Sha Gold Arcade vs. Commissioner State Goods & Services Tax
Held
The High Court accepted the submission of the petitioner's counsel and dismissed the writ petition as having become infructuous.
Facts
The petitioner's counsel informed the High Court that the writ petition had become infructuous.
Key Issues
The Court did not address any substantive legal issues as the petition was rendered infructuous.
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 TUESDAY, THE 16TH DAY OF NOVEMBER 2021 / 25TH KARTHIKA, 1943 WP(C) NO. 15451 OF 2021 PETITIONER: SHA GOLD ARCADE HOLY SPACE COMMERCIAL ARCADE, ERINJORI, CHURCH CIRCLE, THRISSUR, REPRESENTED BY ITS DESIGNATED PARTNER SIBIKATH RAHMAN PALAKKAL BY ADVS. A.KUMAR P.J.ANILKUMAR G.MINI(1748) P.S.SREE PRASAD JOB ABRAHAM AJAY V.ANAND RESPONDENTS: 1 COMMISSIONER STATE GOODS & SERVICES TAX STATE GOODS AND SERVICES TAX, 9TH FLOOR, TAX TOWER, KILLIPPALAM, KARANAMA P.O., THRIUVANANTHAPURAM-695 002 2 ASSISTANT STATE TAX OFFICER, MOBILE SQUAD NO.III, STATE GOODS AND SERVICES TAX DEPARTMENT, KOLLAM @KARUNAGAPALLY-690 518 SRGP.DR.THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 16.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BECHU KURIAN THOMAS, J ---------------------- ------------------------ Dated this the 16th day of November, 2021 JUDGMENT The learned Counsel for the petitioner submitted that the writ petition has become infructuous. Accordingly, the writ petition is dismissed as infructu
The judgment continues below.
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