M/S.Dwaraka Enterprises vs. The Registering Authority

WP(C)/12184/2021HC KeralaGSTCNR KLHC01032773202108 July 2021Bench: HONOURABLE MR. JUSTICE A.M.BADAR3 pages

AI SummaryDismissed

Held

The High Court permitted the petitioner to withdraw the writ petition, granting liberty to seek appropriate relief from the appropriate court to challenge the adverse order.

Facts

The petitioner's application was accepted by the respondent, but an adverse order was subsequently passed. The petitioner sought to withdraw the current writ petition to challenge this new adverse order.

Key Issues

Whether the petitioner could withdraw the writ petition with liberty to challenge a subsequent adverse order passed by the respondent.

Sections Cited

None

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.M.BADAR THURSDAY, THE 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943 WP(C) NO. 12184 OF 2021 PETITIONER: M/S. DWARAKA ENTERPRISES, CHERUKUTTIKKAL BUILDING, PANORAMA NAGAR, MARADU P. O, ERNAKULAM, (REPRESENTED BY ITS SOLE PROPRIETOR SRI. CHERUKUTTIKKAL BALAKRISHNAN, S/O. GANGADHARAN, AGED 76 YEARS, RESIDING AT CHERUKUTTIKKAL HOUSE, PANORAMA NAGAR, MARADU P. O., ERNAKULAM. BY ADV SRI. P. DEEPAK RESPONDENT: THE REGISTERING AUTHORITY, THRIPUNITHARA SUB REGIONAL TRANSPORT OFFICE, THRIPUNITHURA, ERNAKULAM - 682 301. SRI. RON BASTIAN, GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 08.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C). No.12184 OF 2021 2

JUDGMENT The learned counsel for the petitioner reports that in view of the order dated 21.06.2021, the petitioner's application was accepted by the respondent but some adverse order has been passed which the petitioner wants to challenge. Hence the petitioner do not want to press the instant petition but with a liberty to seek appropriate relief from the appropriate court.

The petition is accordingly closed with the libe

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.