Raj Traders vs. Bank Of Baroda
Held
The High Court disposed of the appeal, granting the appellant liberty to file a review application before the Single Judge to present the new document.
Facts
The appellant, Raj Traders, filed a writ appeal against a Single Judge's judgment, seeking to introduce a new document that was not presented before the Single Judge. The State GST Department was listed as a respondent in the case.
Key Issues
The key legal issue was the appropriate procedural mechanism for an appellant to introduce new evidence in an appeal that was not presented before the original forum.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI & THE HONOURABLE MR.JUSTICE V.G.ARUN MONDAY, THE 4TH DAY OF MARCH 2024 / 14TH PHALGUNA, 1945 WA NO. 1739 OF 2023 AGAINST THE JUDGMENT DATED 08.04.2022 IN WP(C) NO.12435 OF 2022 OF HIGH COURT OF KERALA APPELLANT/PETITIONER: RAJ TRADERS, OPPOSITE FEDERAL BANK, MANNANCHERY P.O., ALAPPUZHA-688 538, REPRESENTED BY ITS MANAGING PARTNER JANNATHUAL FIRDHOSE., PIN - 688538 BY ADVS. ANOOP ELIAS SOHAN PETER RESPONDENT/S: 1 BANK OF BARODA, ROSARB, PALLIMUKKU, M.G.ROAD, ERNAKULAM DISTRICT, REPRESENTED BY ITS CHIEF MANAGER., PIN - 683518 2 STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT, DEPARTMENT OF TAXES SECRETARIAT, THIRUVANANTHAPURAM-695 001., PIN - 695001 3 DISTRICT COLLECTOR, COLLECTORATE, CIVIL STATION, ALAPPUZHA-688 001., PIN - 688001 4 TAHSILDAR, REVENUE RECOVERY, AMBALAPUZHA, KIDANGAPARAMBAU, ALAPPUZHA-688 013., PIN - 688013 5 SUB REGISTRAR, MARARIKULAM SUB REGISTRAR OFFICE, MARRARIKULAM P.O., ALAPPUSHA DISTRICT-688 522., PIN - 688522 6 VILLAGE OFFICER, MANNANCHARY VILLAGE, MANNANCHARY P.O., ALAPPUZHA DISTRICT-688 538., PIN - 688538 7 *MR.GOPALAKRISHNA PILLAI, S/O
The judgment continues below.
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