M/S Muthoot Fincorp Limited vs. State Tax Officer (Int.)
Facts
The petitioner, M/s Muthoot Fincorp Limited, represented by its Authorized Signatory, T.D. Mathai, filed a writ petition before the High Court of Kerala. The respondents included the State Tax Officer (Int.), Squad-I, SGST Department, Kottayam, the Commissioner of the State Goods and Service Tax Department, the Secretary, Taxes Department, Government of Kerala, and the Central Board of Excise and Customs. The specific tax period and the order or action under challenge, as well as the amount in dispute, are not detailed in the provided judgment excerpt. The procedural history leading to this hearing is also not elaborated upon.
Held
The Court granted the petitioner's request to withdraw the writ petition. The Court noted the submission made by the learned counsel for the petitioner and placed it on record. Consequently, the writ petition was dismissed as withdrawn. No specific legal provisions were discussed or interpreted by the Court in reaching this decision, as the matter was disposed of on the petitioner's request for withdrawal.
Key Issues
The Court had to decide whether to permit the petitioner to withdraw the writ petition. The petitioner's counsel requested permission to withdraw the writ petition. The respondents' arguments, if any, are not recorded in the judgment.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI MONDAY, THE 08TH DAY OF JULY 2019 / 17TH ASHADHA, 1941 WP(C).No.27249 of 2018 PETITIONER/S: M/S MUTHOOT FINCORP LIMITED PANKAJ TOWERS, 26-286, NEAR SPENCER JUNCTION, THIRUVANANTHAPURAM, REPRESENTED BY T.D.MATHAI, AUTHORIZED SIGNATORY. BY ADVS. SRI.P.S.SOMAN SMT.T.RADHAMANY SRI.K.SUNDAR SRI.V.SATHEESH (S-3495) RESPONDENT/S: 1 STATE TAX OFFICER (INT.) SQUAD-I, SGST DEPARTMENT, KOTTAYAM, PUBLIC LIBRARY BUILDING, SASTRI ROAD, KOTTAYAM-686001. 2 THE COMMISSIONER, STATE GOODS AND SERVICE TAX DEPARTMENT, TAX TOWER, KARAMANA.P.O., THIRUVANANTHAPURAM-695001. 3 THE SECRETARY, TAXES DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM-695001. 4 CENTRAL BOARD OF EXCISE AND CUSTOMS, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, GOVERNMENT OF INDIA, NEW DELHI-110001. GOVERNMENT PLEADER SPL.G.P.SRI.C.E.UNNIKRISHNAN SC-SRI.SREELAL N WARRIER THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 08.07.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.27249/2018 -2- J U D G M E N T Sri.P.S.Soman Pulladan, the learned counsel for the petitio
The judgment continues below.
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