Alin Cashews vs. The State Tax Officer
Original PDF →WP(C)/21118/2020HC KeralaGSTCNR KLHC01053038202008 October 2020Bench: HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR2 pages
For Petitioner: SRI.HARISANKAR V. MENON, SMT.MEERA V.MENON, SMT.K.KRISHNA
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
THURSDAY, THE 08TH DAY OF OCTOBER 2020 / 16TH ASWINA, 1942
WP(C).No.21118 OF 2020(L)
PETITIONER:
M/S.ALIN CASHEWS
DOOR NO.KP/VI/4598, MANGADU P.O., KOLLAM, REPRESENTED
BY ITS MANAGING PARTNER, SHIHAN SHAH
BY ADVS.
SRI.HARISANKAR V. MENON
SMT.MEERA V.MENON
SMT.K.KRISHNA
RESPONDENTS:
1
THE STATE TAX OFFICER
STATE GOODS AND SERVICES TAX DEPARTMENT, KOLLAM-691 002
2
THE JOINT COMMISSIONER (APPEALS),
COMMERCIAL TAXES DEPARTMENT, BAPPUJI NAGAR, ASRAMOM,
KOLLAM-691 002
3
THE DEPUTY COMMISSIONER OF STATE TAX,
STATE GOODS AND SERVICES TAX DEPARTMENT, KOLLAM-691 002
BY GOVERNMENT PLEADER DR. THUSHARA JAMES
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.10.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.21118 OF 2020(L)
2
JUDGMENT
The learned counsel for the petitioner seeks permission to withdraw the Writ Petition without prejudice to his right to approach this Court challenging a new order stated to have been passed. Permission is granted. The writ petition is dismissed as withdrawn without prejudice to the right of the petitioner reserved above. A.K.JAYASANKARAN NAMBIAR
JUDGE mns/08.10.2020
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.