R.Rajendran vs. Union Of INDIA
Held
The High Court acknowledged the petitioner's submission that they no longer wished to pursue the matter. Consequently, the Court dismissed the writ petition as not pressed.
Facts
The petitioner filed a writ petition against the Central Tax and Central Excise authorities concerning GST matters. During the hearing, the petitioner's counsel informed the High Court that the petitioner did not wish to pursue the writ petition.
Key Issues
No specific legal issues were adjudicated by the High Court, as the petitioner chose not to pursue the writ petition.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR TUESDAY, THE 22ND DAY OF DECEMBER 2020 / 1ST POUSHA, 1942 WP(C).No.5349 OF 2019(P) PETITIONER: R.RAJENDRAN AGED 47 YEARS MANJU VILASAM (MUTTATHARA VEEDU), CHEKKAKONAM, ETTAMKALLU, THIRUVANANTHAPURAM-695 564, (REPRESENTED BY SOLE PROPRIETOR). BY ADVS. SRI.MANOJ PILLAI SRI.G.ANANTHANARAYANAN RESPONDENTS: 1 UNION OF INDIA REPRESENTED BY REVENUE SECRETARY, MINISTRY OF FINANCE, NEW DELHI-110 001. 2 ASSISTANT COMMISIONER OF CENTRAL TAXES AND CENTRAL EXCISE GST BHAVAN, PRESS CLUB ROAD, TRIVANDRUM-695 001. 3 JOINT COMMISSIONER OF CENTRAL TAX AND CENTRAL EXCISE GST BHAVAN, PRESS CLUB ROAD, TRIVANDRUM-695001. 4 SUPERINTENDENT OF CENTRAL TAX AND CENTRAL EXCISE GST BHAVAN, PRESS CLUB ROAD, TRIVANDRUM-695001. R1 BY ADV. MR.T.A.UNNIKRISHNAN, CGC R2-4 BY SREELAL N. WARRIER, SC, CENTRAL BOARD OF EXCISE & CUSTOMS THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 22.12.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.5349 OF 2019(P) 2 JUDGMENT It is submitted by counsel for the petitioner that the petitioner does not wish to pursue the writ petition. Accordingly, the
The judgment continues below.
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