Kundan Care Products Ltd vs The State Tax Officer
2022 Latest Caselaw 2608 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
                       WP(C) NO. 7006 OF 2022
PETITIONER:

          M/S.KUNDAN CARE PRODUCTS LTD,
          REPRESENTED BY ITS DIRECTOR DEEPAK GUPTA
          HAVING ITS REGISTERED OFFICE AT E-22, INDUSTRIAL
          AREA, BAHADRABAD, HARIDWAR, UTTARAKHAND - 249 402
          AND ITS BRANCH OFFICE AT P.P DEVASSY BUILDING,
          KALVERY JUNCTION, POOTHOLE P.O,
          THRISSUR 680004, PIN - 249402
          BY ADVS.
          M.P.SHAMEEM AHAMED
          AKHIL PHILIP MANITHOTTIYIL


RESPONDENTS:

    1     THE STATE TAX OFFICER
          III CIRCLE, STATE GOODS AND SERVICE TAX DEPARTMENT,
          THRISSUR, PIN - 680 004.
    2     THE DISTRICT COLLECTOR
          THRISSUR DISTRICT,
          KERALA 680 003.
    3     THE KERALA VAT APPELLATE TRIBUNAL,
          REPRESENTED BY ITS REGISTRAR,
          SGST DEPARTMENT COMPLEX, THEVARA, KOCHI - 682015,
          PIN - 682015
    4     THE DISTRICT COLLECTOR
          HARIDWAR DISTRICT, ROSHNABAD, PIN 249 403,
          UTTARAKHAND STATE, PIN - 249 403
    5     STATE OF KERALA
          REPRESENTED BY THE SECRETARY,
          TAXES DEPARTMENT , GOVT SECRETARY,
          THIRUVANANTHAPURAM 695001, PIN - 695001.
          SMT.JASMIN M.M., GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 7006 OF 2022
                                          2



                       BECHU KURIAN THOMAS, J
                    ..............................................
                        W.P.(C) No.7006 of 2022
                        .....................................
                  Dated this the 4 th day of March, 2022

                                  JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw this writ petition with

liberty to file a fresh writ petition.

Permission is granted and the writ petition is

dismissed as withdrawn reserving the said liberty.

Sd/-

BECHU KURIAN THOMAS JUDGE AMV/04/03//2022