Kashipur Beverages Private ... vs The Excise Commissioner
2022 Latest Caselaw 6919 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
         TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                         WP(C) NO. 15115 OF 2022
PETITIONER:

              M/S.KASHIPUR BEVERAGES PRIVATE LIMITED
              HAVING ITS REGISTERED OFFICE AT H. NO.3,
              GAUTAM NAGAR, UDHAM SINGH NAGAR KASHIPUR,
              UTTARAKHAND, PIN-244 713 AND ITS PLANT AT 10KM MILESTONE,
              BAZPUR ROAD,
              UDHAM SINGH NAGAR,
              PARMANANDPUR VILLAGE,
              KASHIPUR DISTRICT, UTTARAKHAND PIN-244 713,
              REPRESENTED BY ITS POWER- OF -ATTORNEY HOLDER,
              SAMEER KATHURIA ,
              S/O MR. SUBHASH KATHURIA,
              8C, RDS OASIS, NETAJI SUBHASH ROAD,
              KADAVANTHARA, KOCHI-682 020.

              BY ADVS.
              K.PAUL KURIAKOSE
              ELDO KURIAKOSE
              K.HABEEBULLA
              T.A.RAFEEK (CHERTHALA)


RESPONDENTS:

     1        THE EXCISE COMMISSIONER
              KERALA, GOVERNMENT SECRETARIAT,
              THIRUVANATHAPURAM-695 001., PIN - 695001

     2        KERALA STATE BEVERAGES (MANUFACTURING & MARKETING)
              CORPORATION LIMITED, BEVCO TOWER,
              VIKAS BHAVAN .P.O, PALAYAM,
              THIRUVANATHAPURAM-695 033

     3        THE ASSISTANT EXCISE COMMISSIONER,
              KERALA STATE BEVERAGES (MANUFACTURING & MARKETING)
              CORPORATION LIMITED, BEVCO TOWER,
              VIKAS BHAVAN .P.O, PALAYAM ,
              THIRUVANTHAPURAM-695 033.
 WP(C) NO. 15115 OF 2022
                                  2

     4       THE STATE OF KERALA,
             REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT.
             GOVERNMENT SECRETARIAT.
             THIRUVANATHAPURAM-695 001.


             SR GP SRI JUSTIN JACOB


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   14.06.2022,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 15115 OF 2022
                                3


                           JUDGMENT

Learned counsel for the petitioner seeks permission to

withdraw the writ petition with liberty to file fresh with better

particulars. Permission is granted. Accordingly, this writ petition

is dismissed as withdrawn with the liberty aforementioned.

Sd/-

AMIT RAWAL JUDGE nak