M/S Resmi Hire Purchase Company ... vs The Union Of India
2021 Latest Caselaw 7496 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE A.M.BADAR

   WEDNESDAY, THE 03RD DAY OF MARCH 2021 / 12TH PHALGUNA, 1942

                       WP(C).No.16379 OF 2017(V)


PETITIONER/S:

                M/S RESMI HIRE PURCHASE COMPANY PVT LTD
                REP. BY ITS CHAIRMAN, UP KRISHNANKUTTY,AGED 60,
                S/O. PUSHPANGADHAN, UOTOLLI HOUSE AMBALLUR,
                PUDUKKAD PO., THRISSUR -17

                BY ADV. SRI.G.SREEKUMAR (CHELUR)

RESPONDENT/S:

      1         THE UNION OF INDIA
                STATE OF KERALA, REP. BY THE SECRETARY TO THE
                GOVERNMENT, MINISTRY OF FINANCE, DEPARTMENT OF
                REVENUE, NEW DELHI

      2         THE ASSISTANT COMMISSIONER OF CENTRAL EXCISE AND
                SERVICE TAX, ST NAGAR, THRISSUR PIN-680001

      3         THE SUPERINTENDENT
                OFFICE OF THE ASSISTANT COMMISSIONER OF CENTRAL
                EXCISE AND SERVICE TAX, THRISSUR DIVISION,
                ST NAGAR THRISSUR PIN-680001

                R1 BY ASSISTANT SOLICITOR GENERAL



                SRI. P.VIJAYAKUMAR, ASGI

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
03.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.16379 OF 2017             2




                              JUDGMENT

Dated this the 3rd day of March 2021

Learned counsel appearing for the petitioner, on instructions,

seeks permission to withdraw the petition. He drew my attention to

the memo filed for withdrawing the petition. The writ petition is

therefore dismissed as withdrawn.

Sd/-

                                               A.M.BADAR
ajt                                               JUDGE