Association Of Bio Paper Cup Manufacturers vs. The Directorate General Of GST Intelligence
Held
The High Court granted permission to the petitioner to withdraw the writ petition, dismissing it as withdrawn, while reserving liberty to file a fresh petition.
Facts
An association of bio paper cup manufacturers filed a writ petition and subsequently sought permission from the High Court to withdraw the petition.
Key Issues
The primary legal issue before the Court was whether to allow the petitioner to withdraw the writ petition with the liberty to file a fresh one.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS FRIDAY, THE 8TH DAY OF APRIL 2022 / 18TH CHAITHRA, 1944 WP(C) NO. 5045 OF 2022 PETITIONER/S: ASSOCIATION OF BIO PAPER CUP MANUFACTURERS NO.99, NEAR RUBCO LATEX, KAITHAPURAM P O, KANNUR- 670631, REPRESENTED BY ITS SECRETARY. BY ADVS. G.HARIHARAN PRAVEEN HARIHARAN SMITHA PRAVEEN VIPINDAS M.V. RESPONDENT/S: 1 THE DIRECTORATE GENERAL OF GST INTELLIGENCE HQRS, 1ST AND 2ND FLOOR, WING NUMBER 06, WEST BLOCK, 08, RK PURAM, NEW DELHI-110066. 2 THE DIRECTOR GENERAL C-3,C-WIG, II FLOOR, RAJAJI BHAWAN, BESANT NAGAR, CHENNAI-600090. 3 THE PRINCIPAL ADDITIONAL DIRECTOR GENERAL GST INTELLIGENCE, KOCHI ZONAL UNIT, 1ST FLOOR, CENTRAL EXCISE BHAVAN, KATHRIKKADAVU, KOCHI-682017. 4 THE JOINT COMMISSIONER (ENFORCEMENT) 8TH FLOOR, TAX TOWER, KILLPPALAM, KARAMANA P O, THIRUVANANTHAPURAM. 5 STATE OF KERALA REPRESENTED BY THE CHIEF SECRETARY, ROOM NO.202, MAIN BLOCK, SECRETARIAT, THIRUVANANTHAPURAM-695001. 6 STATE OF KERALA REPRESENTED BY THE SECRETARY TO TAXES DEPARTMENT, ROOM NO.389, 1ST FLOOR, MAIN BLOCK, SECRETARIAT, THIRUVANANTHAPURAM-695001. BY ADV NAVANEETH.N.NATH THIS WRIT PETITION (CIVIL) HAVING
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.