M.P.Prasanna Kumar @Prasannan vs. The Kerala Financial Corporation (Kfc)
Held
The Court recorded the submission by KFC that the petitioner could avail the OTS facility until September 30, 2022, provided 10% of the outstanding loan amount, including GST, was paid within ten days. The petitioner's counsel agreed to this condition, and the writ petition was closed.
Facts
The petitioner sought a direction from the Kerala Financial Corporation (KFC) to extend an existing One Time Settlement (OTS) facility, which had expired on May 30, 2022.
Key Issues
The key legal issue was whether the Kerala Financial Corporation should be directed to extend the One Time Settlement facility to the petitioner and under what terms.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE V.G.ARUN THURSDAY, THE 4TH DAY OF AUGUST 2022 / 13TH SRAVANA, 1944 WP(C) NO. 13300 OF 2022 PETITIONER/S: M.P.PRASANNA KUMAR @PRASANNAN AGED 58 YEARS S/O. PRABHAKARAN, PROPRIETOR, HOTEL KALAI, 2ND MILE, KUTTITHERUVU, MAVELIKKARA ROAD, KAYAMKULAM, ALAPPUZHA DISTRICT, PIN 690 502 BY ADVS. S.ABHILASH K.SIJU PRATHEESH.P ANJANA KANNATH T.S.SREEKUTTY RENUKA VENU FATHIMA MOHAN RESPONDENT/S: 1 THE KERALA FINANCIAL CORPORATION (KFC) REPRESENTED BY ITS CHIEF MANAGER, KERALA FINANCIAL CORPORATION, PAZHAMAANNIL, JESSY TOWERS, COLLEGE ROAD, PATHANAMTHITTA DISTRICT PIN 689 645 2 THE KERALA FINANCIAL CORPORATION, VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN 695 010 REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR. BY ADVS. SHRI.M.R.VENUGOPAL, SC, KFC DHANYA P.ASHOKAN S. MUHAMMAD ALIKHAN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 04.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.13300 of 2022 -2- JUDGMENT Dated this the 04th day of August, 2022 The writ petition is filed seeking a direction to the first respondent Corporation to extend the OTS facility, which was in prevalence up t
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.