M/S Arun Agro Metals And Co. vs The State Tax Officer
2021 Latest Caselaw 9800 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                  THE HONOURABLE MR. JUSTICE A.M.BADAR

     TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943

                         WP(C).No.23769 OF 2020(U)


PETITIONER/S:

                M/S ARUN AGRO METALS AND CO.,DOOR NO. 15/399,
                INDUSTRIAL ESTATE, P O GOVERNMENT PRESS,
                KULAPPULLY, SHORNUR, PALAKKAD DISTRICT-679122,
                REPRESENTED BY ITS MANAGING PARTNER.
                SHRI. K. MOHANASUNDARAM.

                BY ADVS.
                SRI.T.M.SREEDHARAN (SR.)
                SRI.V.P.NARAYANAN
                SMT.NISHA JOHN

RESPONDENT/S:

      1         THE STATE TAX OFFICER, GST DEPARTMENT,
                 MINI CIVIL STATION, KANNIYAMPURAM, OTTAPPALAM-
                679104.

      2         THE DEPUTY COMMISSIONER, SGST DEPARTMENT,
                BEHIND CIVIL STATION, PALAKKAD-678001.

      3         STATE OF KERAKA, REPRESENTED BY CHIEF SECRETARY,
                GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

      4         ADDL R4. THE CONTROLLER OF STORES,SOUTHERN RAILWAY,
                NEW JOINT OFFICE,AYANAVARAM, CHENNAI - 600023.
                ADDL.R4. IS IMPLEADED AS PER ORDER DATED 12.11.2020
                IN
                IA NO.1/2020 IN WP(C) 23769/2020.

                R1-3 BY GOVERNMENT PLEADER
                R4 BY SRI.A.DINESH RAO, SC, RAILWAYS
                SMT. THUSHARA JAMES, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD             ON
23.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.23769 OF 2020              2



                              JUDGMENT

Dated this the 23rd day of March 2021

Learned counsel appearing for the petitioner drew my

attention to the memo filed, seeking permission to withdraw the

writ petition. In the light of the memo for withdrawal of the

petition, the writ petition is dismissed as withdrawn.

Sd/-

                                               A.M.BADAR
ajt                                               JUDGE