M/S Thiruvonam Enterprises vs. Union Of INDIA
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT: THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU THUR AY, THE 5TH DAY OF JULY 2018 / 14TH ASHADHA, 1940 WP(C).No. 21435 of 2018 PETITIONER(S) ------------ M/S THIRUVONAM ENTERPRISES, TC NO.04/432-1, KIZHAKKUMKARA, KULATHUR PO, THIRUVANANTHAPURAM-695583, (REPRESENTED BY ITS MANAGING PARTNER -MANIYAN S ) BY ADVS.SRI.MANOJ PILLAI SRI.G.ANANTHANARAYANAN RESPONDENT(S): ------------ 1. UNION OF INDIA, REPRESENTED BY REVENUE SECRETARY, MINISTRY OF FINANCE, NEW DELHI-110001. 2. THE COMMISSIONER OF CENTRAL TAXES & CENTRAL EXCISE, OFFICE OF THE COMMISSIONER OF CENTRAL TAXES & CENTRAL EXCISE (APPEALS), COCHIN COMMISSIONERATE, CR BUILDINGS,I S PRESS ROAD, COCHIN-682018. 3. ASSISTANT COMMISSIONER OF CENTRAL TAXES & CENTRAL EXCISE, GST BHAVAN, PRESS CLUB ROAD, TRIVANDRUM-695001. R1 BY SRI.N.NAGARESH, ASSISTANT SOLICITOR GENERAL OF INDIA R2 & R3 BY SREELAL N. WARRIER, SC THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 05-07-2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: TS 10.07.2018
DAMA SESHADRI NAIDU J. --------------------------------------- W.P.(C)No.21435 of 2018 ----------------------------------------- Dated this the 5th day of July 2018 JUDGMENT Learned counsel for the petitioner seeks permission to withdraw this Writ Petition. Permission is granted and the Writ Petition is dismissed as withdrawn. DAMA SESHADRI NAIDU JUDGE
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