M/S. Savex Technologies PVT. LTD. vs. The Assistant State Tax Officer
Held
The High Court acceded to the petitioner's request and dismissed the writ petition as withdrawn.
Facts
The petitioner filed a writ petition challenging an order in Form GST MOV 02, a physical verification report in Form GST MOV 04, and an appellate order related to a GST dispute. During the proceedings, the petitioner sought permission to withdraw the writ petition.
Key Issues
No legal issues were adjudicated or decided by the Court, as the writ petition was withdrawn by the petitioner before any merits could be considered.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE GOPINATH P. FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944 WP(C) NO. 33375 OF 2022 PETITIONER: M/S. SAVEX TECHNOLOGIES PVT. LTD. AGED 43 YEARS 39/4208 A & B PRAKASH BHAVAN, RAVIPURAM ROAD, ERNAKULAM, KOCHI, REPRESENTED BY BIJUKUMAR.V., MANAGER , PIN - 682016 BY ADVS. HARISANKAR V. MENON MEERA V.MENON R.SREEJITH K.KRISHNA RESPONDENTS: 1 THE ASSISTANT STATE TAX OFFICER SQUAD NO. VII, STATE GOODS AND SERVICES TAX DEPARTMENT, ERNAKULAM, PIN - 682015 2 THE JOINT COMMISSIONER (APPEALS)-I STATE GOODS AND SERVICES TAX DEPARTMENT, THEVARA, ERNAKULAM, PIN - 682002 3 THE COMMISSIONER OF STATE TAX STATE GST DEPARTMENT, TAX TOWERS, KILLIPPALAM, KARAMANA, THIRUVANANTHAPURAM, PIN - 695002 OTHER PRESENT: ADV. JASMIN M M (GP) THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-2- J U D G M E N T Learned counsel for the petitioner seeks permission to withdraw this writ petition.
Accordingly this writ petition is dismissed as withdrawn. GOPINATH P. JUDGE AMG -3- APPENDIX OF WP(C) 33375/202
The judgment continues below.
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