M/S.Pinnacle Motor Works(P) LTD. vs. The State Tax Officer

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE AMIT RAWAL MONDAY, THE 17TH DAY OF FEBRUARY 2020 / 28TH MAGHA, 1941 WP(C).No.3344 OF 2020(P) PETITIONER: M/S.PINNACLE MOTOR WORKS(P) LTD., NH 47, MANNUTHY BY-PASS, KUTTANELLUR.P.O., THRISSUR-14, REPRESENTED BY ITS GENERAL MANAGER-FINANCE AND ACCOUNTS, MILAN.T.B. BY ADVS. SRI.HARISANKAR V. MENON SMT.MEERA V.MENON RESPONDENTS: 1 THE STATE TAX OFFICER-I, FOURTH CIRCLE, SGST DEPARTMENT, TAX COMPLEX, POOTHOLE, THRISSUR-680004. 2 THE COMMISSIONER OF STATE GST, STATE GST DEPARTMENT, TAX TOWERS, KILLIPPALAM, KARAMANA, THIRUVANANTHAPURAM-695002. BY ADV. DR THUSHARA JAMES GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 17.02.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No.3344 OF 2020 2 JUDGMENT The learned counsel for the petitioner submits that the controversy involved in this matter has already been dismissed by a judgment in W.A.Nos.2180, 2182 & 2184 of 2019. The learned counsel for the petitioner seeks permission to withdraw this writ petition with a liberty to assail the assessment order in accordance with law. Ordered accordingly. AMIT RAWAL VPK JUDGE

WP(C).No.3344 OF 2020 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE RETURN PERIOD DECEMBER 2018 DATED 19.7.2019. EXHIBIT P2 COPY OF RETURN IN FORM GSTR-3B FILED BY THE PETITIONER FOR THE MONTH DECEMBER 2018. RESPONDENT'S/S ANNEXURES: NIL //// PA TO JUDGE VPK