Vijayalaxmi Cashew Company vs. The State Of Kerala
Held
The High Court dismissed the writ petition for non-prosecution due to the repeated absence of the petitioner and their counsel during the scheduled hearing.
Facts
The petitioner and their counsel failed to appear before the High Court for the hearing of the writ petition, both in the morning and afternoon sessions. Despite being called, there was no representation from the petitioner's side.
Key Issues
The key legal issue was the procedural matter of the petitioner's and counsel's non-appearance, leading to the question of whether the writ petition should be dismissed for non-prosecution.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH TUESDAY, THE 16TH DAY OF JANUARY 2024 / 26TH POUSHA, 1945 WP(C) NO. 34012 OF 2022 PETITIONER/S: VIJAYALAXMI CASHEW COMPANY P.B.NO.115,KOCHUPILAMOODU, KOLLAM- REPRESENTED BY ITS PARTNER., PIN - 691001 BY ADVS. BHARATH MOHAN N.KRISHNA PRASAD RESPONDENT/S: 1 THE STATE OF KERALA REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF TAXES, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001 2 DEPUTY COMMISSIONER (APPEALS) STATE GST DEPARTMENT, 3RD FLOOR, TAX TOWERS, KARAMANA P.O, THIRUVANANTHAPURAM, PIN - 695002 3 THE COMMISSIONER OF STATE TAX STATE TAX OFFICE, NEDUMANGAD, FOURTH FLOOR, REVENUE TOWER, THIRUVANANTHAPURAM, PIN - 695541 4 THE ASSISTANT COMMISSIONER OF STATE TAX (INT.) SQUAD NO VII, SGST DEPARTMENT, NEYYANTINKARA, THIRUVANANTHAPURAM, PIN - 695121 5 THE CHIEF MANAGER INDIAN BANK. BHAVANA NAGAR, KADAPPAKADA, KOLLAM, PIN - 691008 THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 16.01.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 34012 OF 2022. 2 J U D G M E N T When the writ petition was called today morning, there w
The judgment continues below.
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