Infra Elevators INDIA (P) LTD. vs. The Kerala Land Development Corporation Limited
Held
The Court directed the first respondent to consider and pass appropriate orders on the petitioner's representation within one month. The consideration should also take into account the conditions of the agreement.
Facts
The petitioner claims that GST and VAT were deducted from payments due to them, contrary to an agreement. They submitted a representation seeking a refund of these deducted amounts.
Key Issues
Whether GST and VAT were wrongly deducted from payments made to the petitioner as per the agreement, and the subsequent refund thereof.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN TUESDAY ,THE 04TH DAY OF DECEMBER 2018 / 13TH AGRAHAYANA, 1940 WP(C).No. 39182 of 2018 PETITIONER/S: INFRA ELEVATORS INDIA (P) LTD., REPRESENTED BY ITS MANAGING DIRECTOR MANOJ KUMAR V.A, INFRA HOUSE, 44/2118 A, (35/2265 A),PALARIVATTOM,KOCHI-682025. BY ADVS. SRI.NIDHI BALACHANDRAN SRI.SABU GEORGE RESPONDENT/S: 1 THE KERALA LAND DEVELOPMENT CORPORATION LIMITED, REPRESENTED BY ITS MANAGING DIRECTOR, MUSEUM BAINS COMPOUND, KOWDIAR P.O, THIRUVANANTHAPURAM-695003. 2 THE CONSTRUCTION ENGINEER, KERALA LAND DEVELOPMENT CORPORATION LIMITED, THRISSUR-680020. BY ADV. SRI.BAIJURAJ G., SC, KLDC LTD. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 04.12.2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
ANU SIVARAMAN, J. ----------------------------------------------- W.P(C).No.39182 of 2018 ----------------------------------------------- Dated this the 4th day of December, 2018 JUDGMENT The petitioner has approached this Court seeking the following relief: “to issue a writ of mandamus or any other writ order or direction com
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