Akkarayil Spices Agencies vs. The State Tax Officer
Held
The High Court granted the petitioners' request and dismissed the writ petitions as withdrawn.
Facts
The petitioners filed writ petitions, likely challenging the rejection of a refund claim under the GST regime, and subsequently sought permission from the High Court to withdraw these petitions.
Key Issues
Whether the petitioners should be granted permission to withdraw their writ petitions.
AI-generated summary — verify with the full judgment below
Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.M.BADAR WP(C).No.23431 OF 2019(D) PETITIONER: A.MOHAMMED SALIM AGED 50 YEARS HILL PRODUCE MERCHANT, A.S.A.BAZAR, KUMILY - 685509 (PROPRIETORY BUSINESS) - 9020223855 BY ADVS. SRI.AJI V.DEV SMT.O.A.NURIYA SRI.ALAN PRIYADARSHI DEV RESPONDENTS: 1 THE STATE TAX OFFICER STATE GOODS AND SERVICE TAX DEPARTMENT, VANDIPERIYAR AT KUMILY - 685 509. 2 THE COMMISSIONER OF STATE TAXES TAX TOWER, KILLIPPALAM, KARAMANA P. O., THIRUVANANTHAPURAM - 695002. 3 THE STATE OF KERALA REPRESENTED BY ITS SECRETARY TO TAXES, SECRETARIAT, THIRUVANANTHAPURAM - 695002. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 10.02.2021, ALONG WITH WP(C).23428/2019(C), THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).23431/2019, WP(C).23428/2019 2 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.M.BADAR WP(C).No.23428 OF 2019(C) PETITIONER: AKKARAYIL SPICES AGENCIES, HILL PRODUCE MERCHANT, A.S.A BAZAR, KUMILY 685 509, PROPRIETOR BUSINESS , 94951258 46. BY ADVS. SRI.AJI V.DEV S
The judgment continues below.
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