M/S. Qrs Retail Limited vs. Union Of INDIA
Held
The High Court granted the petitioner's request for permission to withdraw the writ petition. Consequently, the writ petition was dismissed as withdrawn.
Facts
The petitioner, M/s. QRS Retail Limited, sought permission from the High Court to withdraw the present writ petition, WP(C) No. 27943 of 2021. This request was made because the petitioner had filed a new writ petition, WP(C) No. 9712 of 2022, on the same subject matter.
Key Issues
The key issue before the Court was whether to grant the petitioner's request to withdraw the writ petition, given the filing of a subsequent related petition.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN THURSDAY, THE 24TH DAY OF MARCH 2022 / 3RD CHAITHRA, 1944 WP(C) NO. 27943 OF 2021 PETITIONER: M/S. QRS RETAIL LIMITED, 3RD FLOOR, RAYMOND BUILDING, M.G. ROAD, THIRUVANANTHAPURAM – 695 001, REPRESENTED BY ITS DIRECTOR, SRI. S. MURALIDHARAN. BY ADVS. A. KUMAR P.J. ANILKUMAR G.MINI AJAY V.ANAND JOB ABRAHAM P.S. SREEPRASAD RESPONDENTS: 1 UNION OF INDIA, REPRESENTED BY ITS SECRETARY, MINISTRY OF FINANCE (DEPARTMENT OF REVENUE), NO. 137, NORTH BLOCK, NEW DELHI – 110 001. 2 THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF FINANCE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM – 695 001. 3 THE GST COUNCIL, REPRESENTED BY SECRETARY, 5TH FLOOR, TOWER II, JEEVAN BHARTI BUILDING, JANPATH ROAD, CONNAUGHT PLACE, NEW DELHI – 110 001. 4 CENTRAL BOARD OF INDIRECT TAXES & CUSTOMS, REPRESENTED BY ITS SECRETARY (REVENUE), DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, NO.137, NORTH BLOCK, NEW DELHI – 110 001. 5 GOODS & SERVICES TAX NETWORK, EAST WING, 4TH FLOOR, WORLD MARK 1, AEROCITY, NEW DELHI – 110 037. W.P(C) NO.27943 of 2021 2 6 THE COMMISSIONER, KERALA STATE GOODS AND SER
The judgment continues below.
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