P.P.Vincent vs. The Intelligence Officer
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IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI WEDNE AY, THE 07TH DAY OF AUGUST 2019 / 16TH SRAVANA, 1941 WP(C).No.19463 OF 2019(G) PETITIONER: P.P.VINCENT PROPRIETOR,M/S.UNITED IMPEX, ANNAMANADA, THRISSUR-680741. BY ADVS. SRI.HARISANKAR V. MENON SMT.MEERA V.MENON RESPONDENTS: 1 THE INTELLIGENCE OFFICER, SQUAD NO.IV,SGST DEPARTMENT, THRISSUR-680001. 2 THE DEPUTY COMMISSIONER(APPEALS), DEPARTMENT OF COMMERCIAL TAXES, THRISSUR-680001. SMT.DR.THUSHARA JAMES -G.P THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 07.08.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-2- WP(C).No.19463 OF 2019(G) JUDGMENT The counsel for the petitioner does not press the writ prayer. Hence, the writ petition is dismissed as not pressed. S.V.BHATTI JUDGE JS
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