Kerala Communicators Cable LTD. (Kccl) vs. Additional Director General
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR TUE AY, THE 13TH DAY OF OCTOBER 2020 / 21ST ASWINA, 1942 WP(C).No.16533 OF 2020(N) PETITIONER/S: KERALA COMMUNICATORS CABLE LTD. (KCCL) ADMIN OFFICE, AT FIRST FLOOR, 142-H IA, COA BHAVAN, THOUNDIYAL ROAD, PANAMPILLY NAGAR, COCHIN KERALA, 682 036. FORMERLY AT CC 28/491, GIRI NAGAR, KDAVANTHARA, COCHIN 20, REPRESENTED BY ITS MANGING DIRECTOR. MR. SURESH KUAMAR P.P. BY ADVS. SRI.SANDEEP GOPALAKRISHNAN SMT.JINNU SARA GEORGE SHRI. ZAFAR ANTONIO RESPONDENT/S: 1 ADDITIONAL DIRECTOR GENERAL DIRECTORATE GENERAL OF GOODS AND SERVICES TAX INTELLIGENCE , KOCHI ZONAL UNIT, CENTRAL EXCISE BHAVAN, KATHRIKADAVU, KALOOR P.O. KOCHI 682 017 EMAIL DGI.KOCHI@GOV.IN. 2 SENIOR INTELLIGENCE OFFICER, DIRECTORATE GENERAL OF GOODS AND SERVICES TAX INTELLIGENCE, THIRUVANANTHAPURAM REGIONAL UNIT, SREEDHANYA BOULEVARD, T C NO. 14/3603, OPPOSITE BIG BAZAR, KESAVADASPURAM, PATTOM P.O. THIRUVANANTHAPURAM 695 004. E-MAIL ID DGGSTI. TRU@ GOV.IN. 3 THE SUPERINTENDENT, ERNAKULAM RANGE 3, CENTRAL EXCISE BHAVAN, KATHRIKKADAVU, KOCHI 682 017 E-MAIL ID CGST TIO403@GOV.IN. 4 ASSISTANT COMMISSIONER, CENTRAL TAX AND CENTRAL EXCISE (AUDIT) CIRCLE IV, CENTRAL EXCISE BHAVAN, KATHRIKKADAVU KOCHI 682 017, E-MAIL ID, CGSTAUDIT43@GMAIL.COM.
WP(C).No.16533 OF 2020(N) 2 5 TELECOM REGULATORY AUTHORITY OF INDIA, MAHANAGAR DOORSANCHAR BHAWAN, JAWAHARLAL NEHRU MARG (OLD MINTO ROAD), NEW DELHI 110 002. E-MAIL ID AP@TRAI.GOV.IN 6 THE BRANCH MANAGER, STATE BANK OF INDIA, SME BRANCH, ERNAKULAM 682 035, E-MAIL ID SBI.05387@ SBI. CO.IN. 7 THE BRANCH MANAGER, FEDERAL BANK, PANAMPILLY NAGAR BRANCH, ERNAKULAM 682 036, E-MAI ID EKME@FEDERALBANK.CO.IN. R1-4 BY SREELAL N. WARRIER, SC, CENTRAL BOARD OF EXCISE & CUSTOMS R5 BY SRI.JAISHANKAR V.NAIR, CGC THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 13.10.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.16533 OF 2020(N) 3 JUDGMENT Taking note of the averments in the withdrawal memo filed on behalf of the petitioner, the writ petition is dismissed as withdrawn. A.K.JAYASANKARAN NAMBIAR JUDGE
SJ
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