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Railtech Projects (Jv) vs State Of Kerala
2022 Latest Caselaw 1410 Ker

Citation : 2022 Latest Caselaw 1410 Ker
Judgement Date : 1 February, 2022

Kerala High Court
Railtech Projects (Jv) vs State Of Kerala on 1 February, 2022
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     TUESDAY, THE 1ST DAY OF FEBRUARY 2022 / 12TH MAGHA, 1943
                         WP(C) NO. 2799 OF 2022
PETITIONER :

          RAILTECH PROJECTS (JV),
          OLD DESOM ROAD, THOTTAKKATTUKARA P O,
          ALUVA, PIN-683571, REPRESENTED BY ITS J V PARTNER
          AND AUTHORIZED SIGNATORY K V ANILKUMAR,
          AGED 55 YEARS S/O. VELAYUDHAN,
          KODATH HOUSE, OLD DESOM ROAD,
          THOTTAKKATTUKARA P O, ALUVA-683108.

          BY ADV N.A.SHAFEEK



RESPONDENTS :

    1     STATE OF KERALA,
          REPRESENTED BY ITS SECRETARY TO TAXES, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695 001.

    2     COMMISSIONER OF KERALA GOODS AND
          SERVICE TAX DEPARTMENT, OFFICE OF THE COMMISSIONER OF
          KERALA GOODS AND SERVICE TAX DEPARTMENT, TAX TOWER,
          KARAMANA, THIRUVANANTHAPURAM.

    3     THE STATE TAX OFFICER,
          SQUAD NO.1, KERALA STATE GOODS AND SERVICE TAX
          DEPARTMENT, MATTACHNERRY AT MINI CIVIL STATION,
          ALUVA, PIN - 683 101.

    4     THE ASSISTANT STATE TAX OFFICER,
          SQUAD NO.1, KERALA STATE GOODS AND SERVICE TAX
          DEPARTMENT, MATTANCHERRY AT MINI CIVIL STATION,
          ALUVA, PIN - 683 101.

          BY DR.THUSHARA JAMES, SENIOR GOVT.PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 2799 OF 2022
                                   2




                  BECHU KURIAN THOMAS, J.
                 =-=-=-=-=-=-=-=-=-=-=-=-=-=
                    W.P.(C) No.2799 of 2022
                 =-=-=-=-=-=-=-=-=-=-=-=-=-=
             Dated this the 1st day of February, 2022

                              JUDGMENT

The learned counsel for the petitioner submits that the

petitioner does not intend to pursue this writ petition.

Hence this writ petition is dismissed as withdrawn.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM

 
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