Jonish Joy (Proprietor) vs. The Assistant Commissioner
Held
The Court granted the petitioner's request to withdraw the Writ Petition. Consequently, the Writ Petition was dismissed as withdrawn.
Facts
The petitioner, Jonish Joy (Proprietor of Kanneettumyalil Agencies), filed a Writ Petition before the High Court of Kerala. The petitioner sought to withdraw the said Writ Petition during the hearing.
Key Issues
The primary issue was the petitioner's request to withdraw the ongoing Writ Petition before the Court.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE GOPINATH P. WEDNESDAY, THE 21ST DAY OF DECEMBER 2022 / 30TH AGRAHAYANA, 1944 WP(C) NO. 9064 OF 2021 PETITIONER: JONISH JOY (PROPRIETOR) AGED 31 YEARS KANNEETTUMYALIL AGENCIES, MANJOOR, KOTHANALLOOR P.O., ETTUMANNOR, KOTTTAYAM, PIN-686 002. BY ADVS. K.S.HARIHARAN NAIR G.REMADEVI RAJATH R NATH HARIMA HARIHARAN RESPONDENTS: 1 THE ASSISTANT COMMISSIONER STATE GOODS AND SERVICES TAX DEPARTMENT, ETTUMANOOR, KOTTAYAM, PIN-686 631. 2 THE ASSISTANT COMMISSIONER (APPEALS), STATE GOODS AND SERVICES TAX DEPARTMENT, ETTUMANOOR, KOTTAYAM, PIN-686 631. 3 THE JOINT COMMISSIONER (APPEALS), STATE GOODS AND SERVICES TAX DEPARTMENT, KOTTAYAM, PIN-686 001. OTHER PRESENT: ADC. THUSHARA JAMES (SR GP) THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P (C) No.9064/2021 2 J U D G M E N T When this matter is taken up for consideration today, learned counsel appearing for the petitioner seeks permission to withdraw the Writ Petition. Accordingly, the Writ Petition will stand dismissed as withdrawn.
GOPINATH P.
The judgment continues below.
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