Deliza Residency vs. The Deputy Commissioner Of State Tax
Held
The High Court granted the petitioner's request for leave to withdraw the writ petition. Consequently, the writ petition was dismissed as withdrawn.
Facts
The petitioner, Deliza Residency, sought leave from the High Court to withdraw the writ petition. This request was made without prejudice to their right to file a fresh writ petition on the same cause of action.
Key Issues
The key issue before the Court was the petitioner's request for leave to withdraw the writ petition. No substantive legal issues related to GST were adjudicated.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE C.S.DIAS TUESDAY, THE 8TH DAY OF AUGUST 2023 / 17TH SRAVANA, 1945 WP(C) NO. 26059 OF 2023 PETITIONER: DELIZA RESIDENCY VAZHANI ROAD, OTTUPARA, WADAKKANCHERY, THRISSUR DISTRICT. REPRESENTED BY ITS MANAGING PARTNER ATHIRA MOHAN., PIN – 680582 BY ADVS. S.ANIL KUMAR (TRIVANDRUM) RAHUL A. SABU C.J M.RAJAGOPAL RESPONDENTS: 1 THE DEPUTY COMMISSIONER OF STATE TAX TAX PAYER SERVICES, WADAKKANCHERY DIVISION, STATE GST DEPARTMENT, POOTHOLE, THRISSUR., PIN – 680004 2 THE KERALA STATE BEVERAGES (M & M) CORPORATION LTD WARE HOUSE, KURIACHIRA, THRISSUR. REPRESENTED BY ITS MANAGER., PIN – 680006 3 THE PUBLIC INFORMATION OFFICER THE KERALA STATE BEVERAGES (M & M) CORPORATION LTD, WARE HOUSE, KURIACHIRA, THRISSUR., PIN – 680006 4 THE PUBLIC INFORMATION OFFICER OFFICE OF THE DEPUTY COMMISSIONER OF STATE TAX, TAX PAYER SERVICES, WADAKKANCHERY DIVISION, STATE GST DEPARTMENT, POOTHOLE, THRISSUR., PIN – 680004 THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 08.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C)No.26059/2023 Dated this the 8th day of August,2023 J U D G M E N T The learned
The judgment continues below.
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