Kerala High Court
M/S. Marva Metals vs The Commercial Tax Officer Ii on 6 October, 2017
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY,THE 6TH DAY OF OCTOBER 2017/14TH ASWINA, 1939
WP(C).No. 28472 of 2016 (H)
----------------------------
PETITIONER(S):
-------------
M/S. MARVA METALS
PULIVETY, PANG, PADAPARAMBA,
REPRESENTED BY ITS MANAGING PARTNER,
M.A.MOHAMMED ALI.
BY ADVS.SMT.S.K.DEVI
SRI.M.RAJ MOHAN
RESPONDENT(S):
--------------
1. THE COMMERCIAL TAX OFFICER II
DEPT. OF COMMERCIAL TAXES, PERINTHALMANNA-678 322.
2. THE DEPUTY COMMISSIONER
DEPT. OF COMMERCIAL TAXES,
PERINTHALMANNA-676 505.
3. STATE OF KERALA
REPRESENTED BY ITS FINANCE SECRETARY,
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
BY GOVERNMENT PLEADER SRI. SHAMSUDHEEN. V.K.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 06-10-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sdr/-
A.K.JAYASANKARAN NAMBIAR, J.
===========================================
W.P.(C). No.28472 of 2016
=====================================================
Dated this the 6th day of October, 2017
JUDGMENT
The learned counsel for the petitioner seeks permission to withdraw the writ petition. Permission granted, and the writ petition is dismissed as withdrawn.
Sd/-
A.K.JAYASANKARAN NAMBIAR JUDGE das/ 06.10.2017