K.Gokulkumar vs. Asst.State Tax Officer
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT: THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN & THE HONOURABLE MR. JUSTICE ASHOK MENON MONDAY, THE 2ND DAY OF JULY 2018 / 11TH ASHADHA, 1940 WA.No. 1167 of 2018 IN WPC. 18629/2018 -------------------------------------- AGAINST THE ORDER/JUDGMENT IN WP(C) 18629/2018 of HIGH COURT OF KERALA DATED 07-06-2018 APPELLANT(S)/PETITIONERS: ------------------------ 1 K.GOKULKUMAR, M/S. K. GOKULKUMAR TEXTILES, 10/92, RAJEEV NAGAR, DODDAMPALAYAM POST, SATHY TALUK, TAMIL NADU. 2 M/S. GRTC SPEED PARCEL SERVICE, 7/669, OPP. VRT MILL, SATHY MAIN ROAD, P. PULIYAMPATTY, TAMIL NADU, REPRESENTED BY V. LATHA, PROPRIETRIX. BY ADVS.SRI.HARISANKAR V. MENON SMT.MEERA V.MENON SMT.K.KRISHNA RESPONDENT(S)/RESPONDENT: ------------------------ ASST.STATE TAX OFFICER, SQUAD NO. VII, STATE GST DEPARTMENT, PALAKKAD - 678 001. R BY SR.GOVERNMENT PLEADER SRI.MOHAMMED RAFIQ THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 02-07-2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
K.VINOD CHANDRAN & ASHOK MENON, JJ. ------------------------------------------- W.A. No. 1167 of 2018 ------------------------------------------- Dated this the 2nd day of July, 2018 J U D G M E N T Vinod Chandran, J. The learned Counsel for the appellants submits that the Writ Appeal may be dismissed as not pressed. Hence, the Writ Appeal is dismissed as not pressed. K. VINOD CHANDRAN Judge ASHOK MENON Judge dkr
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