Kerala High Court
M/S. Paragon Polymer Products Private ... vs The Asst. Commissioner (Kvat) on 6 August, 2020
Author: N.Nagaresh
Bench: N.Nagaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 06TH DAY OF AUGUST 2020 / 15TH SRAVANA, 1942
WP(C).No.18311 OF 2017(L)
PETITIONER:
1 M/S. PARAGON POLYMER PRODUCTS PRIVATE LIMITED,
PB.NO. 61,
PARAGON BUILDINGS,
SREENIVASA IYER ROAD,
CHALUKUNNU,
KOTTAYAM-686001,
REPRESENTED BY ITS MANAGING DIRECTOR,
SAJAN K. THOMAS
BY ADVS.
SRI.HARISANKAR V. MENON
SMT.MEERA V.MENON
RESPONDENTS:
1 THE ASST. COMMISSIONER (KVAT),
SPECIAL CIRCLE,
DEPARTMENT OF COMMERCIAL TAXES,
KOTTAYAM - 686001
2 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,
TAXES DEPARTMENT,
GOVERNMENT SECRETARIATE,
THIRUVANANTHAPURAM - 695001
SENIOR GOVERNMENT PLEADER - SRI. C.K.GOVINDAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06.08.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.18311/2017(L)
2
JUDGMENT
Dated this the 6th day of August, 2020 The learned counsel for the petitioner has filed memo to withdraw the writ petition. Granting the liberty to resort to Amnesty Scheme benefits, the writ petition is dismissed as withdrawn. It is made clear that the interim order passed in the writ petition will also stand vacated.
Sd/-
N. NAGARESH JUDGE SR WP(C).No.18311/2017(L) 3 APPENDIX PETITIONER'S EXHIBITS:
EXHIBIT P1 COPY OF NOTICE ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2010-11 13.03.2017 EXHIBIT P2 COPY OF OBJECTION FILED BY THE PETITIONER 20.03.2017 EXHIBIT P3 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2010-11 19.04.2017 EXHIBIT P4 COPY OF PENALTY ORDER ISSUED BY THE INTELLIGENCE OFFICER, KOTTAYAM, 06.11.2014 EXHIBIT P5 COPY OF THE PENALTY ORDER ISSUED BY THE INTELLIGENCE OFFICER, KOTATAYAM, 29.10.2015