M/S. Manappuram Jewellers LTD. vs. The State Tax Officer (Ib)
Held
The High Court accepted the petitioner's submission and, finding the writ petition infructuous, proceeded to close the petition.
Facts
The petitioner's counsel informed the High Court that the writ petition had become infructuous as the underlying order had already been passed.
Key Issues
No substantive legal issues were adjudicated as the writ petition was rendered infructuous and closed 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 WEDNESDAY, THE 31ST DAY OF MARCH 2021 / 10TH CHAITHRA, 1943 WP(C).No.8470 OF 2021(G) PETITIONER: M/S.MANAPPURAM JEWELLERS LTD., 4/522, 1ST FLOOR, MANAPPURAM HOUSE, VALAPPAD P.O. THRISSUR - 680 567, REPRESENTED BY ITS CHIEF FINANCIAL OFFICER, BASANT BHASKAR. BY ADVS. SRI.HARISANKAR V. MENON SMT.MEERA V.MENON RESPONDENTS: 1 THE STATE TAX OFFICER (IB), SGST DEPARTMENT, THRISSUR - 680 004. 2 THE COMMISSIONER OF STATE TAX, STATE GST DEPARTMENT, TAX TOWERS, KILLIPPALAM, KARAMANA, THIRUVANANTHAPURAM - 695 002. OTHER PRESENT: SMT.THUSHARA JAMES, GOVT. PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 31.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.8470/2021 2 JUDGMENT Dated this the 31st day of March 2021 Learned counsel for the petitioner, on instructions, submits that the writ petition is rendered infructuous as order has already been passed.
Hence this writ petition is closed. A.M.BADAR JUDGE smp
The judgment continues below.
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