P.T.M.Traders vs. The Assistant Commissioner Of State Tax-1

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI FRIDAY, THE 02ND DAY OF AUGUST 2019 / 11TH SRAVANA, 1941 WP(C).No.20997 of 2019 PETITIONER: M/S.P.T.M.TRADERS PP X/415 C, THRIPPANACHI P.O.PALAKKAD, REPRESENTED BY ITS MANAGING PARTNER, MOHAMMED M, AGED 45, S/O KUTTIRAYIN HAJI. BY ADVS. SRI.HARISANKAR V. MENON SMT.MEERA V.MENON RESPONDENTS: 1 THE ASSISTANT COMMISSIONER OF STATE TAX-1 STATE GST DEPARTMENT, SPECIAL CIRCLE, MALAPPURAM-676 505. 2 THE COMMISSIONER, DEPARTMENT OF STATE GST, KILLIPPALAM, KARAMANA, THIRUVANANTHPAURM-695 002. GP. DR. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.08.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

-2- WP(C).No.20997 of 2019 JUDGMENT Sri. Harisankar V. Menon, the learned counsel for the petitioner, keeping in view the subsequent developments, namely the order passed by the 1st respondent, does not press the writ prayer and seeks liberty to file a fresh writ petition by including a challenge to the order passed by the 1st respondent. Statement placed on record and accepted. The writ petition is dismissed as withdrawn by granting the liberty as prayed for. S.V.BHATTI JUDGE JS

-3- WP(C).No.20997 of 2019 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT DATED FOR THE YEAR 2016-17 DATED 15.7.2019 EXHIBIT P2 COPY OF C FORM ISSUED BY M/S VIJAYA TRADING CO NAGPUR DATED 4.7.2017 EXHIBIT P2 A COPY OF C FORM ISSUED BY M/S KANPUR TRADING CO.KANPUR DATED 17.3.2018 EXHIBIT P3 COPY OF APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 24.7.2019