Sneha Regency/Paray Village Country vs. State Of Kerala

WP(C)/18818/2020HC KeralaGSTCNR KLHC01047347202014 September 2020Bench: HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR2 pages
For Respondent: GP. DR THUSHARA JAMES
AI SummaryDismissed

Held

The High Court granted the petitioner's request to withdraw the writ petition. The dismissal was without prejudice to the petitioner's right to prefer an appeal against the appellate order before the Appellate Tribunal.

Facts

The petitioner, Sneha Regency, filed a writ petition challenging an appellate order (Ext.P7). The specific details of the underlying tax dispute are not mentioned in this judgment.

Key Issues

The key issue was the petitioner's request to withdraw the writ petition to pursue an appeal against an appellate order before the appropriate Appellate Tribunal.

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 MONDAY, THE 14TH DAY OF SEPTEMBER 2020 / 23RD BHADRA, 1942 WP(C).No.18818 OF 2020(B) PETITIONER/S: SNEHA REGENCY/PARAY VILLAGE COUNTY A UNIT OF KOLLENGODE HERITAGE HOTELS & TOURISM PVT LTD. GOVINDAPURAM ROAD, KOLLENGODE, PALAKKAD- 678 506 REP. BY ITS MANAGER DIRECTOR ANN BENNY ANTONY PAREL BY ADVS. SRI.SAIBY JOSE KIDANGOOR SMT.S.SIBHA KUM.PARVATHY VIJAYAN SRI.T.M.MUHAMED HAFEES SHRI.ANOOP SEBASTIAN SMT.DEEPA VALENTINE LESLIE RESPONDENT/S: 1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TAXES DEPARTMENT GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM- 695 001 2 THE JOINT COMMISSIONER (APPEALS) STATE GOODS AND SERVICE TAX DEPARTMENT(KERALA) PALAKKAD-678 001 3 THE ASST.COMMISSIONER OF SALE TAX SATE GST DEPARTMENT SPECIAL CIRCLE, PALAKKAD-678 001 OTHER PRESENT: GP. DR THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 14.09.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No.18818 OF 2020(B) 2 JUDGMENT The learned Counsel for the petitioner seeks permission to withdraw the writ petition without prejudice to the right to pr

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.