Thottiyil Abdurahiman vs The Commissioner Of State Gst
2021 Latest Caselaw 17076 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943
                          WP(C) NO. 16431 OF 2021


PETITIONERS:

           THOTTIYIL ABDURAHIMAN, PROPRIETOR NEHA HOSPITAL,
           GSTN: 32ACNPA3011A1ZQ CHANGUVETTY, KOTTAKKAL,
           MALAPPURAM DISTRICT, PIN-676501.

           BY ADVS.
           LATHA ANAND
           M.N.RADHAKRISHNA MENON
           K.R.PRAMOTH KUMAR
           SAJIKUMAR.K.K.
           N.SREEJITH (MAKALIYAM)
           S.VISHNU (ARIKKATTIL)
           ROHITH MOHAN
           SIDHARTH P.S.
           RADHAKRISHNA PILLAI B



RESPONDENTS:

     1     THE COMMISSIONER OF STATE GST,
           9TH FLOOR, TAX TOWER, KILLIPPALAM,
           KARAMANA P.O., THIRUVANANTHAPURAM, PIN-695002.

     2     STATE TAX OFFICER, KOTTAKKAL, STATE GST DEPARTMENT,
           PLAZA TOWER, KOTTAKKAL, MALAPPURAM, KERALA, PIN-676503.

           BY ADV. SMT. THUSHARA JAMES - SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 16431/21
                                     2




                              JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw this writ petition because

prayer for consideration of Exts.P8 and P9 has

already been acceded to by the respondents.

This request is granted; consequently, this

writ petition is dismissed as having been

withdrawn.

Sd/-

RR                                       DEVAN RAMACHANDRAN
                                                 JUDGE