Koluthara Exports LTD. vs. The State Of Kerala
Held
The High Court granted the petitioner's request, allowing them to withdraw the writ petition. Consequently, the writ petition was dismissed as withdrawn, without prejudice to the petitioner's right to explore other remedies.
Facts
The petitioner, Koluthara Exports Ltd., filed a writ petition before the High Court. During the proceedings, the petitioner sought permission from the Court to withdraw the writ petition.
Key Issues
The judgment does not discuss any specific legal issues or statutory provisions as the writ petition was withdrawn by the petitioner before any adjudication on merits.
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.33966 OF 2019(U) PETITIONER: KOLUTHARA EXPORTS LTD. P. B. NO.7, KELTRON ROAD, AROOR, ALAPUZHA - 688 534, REPRESENTED BY ITS MANAGING DIRECTOR, ANTONY VARGHESE. BY ADVS.DR.K.P.PRADEEP SRI.SANAND RAMAKRISHNAN SMT.NEENA ARIMBOOR SRI.T.T.BIJU SMT.T.THASMI SMT.NANDINI R.S. RESPONDENTS: 1 THE STATE OF KERALA REPRESENTED BY ITS SECRETARY (TAXES), GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001. 2 COMMISSIONER OF KERALA STATE GST KERALA STATE GST DEPARTMENT, TAX TOWERS, KILLIPALAM, KARAMANA P. O., THIRUVANANTHAPURAM - 695 002. 3 STATE TAX OFFICER KUTHIATHODE, KERALA STATE GOODS AND SERVICE TAX DEPARTMENT, KUTHIATHODE, ALAPUZHA - 688 533. 4 CANNAN MARINE PRODUCTS P. B. NO.7, DOOR NO.AP/XIV-40, KELTRON ROAD, AROOR, ALAPUZHA - 688534., REPRESENTED BY ITS MANAGING PARTNER. 5 DEPUTY COMMISSIONER OF CGST OFFICE OF THE DEPUTY COMMISSIONER, CENTRAL GOODS AND SERVICE TAX, GST BHAVAN, KATHRIKADAVU, ERNAKULAM - 682 017. 6 STATE TAX OFFICER MATTANCHERY, KERALA STATE GOODS AND SERVICE TAX DEPARTMENT, MATTANCHERY, ERNAKUL
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