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Hindustan Newsprint LTD. vs. State Of Kerala

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WP(C)/29589/2019HC KeralaGSTCNR KLHC01075718201905 November 2019Bench: HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR3 pages
For Petitioner: SRI.V.KRISHNA MENON, SMT.P.VIJAYAMMA, SRI.V.KRISHNA MENON, SMT.J.SURYA

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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 TUESDAY, THE 05TH DAY OF NOVEMBER 2019 / 14TH KARTHIKA, 1941 WP(C).No.29589 OF 2019(W) PETITIONER: HINDUSTAN NEWSPRINT LTD., NEWSPRINT NAGAR P.O., VELLOOR, KOTTAYAM DISTRICT, KERALA, PIN-686616, REPRESENTED BY ITS HEAD OF DEPARTMENT (FINANCE). BY ADVS. SRI.V.KRISHNA MENON SMT.P.VIJAYAMMA SRI.V.KRISHNA MENON SMT.J.SURYA RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF COMMERCIAL TAXES, THIRUVANANTHAPURAM-695001. 2 THE ASSISTANT COMMISSIONER, STATE GOODS AND SERVICES TAX, PALA, KOTTAYAM-686575. 3 CENTRAL BANK OF INDIA, PERUVA BRANCH, MEVELLOOR-686616, KOTTAYAM DISTRICT, REPRESENTED BY ITS BRANCH MANAGER. SMT. THUSHARA JAMES; GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 05.11.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C).No.29589 OF 2019 2

JUDGMENT The learned counsel for the petitioner submits that in view of the respondent having withdrawn the prohibitory order issued to him and produced Ext.P8 along with I.A No.1 of 2019, he does not intend to pursue the writ petition as of now. Taking note of the said submission, the writ petition is dismissed as withdrawn, without prejudice to the right of the petitioner to approach this Court again, on a fresh cause of action arising. A.K.JAYASANKARAN NAMBIAR JUDGE SJ

WP(C).No.29589 OF 2019 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER DATED 26.3.2019. EXHIBIT P2OF THE DEMAND NOTICE DATED 26.3.2019 IN FORM NO.

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EXHIBIT P3OF THE ASSESSMENT ORDER DATED 22.3.2019. EXHIBIT P4OF THE DEMAND NOTICE DATED 22.3.2019 IN FORM NO.

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EXHIBIT P5OF THE LETTER DATED 21.10.19 RECEIVED FROM THE THIRD RESPONDENT. EXHIBIT P6OF THE LETTER DATED 17.9.2019 ISSUED BY THE SECOND RESPONDENT. EXHIBIT P7OF THE PROHIBITORY ORDER DATED 17.9.2019 ISSUED BY THE SECOND RESPONDENT.

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.