M/S. Bismi Plastic Company vs. State Tax Officer
Held
The Court granted the permission sought by the petitioner's counsel. Consequently, the writ petition was dismissed as withdrawn.
Facts
The petitioner, M/s. Bismi Plastic Company, filed a writ petition before the Kerala High Court. The learned counsel for the petitioner subsequently sought permission to withdraw the petition.
Key Issues
The primary issue was whether the petitioner should be allowed to withdraw their writ petition.
AI-generated summary — verify with the full judgment below
2025:KER:27734 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS TUESDAY, THE 1ST DAY OF APRIL 2025 / 11TH CHAITHRA, 1947 WP(C) NO. 13324 OF 2025 PETITIONER: M/S. BISMI PLASTIC COMPANY NAMPILLY-THOTTUVA, CHELAMATTOM, ERNAKULAM,PIN - 683550 REPRESENTED BY ITS MANAGING PARTNER M. K ABDUL NAZAR, BY ADVS. P.THOMAS GEEVERGHESE TONY THOMAS (INCHIPARAMBIL) SAGAR ROSHAN RUBAN JOE TONIYO RESPONDENTS: 1 STATE TAX OFFICER 2ND CIRCLE, SGST DEPARTMENT, MINI CIVIL STATION, PERUMBAVOOR, PIN - 683542 2 JOINT COMMISSIONER (APPEALS) STATE GOODS AND SERVICES TAX DEPARTMENT, ERNAKULAM, PIN - 682018 3 DEPUTY COMMISSIONER (ARREAR RECOVERY), SGST DEPARTMENT, TAX PAYER SERVICES, ERNAKULAM, SGST DEPARTMENT, PERUMANOOR P.O, THEVARA, ERNAKULAM, PIN - 682015 BY ADV. DR.THUSHARA JAMES, SENIOR GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 01.04.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:27734 BECHU KURIAN THOMAS, J. ----------------------------------------- ------------------------------------------- Dated this the 1st day of Apr
The judgment continues below.
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