Union Of INDIA vs. M/S Merchem INDIA PVT, LTD
Held
The High Court, upon the appellant's request, granted permission to withdraw the writ appeal. Consequently, the writ appeal was dismissed as withdrawn.
Facts
The Union of India and others filed a writ appeal (WA No. 570/2021) against a judgment in a writ petition. The appeal was restored to file through a separate order in R.P. No. 478/2022.
Key Issues
The key legal issue was whether to permit the appellant to withdraw their writ appeal after it had been restored to file.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI & THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS FRIDAY, THE 8TH DAY OF JULY 2022 / 17TH ASHADHA, 1944 WA NO. 570 OF 2021 AGAINST THE JUDGMENT IN WP(C) 26557/2020 OF HIGH COURT OF KERALA APPELLANT/S:
1 UNION OF INDIA REP. BY FINANCE SECRETARY, NORTH BLOCK, NEW DELHI-110 001. 2 GST COUNCIL, REP. BY ITS SECRETARY, 5TH FLOOR, TOWER II, JEEVAN BHARAI BUILDING, JANPATH ROAD, CONNAUGHT PALACE, NEW DELHI-110 001 3 CENTRAL BOARD OF INDIRECT TAXES AND CUSTOMS. REP. BY ITS SECRETARY, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, NO. 137 NORTH BLOCK NEW DELHI-110 001. 4 GOODS AND SERVICES TAX NETWORK, REPRESENTED BY ITS MANAGING DIRECTOR , EAST WING, 4TH FLOOR, WARD MARK 1, AEROCITY, NEW DELHI 110 037. 5 THE COMMISSIONER, GAT AND CENTRAL EXCISE, CENTRAL REVENUE BUILDING, IS PRESS ROAD, KOCHI-682 018 6 DEPUTY COMMISSIONER, CENTRAL TAX AND CENTRAL EXCISE, CENTRAL REVENUE BUILDING, IS PRESS ROAD, KOCHI-682 018
BY ADV P.R.SREEJITH
RESPONDENT/S:
W.A. No.570/2021
-2-
M/S MERCHEM INDIA PVT, LTD, V/722B, INDUSTRIAL ROAD, EDAYAR, UNION CHRISTIAN COLLEGE, ERNAK
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