Geojit Financial Service LTD. vs. Union Of INDIA
Held
The High Court dismissed the writ petition as infructuous. This decision was based on the submission by the petitioner's counsel that the petition no longer required adjudication.
Facts
The petitioner, Geojit Financial Service Ltd., filed a writ petition, likely concerning issues with filing or revising Form GST TRAN-1 due to an IT glitch, as indicated by grievance tickets and applications for rectification of errors. The petition sought relief related to these difficulties.
Key Issues
The key legal issue addressed by the Court was whether the writ petition remained live and required adjudication, which was resolved by the petitioner's counsel stating it had become infructuous.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE GOPINATH P. WEDNESDAY, THE 24TH DAY OF AUGUST 2022 / 2ND BHADRA, 1944 WP(C) NO. 24661 OF 2020 PETITIONER: GEOJIT FINANCIAL SERVICE LTD. 34/659, CIVIL LINE ROAD, PADIVATTOM, KOCHI-682024, REPRESENTED BY ITS CHIEF FINANCIAL OFFICER, MR.SANJEEV KUMAR RAJAN. BY ADVS. JOSE JACOB SHRI.JAZIL DEV FERDINANTO RESPONDENTS: 1 UNION OF INDIA REPRESENTED BY SECRETARY, MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, NORTH BLOCK, NEW DELHI-110001. 2 STATE OF KERALA REPRESENTED BY THE SECRETARY, FINANCES DEPARTMENT, GOVT. OF KERALA, SECRETARIAT, TRIVANDRUM-695001. 3 GOODS AND SERVICE TAX NETWORK, WORLDMARK 1, AEROCITY, INDIRA GANDHI INTERNATIONAL AIRPORT, NEW DELHI-110037, INDIA. 4 THE PRINCIPAL COMMISSIONER OF CUSTOMS, CENTRAL GST AND CENTRAL EXCISE, OFFICE OF THE PRINCIPAL COMMISSIONER, CUSTOMS, CENTRAL GST AND CENTRAL EXCISE, C.R.BUILDING, I.S.PRESS ROAD, COCHIN- 682018. 5 THE JOINT COMMISSIONER AND PRINCIPAL NODAL OFFICER, OFFICE OF THE PRINCIPAL COMMISSIONER, CENTRAL EXCISE, CUSTOMS AND SERVICE TAX, C.R.BUILDING, I.S.PRESS ROAD, COCHIN-682018. BY ADVS. SRI.T.V.VINU, CGC SRI.P.R.SREEJITH, SC, CENTRAL BOARD OF EXCISE
The judgment continues below.
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Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.