Patel Cars Private Limited vs. State Of Kerala
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS THUR AY, THE 2ND DAY OF SEPTEMBER 2021 / 11TH BHADRA, 1943 WP(C) NO. 16335 OF 2021 PETITIONER: M/S.PATEL CARS PRIVATE LIMITED NH-47, VYTILLA-AROOR BYEPASS, MARADU, ERNAKULAM-683034, REPRESENTED BY DIRECTOR MR.BHARAT K. PATEL, AGED 58 YEARS, S/O. SHRI.KANTILALPRANLAL PATEL, PIONEER TOWERS, SUIT NO.205-206, MARINE DRIVE, KOCHI-682031. BY ADV.JOLLY JOHN ADV.LIZA MEGHAN CYRIAC RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT, STATE GOODS AND SERVICE TAX DEPARTMENT, TAX TOWERS, KARAMANA, THIRUVANANTHAPURAM-695002. 2 OFFICE OF THE STATE TAX OFFICER, SQUAD NO.V, INTELLIGENCE WING, STATE GOODS AND SERVICES TAX DEPARTMENT COMPLEX, THEVARA, COCHIN-682015. 3 OFFICE OF THE ASSISTANT COMMISSIONER, CENTRAL TAX & CENTRAL EXCISE, ERNAKULAM DIVISION, 4TH FLOOR, CENTRAL EXCISE BHAVAN, 17, KATHRIKADAVU, COCHIN-17. BY ADV RAJESH. K.RAJU ADV.THUSHARA JAMES, SR. GOVT. PLEADER ADV.SREELAL N.WARRIER, SC THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: BECHU KURIAN THOMAS, J. ---------------------------------------- W.P.(C) No.16335 of 2021 ---------------------------------------- Dated this the 2nd day of September, 2021 JUDGMENT Learned counsel for the petitioner submitted that the writ petition has become infructuous. Accordingly, this writ petition is dismissed as infructuous. BECHU KURIAN THOMAS JUDGE vps
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