Iritty Chits Finance And Investments PVT. LTD. vs. The Branch Manager
Held
The High Court noted the petitioner's submission that the matter had become infructuous. Consequently, the writ petition was dismissed as not pressed by the petitioner.
Facts
M/S.IRITTY CHITS FINANCE AND INVESTMENTS PVT. LTD. filed a writ petition against the State Bank of India and the Assistant Commissioner of Central GST. During the hearing, the petitioner's counsel submitted to the court that the matter had become infructuous.
Key Issues
The key legal issue addressed by the court was the procedural dismissal of a writ petition when the petitioner's counsel submits that the matter has become infructuous and is not pressed.
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 16TH DAY OF DECEMBER 2019/25TH AGRAHAYANA, 1941 W.P(C).No.30106 OF 2019(K) PETITIONER: M/S.IRITTY CHITS FINANCE AND INVESTMENTS PVT. LTD. IRITTY, KANNUR-670 703, REPRESENTED BY ITS MANAGING DIRECTOR, SRI.K.T. MATHEW BT ADVS.SRI.ABDUL RAOOF PALLIPATH SRI.K.R.AVINASH (KUNNATH) RESPONDENTS: 1 THE BRANCH MANAGER STATE BANK OF INDIA, KANNUR BRANCH (00822) FORT ROAD, KANNUR-670001 2 THE ASSISTANT COMMISSIONER OF CENTRAL GST, AND CENTRAL EXCISE, KANNUR DIVISION, KUZHIKUNNU, KANNUR-670 001 R1 BY ADV. SRI.S.EASWARAN R2 BY SRI.RAMAVARMA REGHUNATHAN THAMBURAN, SC, CENTRAL BOARD OF EXCISE & CUSTOMS BY ADV.SRI.SREELAL WARRIER, SC THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 16.12.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).No.30106/2019 J U D G M E N T The learned counsel for the petitioner submits that the matter has become infructuous. Accordingly, the writ petition is dismissed as not pressed. A.K.JAYASANKARAN NAMBIAR JUDGE prp/16/12/19
The judgment continues below.
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