Sakthi Metal Crafts vs The Joint Commissioner
2024 Latest Caselaw 12276 Ker

Kerala High Court

Sakthi Metal Crafts vs The Joint Commissioner on 17 May, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR. JUSTICE T.R.RAVI
 FRIDAY, THE 17TH DAY OF MAY 2024 / 27TH VAISAKHA, 1946
                    WP(C) NO. 17803 OF 2024
PETITIONER:

         SAKTHI METAL CRAFTS
         17/41, MULLARINGADU, VANNAPPURAM, KERALA.
         REPRESENTED BY IT'S PROPRIETOR SRI.IRFAN
         IBRAHIM, PIN - 685 607
         BY ADVS.
         AJI V.DEV
         ALAN PRIYADARSHI DEV
         S.SAJEEVAN

RESPONDENTS:

    1    THE JOINT COMMISSIONER,
         STATE GOODS AND SERVICES TAX DEPARTMENT 2ND
         FLOOR, TAX COMPLEX, PALLIKKAVALA, KATTAPPANA
         SOUTH P.O, IDUKKI, PIN - 685 515
    2    THE STATE TAX OFFICER,
         TAXPAYER SERVICES CIRCLE, STATE GOODS AND
         SERVICES TAX DEPARTMENT, THODUPUZHA,
         PIN - 685 584
    3    THE STATE OF KERALA
         REPRESENTED BY ITS SECRETARY TO TAXES,
         SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001
         BY ADV.
         B S SYAMANTHAK, GOVERNMENT PLEADER



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 17.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) No. 17803 of 2024
                               :2:




                  T.R.RAVI, J.
------------------------------------------------
             W.P.(C) No.17803 2024
------------------------------------------------

         Dated this the 17th day of May, 2024

                            JUDGMENT

The learned Counsel for the petitioner

seeks permission to withdraw the writ

petition.

This writ petition is dismissed as

withdrawn.

Sd/-

T.R.RAVI JUDGE SSG