Apollo Tyres Limited vs. The Principal Commissioner Of GST And Central Excise
Held
The High Court granted the petitioners' request, permitting them to withdraw the writ petition. The petition was dismissed as withdrawn, with the explicit reservation of the petitioners' right to raise all their contentions on merits in the adjudication proceedings.
Facts
The petitioners filed a writ petition and, during the course of arguments, sought permission from the High Court to withdraw the petition. They intended to pursue their contentions on merits in the adjudication proceedings before the 1st respondent.
Key Issues
Whether the petitioners should be allowed to withdraw their writ petition to pursue their legal contentions in the ongoing adjudication proceedings before the respondent authority.
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 17TH DAY OF DECEMBER 2019/26TH AGRAHAYANA, 1941 W.P(C).No.34447 OF 2019(E) PETITIONERS: 1 M/S.APOLLO TYRES LIMITED CORPORATE OFFICE AT 7,INSTITUTIONAL AREA,SECTOR-32, GURUGRAM-122001,HARYANA,REPRESENTED BY ITS GROUP MANAGER-TAXATION MS.POOJA SHARMA. 2 RAJIV GUPTA, HEAD TAXATION, M/S.APOLLO TYRES LIMITED,RESIDING AT C-24,NEW TOWN HEIGHT,SECTOR-91,GURUGRAM-122505,HARYANA. 3 DEEPAK KUMAR, DIVISIONAL HEAD-MARKETING COMMERCIAL, M/S.APOLLO TYRES LIMITED,RESIDING AT 408, GROUND FLOOR,ORCHID ISLAND,SECTOR-51, GURUGRAM-122018,HARYANA. BY SRI.JOSEPH KODIANTHARA (SR.) SRI.V.ABRAHAM MARKOS SRI.ABRAHAM JOSEPH MARKOS SRI.ISAAC THOMAS SRI.P.G.CHANDAPILLAI ABRAHAM SHRI.VIPIN ANTO H.M. SHRI.ALEXANDER JOSEPH MARKOS SHRI.SHARAD JOSEPH KODANTHARA RESPONDENTS: 1 THE PRINCIPAL COMMISSIONER OF GST AND CENTRAL EXCISE CHENNAI OUTER COMMISSIONERATE,NO.20541, II AVENUE,12TH MAIN ROAD,NEWRY TOWERS, ANNA NAGAR,CHENNA-600040. 2 THE COMMISSIONER OF GST AND CENTRAL EXCISE, CENTRAL REVENUE BUILDING,I.S.PRESS ROAD, KOCHI-682018. 3 THE COMMISSIONER OF GST AND CENTRAL EXCISE, VADODARA-I COMMISSION
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