Deepa Vivish vs. State Tax Officer (Works Contract)
Held
The High Court dismissed the writ petition for non-prosecution, as the petitioner's counsel failed to appear and argue the case during the revised call.
Facts
A writ petition was filed by Deepa Vivish, Director of M/s. Vettoor Construction Engineers Pvt. Ltd., challenging certain tax matters. During the revised call, no one appeared on behalf of the petitioner to press the writ petition.
Key Issues
The key legal issue before the Court was the procedural non-prosecution of the writ petition due to the petitioner's non-appearance, leading to its dismissal.
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 WEDNESDAY, THE 2ND DAY OF AUGUST 2023 / 11TH SRAVANA, 1945 WP(C) NO. 13844 OF 2019 PETITIONER: DEEPA VIVISH, AGED 46 YEARS DIRECTOR, M/S. VETTOOR CONSTRUCTION ENGINEERS PVT. LTD,VETTOOR CENTRE., T.B ROAD, KOTTAYAM 686 001 BY ADV C.K.SREEJITH RESPONDENTS: 1 STATE TAX OFFICER (WORKS CONTRACT), SGST DEPARTMENT, COLLECTORATE P.O, KOTTAYAM 686 002 2 STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, TAXES DEPARTMENT, GOVT. SECRETARIAT, THIRUVANANTHAPURAM 695 001 3 UNION OF INDIA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, ROOM NO. 46, NORTH BLOCK, NEW DELHI 110 001 BY ADV SHRI.P.VIJAYAKUMAR, ASG OF INDIA RESHMITA RAMACHANDRAN-GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
JUDGMENT Dated this the 2nd day of August, 2023
None appears to press this writ petition during the revised call.
Hence, this writ petition is dismissed for non-prosecution. DINESH KUMAR SINGH JUDGE AP APPENDIX OF WP(C) 13844/2019 PETITIONER E
The judgment continues below.
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