M/S.Josco Gold Corporation Private Limited vs. State Of Kerala - Kerala High Court, 02 November 2021

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS TUESDAY, THE 2ND DAY OF NOVEMBER 2021 / 11TH KARTHIKA, 1943 WP(C) NO. 15321 OF 2018 PETITIONER: M/S.JOSCO GOLD CORPORATION PRIVATE LIMITED JOSCO COMPLEX, NAGAMPADAM, KOTTAYAM, REPRESENTED BY ITS AUTHORIZED SIGNATORY, MR.SABU THOMAS BY ADVS. SRI.A.KUMAR SRI.P.J.ANILKUMAR SMTG.MINI 1748 SRI.P.S.SREEPRASAD RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM- 695 001 2 THE COMMISSIONER STATE GOODS AND SERVICES TAX DEPARTMENT, THIRUVANANTHAPURAM- 695 001 3 *(STATE TAX OFFICER, FIRST CIRCLE, THIRUVANANTHAPURAM- 695 001.)* SUBSTITUTED *R3 IS SUBSTITUTED AS THE ASSISTANT COMMISSIONER (KVAT), COMMERCIAL TAXES, KOTTAYAM AS PER ORDER DATED 11.01.2019 IN I.A.8994/2018. GP M.M.JASMINE THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C) NO. 15321 OF 2018 2 BECHU KURIAN THOMAS, J ========================== W.P.(C) No.15321 of 2018 --------------------------------------- Dated this the 2nd day of November, 2021

JUDGMENT The learned counsel for the petitioner has filed a memo seeking permission to withdraw the writ petition.

I have heard the learned counsel for the petitioner as well as the respondents.

The writ petition is dismissed as withdrawn in terms of the memo, reserving the liberty of the petitioner to raise all contentions in this writ petition before the Assessing Authority. The writ petition is dismissed as withdrawn. BECHU KURIAN THOMAS, JUDGE AMV/02/11//2021