS, REPRESENTED BY ITS CHAIRMAN, DEPARTMENT OF REVENUE, NORTH BLOCK, NEW DELHI, PIN - 110001
W.P(C).33039/2023 2 5 THE STATE OF KERALA REPRESENTED BY ITS SECRETARY, T
The judgment continues below.
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