Ansar vs. The Branch Manager
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Cause title — parties, addresses and appearances
JUDGMENT (Dated this the 23rd day of April 2024) The counsel for the petitioner seeks leave to withdraw the writ petition with liberty to approach the Debts Recovery Tribunal. Granting such liberty, the writ petition is dismissed as withdrawn. N.NAGARESH JUDGE JS
WP(C) 12084/2024 -3- APPENDIX OF WP(C) 12084/2024 PETITIONER EXHIBITS Exhibit P1 THE COPY OF THE NOTICE ISSUED BY THE ADVOCATE COMMISSIONER DATED 20.1.2024 IN M.C NO.25/2022 TO THE PETITIONER Exhibit-P2OF THE AGREEMENT FOR SALE ENTERED INTO BY THE PETITIONER AND THE POTENTIAL BUYER DATED 27.03.2024 Exhibit-P3OF THE ENCUMBRANCE CERTIFICATE DATED 23.11.2023 Exhibit-P4OF THE COMMUNICATION DATED 29.11.2023 ISSUED BY THE DEPUTY COMMISSIONER, STATE GOODS AND SERVICES TAX DEPARTMENT, KOLLAM TO THE TAHSILDAR (RR), KOLLAM INTIMATING LIFTING OF ATTACHMENT Exhibit-P5OF THE NOTICE ISSUED BY THE JOINT COMMISSIONER(APPEALS) STATE GOODS AND SERVICES TAX DEPARTMENT
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.