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M/S. Unique Tread vs The State Tax Officer
2021 Latest Caselaw 3402 Ker

Citation : 2021 Latest Caselaw 3402 Ker
Judgement Date : 29 January, 2021

Kerala High Court
M/S. Unique Tread vs The State Tax Officer on 29 January, 2021
          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

            THE HONOURABLE MR.JUSTICE S.V.BHATTI

                                &

      THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

  FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                        WA.No.214 OF 2021

 AGAINST THE JUDGMENT IN WP(C) 28424/2020(C) OF HIGH COURT
                         OF KERALA


APPELLANT/PETITIONER:

            M/S. UNIQUE TREAD
            INDUSTRIAL DEVELOPMENT AREA,
            KOCHUVELI,
            THIRUVANANTHAPURAM 695 021,
            REPRESENTED BY ITS MANAGING PARTNER LEN PHILIP,

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




RESPONDENTS/RESPONDENTS:

      1     THE STATE TAX OFFICER
            SGST DEPARTMENT , IIIRD CIRCLE,
            THIRUVANANTHAPURAM 695 002.

      2     THE STATE TAX OFFICER (IB) -II,
            SGST DEPARTMENT , 5TH FLOOR,
            TAX TOWERS, KARAMANA,
            THIRUVANANTHAPURAM 695 002.

      3     JOINT COMMISSIONER (GENERAL),
            SGST DEPARTMENT, TAX TOWERS,
            KARAMANA, THIRUVANANTHAPURAM 695 002.
 W.A. No.214/21                   -:2:-



        4        THE DY. COMMISSIONER STATE TAX,
                 SGST DEPARTMENT,
                 THIRUVANANTHAPURAM 695 002.



                 SRI.MUHAMMED RAFIQ, SR. GOVT. PLEADER

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.A. No.214/21                      -:3:-




                               JUDGMENT

Dated this the 29th day of January, 2021

S.V.Bhatti, J.

After hearing the counsel appearing for the parties, we are

of the view that, for the present, the appeal need not be kept

pending. Writ appeal is closed. Liberty is granted to the

appellant to file an application to recall our order, if the appellant

is not successful before the learned Single Judge in getting the

desired relief, the circumstances warranted.

Sd/-

S.V.BHATTI JUDGE

Sd/-

                                      BECHU KURIAN THOMAS
                                             JUDGE
vps


                          /True Copy/                  PS to Judge
 

 
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