K.K. Sreekumar vs. State Tax Officer
Held
The Court granted the petitioner's request to withdraw the writ petition. Consequently, the writ petition was dismissed as withdrawn.
Facts
The petitioner, K.K. Sreekumar, proprietor of M/s. Pestoline Pest Control Services, filed a writ petition before the High Court of Kerala. The petitioner's counsel sought permission to withdraw the writ petition.
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 A.K.JAYASANKARAN NAMBIAR WEDNESDAY, THE 18TH DAY OF DECEMBER 2019 / 27TH AGRAHAYANA, 1941 WP(C).No.34261 OF 2019(G) PETITIONER/S: K.K. SREEKUMAR AGED 48 YEARS PROPRIETOR, M/S.PESTOLINE PEST CONTROL SERVICES, ROOM NO.926/D, B, PALARIVATTOM P.O., COCHIN-682025, ERNAKULAM DISTRICT. BY ADV. SRI.TOMSON T.EMMANUEL RESPONDENT/S: 1 STATE TAX OFFICER STATE GOODS AND SERVICES TAX DEPARTMENT, 2ND CIRCLE, KALAMASSERY AT KAKKANAD, COCHIN-682030. 2 ASSISTANT COMMISSIONER (APPEALS), STATE GOODS AND SERVICES TAX COMPLEX, THEVARA, ERNAKULAM, COCHIN-682015. 3 THE KERALA VALUE ADDED TAX APPELLATE TRIBUNAL, STATE GOODS AND SERVICES TAX COMPLEX, THEVARA, ERNAKULAM, COCHIN-682015. 4 ASSISTANT COMMISSIONER OF STATE TAX, STATE GOODS AND SERVICES TAX DEPARTMENT, CIVIL STATION, KAKKANAD, COCHIN-682030. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 18.12.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.34261 OF 2019(G) 2 JUDGMENT Counsel for the petitioner seeks permission to withdraw the writ petition. Permission is granted. The writ petition is dismissed as withdrawn. A.K.JAYASANKARAN N
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