M/S.Appollo Cashew Company vs Asst.Commissioner
2021 Latest Caselaw 4566 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE A.M.BADAR

     MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

                       WP(C).No.16243 OF 2011(E)


PETITIONER/S:

                M/S.APPOLLO CASHEW COMPANY,
                VADAKKEVILA PO, KOLLAM, REP.BY A.YOUNUS KUNJU,,
                MANAGING PARTNER.

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

RESPONDENT/S:

      1         ASST.COMMISSIONER,
                COMMERCIAL TAXES SPECIAL CIRCLE,
                KOTTARAKKARA. 691506

      2         COMMISSIONER OF COMMERCIAL TAXES,
                THIRUVANANTHAPURAM. 695001

                R1 BY GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.16243 OF 2011

                                  2




                              JUDGMENT

Dated this the 8th day of February 2021

Learned Counsel for the petitioner seeks

permission to withdraw the writ petition, in order

to enable it to opt for Amnesty Scheme.

The writ petition is dismissed as withdrawn.

Sd/-

A.M.BADAR

JUDGE

uu

8.2.2021