Kanti Floor Furnishers vs The Assistant Commissioner Of ...
2021 Latest Caselaw 12934 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
         MONDAY, THE 14TH DAY OF JUNE 2021 / 24TH JYAISHTA, 1943
                         WP(C) NO. 12164 OF 2021
PETITIONER/S:

             KANTI FLOOR FURNISHERS
             PB NO.54,1VENKITANIVAS,,M.O.WARD,
             ALAPUZHA-688001,REPRESENTED BY ITS MANAGING PARTNER,M
             KALYANASUNDARAM.

             BY ADVS.
             K.P.ABDUL AZEES
             SHOBA ANNAMMA EAPEN
             AKHIL SURESH
             T.ARCHANA



RESPONDENT/S:

     1       THE ASSISTANT COMMISSIONER OF CENTRAL TAX AND CENTRAL
             EXCISE
             ALAPPUZHA DIVISION,BSNL BHAVAN,
             EXCHANGE ROAD,ALAPPUZHA-688001.

     2       THE ADDITIONAL COMMISSIONER(APPEALS)
             O/O COMMISSIONER OF (APPEALS),
             CENTRAL TAX AND CENTRAL EXCISE,
             CENTRAL REVENUE BUILDING,I.S.PRESS ROAD,KOCHI-682018.

     3       THE UNION OF INDIA,
             REPRESENTED BY THE FINANCE SECRETARY,
             DEPARTMENT OF REVENUE,MINISTRY OF FINANCE,3RD
             FLOOR,JEEVAN DEEP BUILDING,SANSAD MARG,NEW DELHI-110001.


OTHER PRESENT:

             ASG P.VIJAYAKUMAR FOR R3; SC SREELAL WARRIER FOR R1,2


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION              ON
14.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12164 OF 2021
                                      2



                                  JUDGMENT

Dated this the 14th day of June, 2021

Learned counsel for the petitioner seeks the permission to withdraw

the writ petition with liberty to move afresh. The request is allowed and the

writ petition is permitted to be withdrawn with the liberty sought.

Sd/-

V.G ARUN JUDGE SJ