M/S. Wonderla Holidays vs Union Of India
2021 Latest Caselaw 8705 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

            THE HONOURABLE MR.JUSTICE S.V.BHATTI

                              &

      THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

 TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942

                     WA.No.1061 OF 2016

  AGAINST THE JUDGMENT IN WPC 18446/2015 OF HIGH COURT OF
                          KERALA


APPELLANT/PETITIONER:

            M/S. WONDERLA HOLIDAYS
            REGISTERED OFFICE AT JADENAHALLI,
            HEJJALA P.O., 28TH KM, MYSORE ROAD,
            BANGALORE, KARNATAKA- 562 109,
            HAVING BRANCH OFFICE AT PALLIKKARA,
            KUMARAPURAM P.O., KOCHI-683 565,
            REPRESENTED BY ITS GENERAL MANAGER,
            RAVIKUMAR M.A.

            BY ADVS.
            SRI.M.GOPIKRISHNAN NAMBIAR
            SRI.P.BENNY THOMAS
            SRI.K.JOHN MATHAI
            SRI.JOSON MANAVALAN
            SRI.KURYAN THOMAS

RESPONDENTS/RESPONDENTS:

      1     UNION OF INDIA
            REPRESENTED BY SECRETARY TO REVENUE DEPARTMENT,
            MINISTRY OF FINANCE,
            NEW DELHI- 110 001.

      2     THE COMMISSIONER OF CENTRAL EXCISE
            CUSTOMS & SERVICE TAX,
            C.R. BUILDING, I.S. PRESS ROAD,
            ERNAKULAM,
 W.A. No.1061/16                     -:2:-


                  KOCHI- 682 018.

        3         THE STATE OF KERALA
                  REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
                  TAXES DEPARTMENT, SECRETARIAT,
                  THIRUVANANTHAPURAM- 695 001.

                  R1 BY SRI.JOHN VARGHESE,SC,CEN.BOARD OF EXCISE
                  AND CUSTOMS
                  R1 BY ADV. SRI.JOHN VARGHESE, SC CEN.BOARD OF
                  EXCISE AND CUSTOMS
                  R1 BY ADV. SREELAL N. WARRIER, SC, CENTRAL
                  BOARD OF EXCISE AND CUSTOMS

                  BY SRI.MOHAMMED RAFIQ, SR. GOVT. PLEADER

     THIS WRIT APPEAL HAVING                BEEN   FINALLY HEARD ON
16.03.2021, THE COURT ON THE                SAME   DAY DELIVERED THE
FOLLOWING:
 W.A. No.1061/16                   -:3:-




                              JUDGMENT

Dated this the 16th day of March, 2021

S.V.Bhatti, J.

The Memo dated 30.11.2020 filed by the counsel for the

appellant seeking permission to withdraw the appeal is ordered. The

appeal is dismissed as withdrawn accordingly.

Sd/-

S.V.BHATTI JUDGE

Sd/-

BECHU KURIAN THOMAS JUDGE vps

/True Copy/ PS to Judge