M/S.Josco Gold Corporation ... vs State Of Kerala
2021 Latest Caselaw 21801 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                 THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

         TUESDAY, THE 2ND DAY OF NOVEMBER 2021 / 11TH KARTHIKA, 1943

                                WP(C) NO. 15321 OF 2018

PETITIONER:

               M/S.JOSCO GOLD CORPORATION PRIVATE LIMITED
               JOSCO COMPLEX, NAGAMPADAM, KOTTAYAM,
               REPRESENTED BY ITS AUTHORIZED SIGNATORY, MR.SABU THOMAS
               BY ADVS.
               SRI.A.KUMAR
               SRI.P.J.ANILKUMAR
               SMTG.MINI 1748
               SRI.P.S.SREEPRASAD


RESPONDENTS:

     1         STATE OF KERALA
               REPRESENTED BY THE CHIEF SECRETARY,
               GOVERNMENT OF KERALA,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM- 695 001
     2         THE COMMISSIONER
               STATE GOODS AND SERVICES TAX DEPARTMENT,
               THIRUVANANTHAPURAM- 695 001
     3         *(STATE TAX OFFICER,
               FIRST CIRCLE, THIRUVANANTHAPURAM- 695 001.)* SUBSTITUTED

               *R3 IS SUBSTITUTED AS
               THE ASSISTANT COMMISSIONER (KVAT),
               COMMERCIAL TAXES, KOTTAYAM
               AS PER ORDER DATED 11.01.2019 IN I.A.8994/2018.



               GP M.M.JASMINE



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.11.2021, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15321 OF 2018
                                      2



                        BECHU KURIAN THOMAS, J
                    ==========================
                        W.P.(C) No.15321 of 2018
                     ---------------------------------------
               Dated this the 2 nd day of November, 2021

                                JUDGMENT

The learned counsel for the petitioner has filed a

memo seeking permission to withdraw the writ

petition.

2. I have heard the learned counsel for the petitioner

as well as the respondents.

3. The writ petition is dismissed as withdrawn in terms

of the memo, reserving the liberty of the petitioner

to raise all contentions in this writ petition before

the Assessing Authority.

The writ petition is dismissed as withdrawn.

Sd/-

BECHU KURIAN THOMAS, JUDGE AMV/02/11//2021