M/S. Jelitta Publicity vs Union Of India
2023 Latest Caselaw 3550 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945
                        WP(C) NO. 8840 OF 2018
PETITIONER:

            M/S. JELITTA PUBLICITY
            PUKUDIYIL BUILDINGS, NAGAMPADAM, KOTTAYAM - 686 006,
            REPRESENTED BY ITS PARTNER SRI. P.T.ABRAHAM.

            BY ADVS.
            DR.K.P.PRADEEP
            SRI.T.T.BIJU
            SMT.T.THASMI



RESPONDENTS:

    1       UNION OF INDIA
            REPRESENTED BY THE SECRETARY, MINISTRY OF FINANCE,
            SOUTH BLOCK, NEW DELHI - 110 001.

    2       THE COMMISSIONER OF CENTRAL GST / CENTRAL EXCISE
            GST BHAVAN, PRES CLUB ROAD, THIRUVANANTHAPURAM - 695
            001.

    3       THE CENTRAL BOARD OF EXCISE CUSTOMS
            NORTH BLOCK, NEW DELHI - 110 001
            REPRESENTED BY ITS CHAIRMAN.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 8840 OF 2018
                                   2


                             T.R. RAVI, J.
             --------------------------------------------
                    W.P.(C).No.8840 of 2018
                 --------------------------------------------
            Dated this the 24th day of March, 2023

                            JUDGMENT

The Counsel for the petitioner submits that the petitioner

does not intend to pursue the matter any further.

The writ petition is dismissed as not pressed.

Sd/-

T.R.RAVI JUDGE

TR