Dr.Thottiyil Abdurahiman vs. The Commissioner Of State GST
Held
The High Court granted the petitioner's request to withdraw the writ petition. The Court also granted liberty to the petitioner to file a fresh writ petition on the same subject matter.
Facts
The petitioner filed a writ petition challenging various GST notices and orders, including those issued under Section 73 of the KGST/CGST Act, 2017. During the hearing, the petitioner sought permission from the High Court to withdraw the writ petition.
Key Issues
The primary issue before the Court was whether to permit the petitioner to withdraw the writ petition with liberty to file a fresh one. The substantive GST issues raised in the petition were not adjudicated.
Sections Cited
Section 73
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 WEDNESDAY, THE 23RD DAY OF MARCH 2022 / 2ND CHAITHRA, 1944 WP(C) NO. 9816 OF 2022 PETITIONER/S: DR.THOTTIYIL ABDURAHIMAN, AGED 55 YEARS PROPRIETOR NEHA HOSPITAL, GSTN 32ACNPA3011AIZQ CHANGUVETTY, KOTTAKKAL, MALAPPURAM DISTRICT 676 501. BY ADVS. LATHA ANAND M.N.RADHAKRISHNA MENON K.R.PRAMOTH KUMAR S.VISHNU (ARIKKATTIL) RADHAKRISHNA PILLAI B RESPONDENT/S: 1 THE COMMISSIONER OF STATE GST, 9TH FLOOR, TAX TOWER, KILLIPPALAM, KARAMANA P.O., THIRUVANANTHAPURAM 695 002. 2 STATE TAX OFFICER, KOTTAKKAL STATE GST DEPARTMENT, PLAZA TOWER, KOTTAKKAL, MALAPPURAM, KERALA 676 503. OTHER PRESENT: G.P. SMT. M.M. JASMIN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 23.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BECHU KURIAN THOMAS, J. ======================= W.P.(C) No.9816 of 2022 ------------------------------------------------ Dated this the 23rd day of March, 2022 JUDGMENT Today when the matter is taken up, learned Counsel for the petitioner sought permission to withdraw this writ petition with liberty to file fresh one. Permission is granted and the writ petition is
The judgment continues below.
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