Hotel Royal Residency Park Private Limited vs. State Of Kerala - Kerala High Court, 29 July 2020

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE SATHISH NINAN WEDNESDAY, THE 29TH DAY OF JULY 2020 / 7TH SRAVANA, 1942 WP(C).No.24608 OF 2018(A) PETITIONER: HOTEL ROYAL RESIDENCY PARK PRIVATE LIMITED, OTTAPALAM ROAD,THIRUVILWAMALA P.O, THRISSUR, KERALA 680 588,REPRESENTED BY ITS MANAGING DIRECTOR MR. SEJVEL M.N. BY ADVS. SRI.A.KUMAR SRI.P.J.ANILKUMAR SMTG.MINI(1748) SRI.P.S.SREE PRASAD RESPONDENTS: 1 STATE OF KERALA, REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001. 2 THE COMMISSIONER, STATE GOODS AND SERVICES TAX DEPARTMENT, THIRUVANANTHAPURAM 695 001 3 THE ASSISTANT COMMISSIONER (INVESTIGATION BRANCH) STATE GOODS AND SERVICES TAX DEPARTMENT, PALAKKAD, KERALA 679 001 BY GOVERNMENT PLEADER:SMT.M.M.JASMINE THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 29.07.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: 2 WP(C).No.24608 OF 2018(A)

JUDGMENT Recording the submission of the learned counsel for the petitioner, the writ petition is dismissed as withdrawn. SATHISH NINAN rsr JUDGE

3 WP(C).No.24608 OF 2018(A) APPENDIX OF WP(C) 24608/2018 PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE NOTICE FOR THE ASSESSMENT YEAR 2009-10 EXHIBIT P2OF THE NOTICE FOR THE ASSESSMENT YEAR 2010-11 EXHIBIT P3OF THE NOTICE FOR THE ASSESSMENT YEAR 2011-12 EXHIBIT P4OF THE NOTICE FOR THE ASSESSMENT YEAR 2012-13

4 WP(C).No.24608 OF 2018(A)