M/S.Pie Automation Pvt.Ltd vs The State Tax Officer
2021 Latest Caselaw 642 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

    THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

                       WP(C).No.33628 OF 2019(C)


PETITIONER/S:


                M/S.PIE AUTOMATION PVT.LTD
                KINFRA PARK, KORATTY,
                REPRESENTED BY ITS MANAGING DIRECTOR,K.RENJIT MENON.


                BY ADVS.
                SRI.SANTHOSH P.ABRAHAM
                SMT.S.K.DEVI

RESPONDENT/S:

      1         THE STATE TAX OFFICER
                KERALA STATE GOODS AND SERVICE TAX
                DEPT.,IRINJALAKUDA-680125.

      2         THE DEPUTY COMMISSIONER,
                KERALA STATE GOODS AND SERVICE TAX DEPT.STATE TAX
                COMPLEX,POOTHOLE,
                THRISSUR-680004.

      3         THE ASST.COMMISSIONER OF STATE TAX,
                KERALA STATE GOODS AND SERVICE TAX DEPT.STATE TAX
                COMPLEX,POOTHOLE,
                THRISSUR-680004.

      4         STATE OF KERALA,
                REPRESENTED BY ITS FINANCE SECRETARY,
                SECRETARIAT,THIRUVANANTHAPURAM-695001.

                R1 BY GOVERNMENT PLEADER


                SPL GP CE UNNIKRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
07.01.2021, ALONG WITH WP(C).26397/2016(Y), THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 WP(C).No.33628 OF 2019(C)

                               2



                        JUDGMENT

Dated this the 7th day of January 2021

The learned counsel for the petitioner seeks permission

to withdraw the writ petition as per memo filed.

Accordingly, the writ petition is dismissed as withdrawn.

Sd/-

BECHU KURIAN THOMAS

JUDGE

JS