Hotel Roma Central vs. The Asst. Commissioner Of State Tax
Held
The High Court noted the petitioner's submission that the writ petition was not being pressed due to an out-of-court settlement. Consequently, the court ordered the closure of the writ petition without adjudicating its merits.
Facts
M/S.Hotel Roma Central filed a writ petition challenging a notice issued by the Assistant Commissioner of State Tax. The petitioner subsequently informed the court that the matter had been settled out of court.
Key Issues
The writ petition concerned the legality or validity of a notice issued by the Assistant Commissioner of State Tax, but this issue was not adjudicated by the court.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.M.BADAR FRIDAY, THE 9TH DAY OF JULY 2021 / 18TH ASHADHA, 1943 WP(C) NO. 20294 OF 2019 PETITIONER: M/S.HOTEL ROMA CENTRAL, KAYAMKULAM, ALAPPUZHA DISTRICT, REPRESENTED BY ITS MANAGING DIRECTOR, DR. DEEPAK NARENDRAN. BY ADVS. SRI.HARISANKAR V. MENON SMT.MEERA V.MENON RESPONDENTS: 1 THE ASST. COMMISSIONER OF STATE TAX, STATE GST DEPARTMENT, SPECIAL CIRCLE, CIVIL STATION, ALAPPUZHA - 686 001. 2 STATE OF KERALA, REPRESENTED BY ITS SECRETARY, TAXES DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001. OTHER PRESENT: SMT.THUSHARA JAMES, SPL. GOVT. PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 09.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.20294/2019 2 A.M. BADAR, J. ------------------------------------ W.P. (C) No.20294 of 2019 ------------------------------------ Dated this the 9th day of July, 2021 J U D G M E N T Learned counsel for the petitioner submits that the petitioner is not pressing the instant writ petition as the matter has been settled out of court.
Hence this writ petition is closed.
A.M. BADAR JUDGE smp
W.P.(C)
The judgment continues below.
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