Shijin Manohar C. K vs Union Of India
2022 Latest Caselaw 6712 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
   THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                       &
         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 THURSDAY, THE 9TH DAY OF JUNE 2022 / 19TH JYAISHTA, 1944
                           RP NO. 643 OF 2021
AGAINST THE JUDGMENT IN OP (CAT) 330/2017 OF HIGH COURT OF
                                    KERALA
REVIEW PETITIONER:

               SHIJIN MANOHAR C. K.
               AGED 34 YEARS
               S/O. LATE NARAYANAN C. K.,
               RESIDING AT 'PAURNAMI', IRINGATH P. O.,
               CALICUT - 673 523.
               BY ADV K.MUHAMMED SALAHUDHEEN


RESPONDENTS:

    1          UNION OF INDIA
               REPRESENTED BY THE SECRETARY TO MINISTRY OF
               FINANCE, NEW DELHI - 110 001.
    2          CHIEF COMMISSIONER OF INCOME TAX (CCA)
               C. R. BUILDINGS, I.S. PRESS ROAD, COCHIN - 18.




               BY SRI.K.R. RAJKUMAR, C.G.C



        THIS    REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
09.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 643 OF 2021
                                       2




    A.K.JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ
          ------------------------------------------------------------------
              RP No.643 of 2021 in OP(CAT)No.330 of 2017
                         --------------------------------------------
                     Dated this the 9th day of June, 2022

                                 JUDGMENT

A.K.Jayasankaran Nambiar,,J.

Learned counsel for the petitioner seeks permission to

withdraw the review petition. Permission is granted. The review

petition is dismissed as withdrawn.

Sd/-

A.K.JAYASANKARAN NAMBIAR, JUDGE

Sd/-

MOHAMMED NIAS C.P., JUDGE dlk 9.6.22