O/E/N INDIA LTD. vs. State Of Kerala
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS MONDAY, THE 4TH DAY OF OCTOBER 2021 / 12TH ASWINA, 1943 WP(C) NO. 20997 OF 2021 PETITIONER: O/E/N INDIA LTD. P.B.NO.1952, VYTTILA, KOCHI-682 019, REPRESENTED BY ITS VICE PRESIDENT-FINANCE MR.SAJU VARGHESE. BY ADVS.M.GOPIKRISHNAN NAMBIAR K.JOHN MATHAI JOSON MANAVALAN KURYAN THOMAS PAULOSE C. ABRAHAM RAJA KANNAN RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT, TAXES DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001. 2 THE JOINT COMMISSIONER (APPEALS) KERALA STATE GOODS AND SERVICES TAX DEPARTMENT, THEVARA, ERNAKULAM, KOCHI-682 015. 3 THE STATE TAX OFFICER (WORKS CONTRACT), DEPARTMENT OF STATE GOODS AND SERVICES TAX, CLASS TOWER, 2ND FLOOR, OLD RAILWAY STATION ROAD, ERNAKULAM-682 018. 4 THE DEPUTY COMMISSIONER OF STATE TAX SGST DEPARTMENT, CIVIL STATION, KAKKANAD, ERNAKULAM, KOCHI-682 030. SR GP.DR.THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 04.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 20997 OF 2021 2 BECHU KURIAN THOMAS, J =========================== W.P.(C) No.20997 of 2021 --------------------------------- Dated this the 4th day of October, 2021 JUDGMENT The learned counsel for the petitioner submits that the matter has become infructuous. Hence, the writ petition is dismissed as infructuous. BECHU KURIAN THOMAS, JUDGE AMV/04/10//2021
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