M/S.National Electronics vs Commercial Tax Officer
2021 Latest Caselaw 5472 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE MR. JUSTICE A.M.BADAR

     MONDAY, THE 15TH DAY OF FEBRUARY 2021 / 26TH MAGHA,1942

                     WP(C).No.21377 OF 2016(V)


PETITIONER:

              M/S.NATIONAL ELECTRONICS
              NATIONAL JUNCTION, THALIPARAMBA-670 141, KANNUR
              DISTRICT, REPRESENTED BY MANAGING PARTNER K.MUSTHAFA.

              BY ADVS.
              SRI.P.RAGHUNATH
              SRI.PREMJIT NAGENDRAN

RESPONDENT:

              COMMERCIAL TAX OFFICER
              THALIPARAMBA, KANNUR DISTRICT.



              GP- SMT. THUSHARA JAMES

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.21377 OF 2016(V)

                                  2

                            JUDGMENT

Dated this the 15th day of February 2021

Perused the memo for withdrawal. Heard the learned counsel for

the petitioner.

This petition is accordingly dismissed as withdrawn.

Sd/-

A.M.BADAR Nsd //true copy// JUDGE PA to Judge WP(C).No.21377 OF 2016(V)

APPENDIX PETITIONER'S/S EXHIBITS:

P1 COPY OF PROPOSAL NOTICE DATED 2.12.2015.

P2 COPY OF REPLY DATED 10.12.2015.

P3 COPY OF ASSESSMENT ORDER DATED 17.2.2016.

P4 COPY OF JUDGMENT IN WPC NO.9490 OF 2016(I), DATED 17.3.2016.

P5 COPY OF PROPOSAL NOTICE UNDER SEC.25(1) OF KVAT ACT, DATED 1.4.2016 FOR 2013-14.

P6 COPY OF JUDGMENT IN WPC NO.22997 OF 2012(Y), DATED 2.12.2015.

P7 COPY OF REPLY DATED 8.4.2016.

P8 COPY OF NOTICE DATED 30.4.2016.

P9 COPY OF REPLY DATED 8.5.2016.

P10 COPY OF ORDER UNDER SEC.25 OF KVAT ACT, DATED 25.5.2016 FOR 2013-14.