Princecon Builders And Developers vs. The Superintendent Of Central Tax And Central Excise

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE AMIT RAWAL TUE AY, THE 17TH DAY OF MARCH 2020 / 27TH PHALGUNA, 1941 WP(C).No.8265 OF 2020(G) PETITIONER: PRINCECON BUILDERS AND DEVELOPERS KACHAPPILLY HOUSE, 6/114,MEKKAD, ANGAMALLY SOUTH, ERNAKULAM-683 573,REPRESENTED BY ITS MANAGING PARTNER, MARTIN GEORGE BY ADVS. SRI.HARISANKAR V. MENON SMT.MEERA V.MENON RESPONDENTS: 1 THE SUPERINTENDENT OF CENTRAL TAX AND CENTRAL EXCISE ANGAMALLY RANGE, CENTRAL GST DEPARTMENT, ANGAMALLY-683 572, ERNAKULAM DISTRICT 2 GOODS AND SERVICE TAX NETWORK PVT LTD., EAST WING,4TH FLOOR, WORLD MARK-1, AEROCITY, NEW DELHI-110 037, REPRESENTED BY ITS MANAGING DIRECTOR SRI P R SREEJITH SC SRI SREELAL WARRIER SC THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 17.03.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No.8265 OF 2020(G) 2 JUDGMENT The learned counsel for the petitioner seeks permission to withdraw this writ petition with liberty to file fresh one. Ordered accordingly. AMIT RAWAL nak JUDGE

WP(C).No.8265 OF 2020(G) 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF INVOICE NO.16 ISSUED BY THE PETITIONER EXHIBIT P1A COPY OF INVOICE NO.17 ISSUED BY THE PETITIONER EXHIBIT P2 COPY OF SCREEN SHORT WITH RESPECT TO THE RETURNS FILED BY THE PETITIONER AGAINST EXTS P1 & P1(A) EXHIBIT P3 COPY OF LETTER SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT //// P.A TO JUDGE