Amrutha Enterprises vs. The State Tax Officer

WP(C)/10589/2019HC KeralaGSTCNR KLHC01026735201902 December 2020Bench: HONOURABLE MR. JUSTICE AMIT RAWAL3 pages
For Respondent: SR GP SRI C K GOVIND
AI SummaryWithdrawn

Held

The Court granted the petitioner's request to withdraw the writ petition. Consequently, the petition was dismissed as withdrawn.

Facts

The petitioner, Amrutha Enterprises, filed a writ petition before the Kerala High Court. The matter was listed for final hearing.

Key Issues

The primary issue was whether the petitioner should be allowed to withdraw their writ petition.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE AMIT RAWAL WEDNESDAY, THE 02ND DAY OF DECEMBER 2020 / 11TH AGRAHAYANA, 1942 WP(C).No.10589 OF 2019(W) PETITIONER/S: AMRUTHA ENTERPRISES 17/298, N.F. GATE, ELAMANNA ROAD, THRIPUNITHRA 682 301, PREPREPARED BY ITS PROPRIETOR SRI. A.R JAYACHANDRAN. BY ADV. SRI.K.S.HARIHARAN NAIR RESPONDENT/S: 1 THE STATE TAX OFFICER STATE GOODS AND SERVICES TAX DEPARTMENT, FIRST CIRCLE, MINI CIVIL STATION, THRIPUNITHURA. 682 301. 2 THE STATE OF KERALA REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT, TAXES DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001. OTHER PRESENT: SR GP SRI C K GOVIND THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 02.12.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No.10589 OF 2019(W) 2 JUDGMENT Dated this the 2nd day of December 2020 Today when the matter is taken up, learned Counsel for the petitioner seeks permission to withdraw this writ petition . Permission granted. This writ petition is dismissed as having been withdrawn with liberty. AMIT RAWAL jm/ JUDGE

WP(C).No.10589 OF 2019(W) 3

Appendix — schedule of exhibits
APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ANNUAL

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