Kerala High Court
M/S.Apollo Tyres Limited vs The Principal Commissioner Of Gst And ... on 17 December, 2019
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
TUESDAY, THE 17TH DAY OF DECEMBER 2019/26TH AGRAHAYANA, 1941
W.P(C).No.34447 OF 2019(E)
PETITIONERS:
1 M/S.APOLLO TYRES LIMITED
CORPORATE OFFICE AT 7,INSTITUTIONAL AREA,SECTOR-32,
GURUGRAM-122001,HARYANA,REPRESENTED BY ITS
GROUP MANAGER-TAXATION MS.POOJA SHARMA.
2 RAJIV GUPTA, HEAD TAXATION,
M/S.APOLLO TYRES LIMITED,RESIDING AT C-24,NEW TOWN
HEIGHT,SECTOR-91,GURUGRAM-122505,HARYANA.
3 DEEPAK KUMAR,
DIVISIONAL HEAD-MARKETING COMMERCIAL,
M/S.APOLLO TYRES LIMITED,RESIDING AT 408,
GROUND FLOOR,ORCHID ISLAND,SECTOR-51,
GURUGRAM-122018,HARYANA.
BY SRI.JOSEPH KODIANTHARA (SR.)
SRI.V.ABRAHAM MARKOS
SRI.ABRAHAM JOSEPH MARKOS
SRI.ISAAC THOMAS
SRI.P.G.CHANDAPILLAI ABRAHAM
SHRI.VIPIN ANTO H.M.
SHRI.ALEXANDER JOSEPH MARKOS
SHRI.SHARAD JOSEPH KODANTHARA
RESPONDENTS:
1 THE PRINCIPAL COMMISSIONER OF GST AND CENTRAL EXCISE
CHENNAI OUTER COMMISSIONERATE,NO.20541,
II AVENUE,12TH MAIN ROAD,NEWRY TOWERS,
ANNA NAGAR,CHENNA-600040.
2 THE COMMISSIONER OF GST AND CENTRAL EXCISE,
CENTRAL REVENUE BUILDING,I.S.PRESS ROAD,
KOCHI-682018.
3 THE COMMISSIONER OF GST AND CENTRAL EXCISE,
VADODARA-I COMMISSIONERATE,GST BHAWAN,
RACE COURSE CIRCLE,VADODARA-390007,GUJARAT.
4 THE PRINCIPAL ADDITIONAL DIRECTOR GENERAL,
OFFICE OF THE DIRECTORATE GENERAL OF GOODS AND SERVICES
TAX,INTELLIGENCE,CHENNAI ZONAL UNIT,C-3,C-WING,II FLOOR,
RAJAJAI BHAVAN, BESANT NAGAR,CHENNAI-600090.
BY SRI.SREELAL N WARRIER, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.12.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).No.34447/2019 :: 2 ::
JUDGMENT
Sri.Joseph Kodianthara, the learned senior counsel for the petitioners, after arguing the matter for sometime, seeks permission to withdraw the writ petition, without prejudice to the right of the petitioner to raise all contentions on merits in the adjudication proceedings before the 1st respondent. Permission is granted, and the writ petition is dismissed as withdrawn, without prejudice to the right of the petitioner reserved above.
Sd/-
A.K.JAYASANKARAN NAMBIAR JUDGE prp/17/12/19 W.P.(C).No.34447/2019 :: 3 ::