M/S Arun Agro Metals And Co. vs. The State Tax Officer
Held
The High Court, in light of the petitioner's memo seeking withdrawal, granted permission and dismissed the writ petition as withdrawn.
Facts
The petitioner, M/s Arun Agro Metals and Co., filed a writ petition against the State Tax Officer and others. Subsequently, the petitioner filed a memo seeking permission to withdraw the writ petition.
Key Issues
The key legal issue was whether the petitioner should be permitted to withdraw the writ petition they had filed.
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 TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943 WP(C).No.23769 OF 2020(U) PETITIONER/S: M/S ARUN AGRO METALS AND CO.,DOOR NO. 15/399, INDUSTRIAL ESTATE, P O GOVERNMENT PRESS, KULAPPULLY, SHORNUR, PALAKKAD DISTRICT-679122, REPRESENTED BY ITS MANAGING PARTNER. SHRI. K. MOHANASUNDARAM. BY ADVS. SRI.T.M.SREEDHARAN (SR.) SRI.V.P.NARAYANAN SMT.NISHA JOHN RESPONDENT/S: 1 THE STATE TAX OFFICER, GST DEPARTMENT, MINI CIVIL STATION, KANNIYAMPURAM, OTTAPPALAM- 679104. 2 THE DEPUTY COMMISSIONER, SGST DEPARTMENT, BEHIND CIVIL STATION, PALAKKAD-678001. 3 STATE OF KERAKA, REPRESENTED BY CHIEF SECRETARY, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001. 4 ADDL R4. THE CONTROLLER OF STORES,SOUTHERN RAILWAY, NEW JOINT OFFICE,AYANAVARAM, CHENNAI - 600023. ADDL.R4. IS IMPLEADED AS PER ORDER DATED 12.11.2020 IN IA NO.1/2020 IN WP(C) 23769/2020. R1-3 BY GOVERNMENT PLEADER R4 BY SRI.A.DINESH RAO, SC, RAILWAYS SMT. THUSHARA JAMES, GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 23.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.23769 OF 2020 2
The judgment continues below.
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