Den Networks LTD vs. The State Tax Officer
Held
The High Court allowed the memo filed by the appellants, accepting their request to not pursue the prayers in their writ appeals. Consequently, all the connected writ appeals were dismissed.
Facts
Appellants in multiple connected writ appeals, filed against judgments in various writ petitions, submitted a memo to the High Court indicating their decision not to press the prayers made in their appeals.
Key Issues
The key issue before the Court was whether to permit the appellants to withdraw or not press the prayers in their respective writ appeals.
Sections Cited
None
AI-generated summary — verify with the full judgment below
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944 WA NO. 1104 OF 2019 AGAINST THE JUDGMENT IN WP(C) 34658/2018 OF HIGH COURT OF KERALA APPELLANT:
PANAKKATHOTTAM AGRO RUBBER PARK, EDAKURUSSI, KARIMBA, PALAKKAD, REPRESENTED BY ITS MANAGING PARTNER, P.M.ABRAHAM, S/O.MATHAI, AGED 66. BY ADVS. HARISANKAR V. MENON SMT.MEERA V.MENON SMT.K.KRISHNA
RESPONDENTS:
1 THE ASST. COMMISSIONER OF STATE TAX, STATE GST DEPARTMENT, SPECIAL CIRCLE, PALAKKAD - 678 001. 2 THE COMMISSIONER, STATE GOODS AND SERVICE TAX DEPARTMENT, THIRUVANANTHAPURAM - 695 001. 3 SECRETARY, TAXES DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM- 695 001. BY ADV SRI.K.K.RAVINDRANATH, ADDL.ADVOCATE GENERAL
OTHER PRESENT:
SR. GP. V.K. SHAMSUDHEEN THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 03.11.2022, ALONG WITH WA.1056/2019, 1105/2019 AND CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WA Nos.1104/2019, 1056/2019, 1105/2019, 1398/2019, 1416/2019, 1507/2019, 1945/2019, 2537/2019
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The judgment continues below.
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