M/S.Vijaya Distributors vs. The State Tax Officer,State Goods And Services Tax Dept.
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE V.G.ARUN THUR AY, THE 18TH DAY OF JUNE 2020 / 28TH JYAISHTA, 1942 WP(C).No.12258 OF 2019(F) PETITIONER/S: M/S.VIJAYA DISTRIBUTORS, TC 11/417A, S.N. PARK ROAD, POOTHOLE, THRISSUR, REPRESENTED BY ITS PARTNER, K.P. SIMON. BY ADVS. SRI.SANTHOSH P.ABRAHAM SRI.SANTHOSH P.ABRAHAM RESPONDENT/S: 1 THE STATE TAX OFFICER,STATE GOODS AND SERVICES TAX DEPT. STATE TAX COMPLEX, POOTHOLE, THRISSUR-680004. 2 THE DEPUTY COMMISSIONER, STATE GOODS AND SERVICE TAX DEPT, STATE TAX COMPLEX, POOTHOLE, THRISSUR-680004. 3 THE COMMISSIONER, STATE GOODS AND SERVICES TAX DEPT, TAX TOWER, KARAMANA, THIRUVANANTHAPURAM-695001 R1-3 BY SR.GP.SRI.C.K.GOVINDAN THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 18.06.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.12258 OF 2019(F) ..2.. JUDGMENT Dated this the 18th day of June 2020 The learned counsel for the petitioner has filed a memo dated 11.06.2020, stating that the petitioner does not intend to press the writ petition and accordingly, the writ petition is dismissed as not pressed. V.G.ARUN SB/18/06/2020 JUDGE //// P.A to Judge
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.