Nandi Marketing vs Authority For Clarification
2023 Latest Caselaw 1080 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                   &
           THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
        TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                         OT.APPEAL NO. 1 OF 2016
AGAINST THE ORDER IN C3-13485/2015 OF COMMISSIONER OF COMMERCIAL TAXES,
                              TRIVANDRUM
APPELLANT/S:

          NANDI MARKETING, 6/410D, OPPOSITE BHARATMATHA
          COLLEGE,SEAPORT AIRPORT ROAD, THRIKKAKKARA P.O.KOCHI - 682
          021. REPRESENTED BY ITS PARTNERJIGAR D.SHAH.

          BY ADVS.SRI.S.ANIL KUMAR (TRIVANDRUM)
          SRI.K.M.ALTHAF; SRI.K.S.HARIHARAN NAIR



RESPONDENT/S:

          AUTHORITY FOR CLARIFICATION
          U/S. 94 OF THE KERALA VALUE ADDED TAX ACTREPRESENTED BY
          THE JOINT COMMISSIONER (GENERAL),OFFICE OF THE
          COMMISSIONER OF COMMERCIAL TAXES,TAX TOWERS, KARAMANA,
          THIRUVANANTHAPURAM695 002.


      THIS OTHER TAX APPEAL HAVING COME UP FOR ADMISSION ON 17.01.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.T.(Appeal) No.1/2016

                                  -2-




                         JUDGMENT

S.V. Bhatti, J.

Advocate Mr S Anil Kumar, counsel for the appellant, seeks

indulgence of the Court to withdraw the O T Appeal.

The O T Appeal stands dismissed as withdrawn.

Sd/-

S.V.BHATTI JUDGE

Sd/-

BECHU KURIAN THOMAS JUDGE

jjj O.T.(Appeal) No.1/2016

APPENDIX OF OT.APPEAL 1/2016

PETITIONER ANNEXURES

Annexure I COPY OF APPLICATION DATED 09/04/2015 FILED BY THE APPELLANT BEFORE THE RESPONDENT U/S.94

Annexure II COPY OF ORDER NO.C3-13485/15/CT DATED 26/10/2015 OF THE AUTHORITY FOR CLARIFICATION U/S.94 OF THE ACT