Bismi Cashew Company vs. The Principal Additional Director General
Held
The High Court, in light of the memo dated 18.07.2023 from the petitioner, dismissed the writ petition as not pressed. No substantive legal points were adjudicated by the court.
Facts
M/s. Bismi Cashew Company filed a writ petition against the Directorate General of GST Intelligence and other respondents. The petitioner subsequently submitted a memo indicating that they did not wish to press the petition.
Key Issues
The key issue was the petitioner's decision to withdraw the writ petition, leading to its dismissal without adjudication on merits.
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 FRIDAY, THE 4TH DAY OF AUGUST 2023 / 13TH SRAVANA, 1945 WP(C) NO. 11134 OF 2022 PETITIONER/S: M/S. BISMI CASHEW COMPANY MANGAD P.O, KILLIKKOLLUR, KOLLAM – 691 015, REPRESENTED BY ITS MANAGING PARTNER, SHIYAS HUSSAIN. BY ADVS. HARISANKAR V. MENON MEERA V.MENON R.SREEJITH RESPONDENTS: 1 THE PRINCIPAL ADDITIONAL DIRECTOR GENERAL DIRECTORATE GENERAL OF THE GST INTELLIGENCE, 2ND FLOOR, CENTRAL EXCISE BHAVAN, KATHRIKKADAVU, KALOOR, KOCHI – 682 017. 2 SENIOR INTELLIGENCE OFFICER, DIRECTORATE GENERAL OF GST INTELLIGENCE, THIRUVANANTHAPURAM, REGIONAL UNIT, SKYFALL, KESAVADASAPURAM, PATTOM P.O, THIRUVANANTHAPURAM – 695 004. 3 THE DEPUTY DIRECTOR, DIRECTORATE GENERAL OF GST INTELLIGENCE, 2ND FLOOR, CENTRAL EXCISE BHAVAN, KATHRIKKADAVU, KALOOR, KOCHI – 682 017. 4 THE ADDITIONAL DIRECTOR GENERAL, DIRECTORATE GENERAL OF GST INTELLIGENCE, 2ND FLOOR, CENTRAL EXCISE BHAVAN, KATHRIKKADAVU, KALOOR, KOCHI – 682 017. THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 04.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 11134/2022 : 2 : C.S. DIAS J. ----------------------------
The judgment continues below.
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