M/S. Royal Gold Palace vs The Commercial Tax Officer
2021 Latest Caselaw 3630 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE A.M.BADAR

     MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942

                       WP(C).No.13843 OF 2016(E)


PETITIONER/S:

                M/S. ROYAL GOLD PALACE, BEACH ROAD, TANUR,
                REPRESENTED BY ITS MANAGING PARTNER, MOHAMMED IQBAL.

                BY ADVS.
                SRI.HARISANKAR V. MENON
                SMT.MEERA V.MENON

RESPONDENT/S:

      1         THE COMMERCIAL TAX OFFICER
                TIRUR-676101.

      2         STATE OF KERALA
                REPRESENTED BY ITS SECRETARY TAXES DEPARTMENT,
                GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

                R1 BY GOVERNMENT PLEADER
                R1 BY ADV. SMT.T.J.MARIA GORETTI
                R1 BY ADV. SRI.P.VENUGOPAL 108692
                SMT. THUSHARA JAMES- GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.13843 OF 2016          2



                            JUDGMENT

Dated this the 1st day of February 2021

Learned counsel appearing for the petitioner, on instructions,

seeks permission to withdraw the writ petition. The writ petition is

accordingly dismissed as withdrawn.

Sd/-

                                             A.M.BADAR
ajt                                            JUDGE