M/S. Lichen Builders And Developers (P) LTD. vs. The State Of Kerala
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.M.BADAR THUR AY, THE 25TH DAY OF FEBRUARY 2021 / 6TH PHALGUNA, 1942 WP(C).No.19255 OF 2019(F) PETITIONER/S: M/S. LICHEN BUILDERS AND DEVELOPERS (P) LTD., KNA PLAZA, KUNDANNUR, MARADU P.O., ERNAKULAM-683 304, REPRESENTED BY ITS MANAGING DIRECTOR, MR.BOBEN PAUL. BY ADVS. SRI.M.GOPIKRISHNAN NAMBIAR SRI.K.JOHN MATHAI SRI.JOSON MANAVALAN SRI.KURYAN THOMAS SRI.PAULOSE C. ABRAHAM RESPONDENT/S: 1 THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT, TAXES DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001. 2 ASSISTANT COMMISSIONER(WORKS CONTRACT), OFFICE OF THE DEPUTY COMMISSIONER, WORKS CONTRACT OFFICE, STATE GOODS AND SERVICES TAX DEPARTMENT, 9TH FLOOR, REVENUE TOWER, ERNAKULAM-682 011. GP- SMT. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 25.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.19255 OF 2019 2 JUDGMENT Dated this the 25th day of February 2021 Learned Counsel for the petitioner submits that the petitioner wants to withdraw the instant petition. Accordingly, the writ petition is dismissed as withdrawn. A.M.BADAR JUDGE uu 26.02.2021
WP(C).No.19255 OF 2019 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE NOTICE DATED 05.05.2018 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER. EXHIBIT P2OF THE REPLY (WITHOUT ANNEXURES) DATED 06.06.2018 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT. EXHIBIT P3OF THE ORDER DATED 03.08.2018 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER. EXHIBIT P4OF THE DEMAND NOTICE DATED 03.08.2018 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.
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.