BharatTaxGST

M/S . Alin Cashews vs. The State Tax Officer

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WP(C)/21122/2020HC KeralaGSTCNR KLHC01053063202008 October 2020Bench: HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR3 pages
For Respondent: GP DR.THUSHARA JAMES

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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.21122 OF 2020(M) PETITIONER/S: 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 RESPONDENT/S: 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. OTHER PRESENT: GP 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.21122 OF 2020(M) 2

JUDGMENT The learned counsel for the petitioner seeks permission to withdraw the writ petition without prejudice to the rights of the petitioner to approach this Court challenging the new order stated to have been passed. Permission granted, the writ petition is dismissed as withdrawn without prejudice to his rights as reserved above. A.K.JAYASANKARAN NAMBIAR JUDGE

SJ

WP(C).No.21122 OF 2020(M) 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2013-14 DATED 28.2.2020 EXHIBIT P2 COPY OF APPLICATION FOR RECTIFICATION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 6.2.2020 EXHIBIT P3 COPY OF APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2013-14 DATED 11.8.2020 EXHIBIT P4 COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2013-14 DATED 11.8.2020 EXHIBIT P5 COPY OF NOTICE ISSUED BY THE 3RD RESPONDENT DATED 10.8.2020

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.