Prabha.R.Kurup vs. Biju Thomas Irs

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE THUR AY, THE 25TH DAY OF JULY 2019 / 3RD SRAVANA, 1941 Con.Case(C).No.808 of 2019 IN WP(C).25531/2018 AGAINST THE JUDGMENT IN WP(C) 25531/2018 DATED 30.07.2018 ------- PETITIONER/S: PRABHA.R.KURUP, AGED 43 YEARS, S/O.BHASKARA KURUP, MANAGING DIRECTOR, TING TONG INTERNATIONAL PVT.LTD, REGISTERED OFFICE AT 115, PRABHA NIVAS, VECHOOR.P.O, VAIKOM, KOTTAYAM-686144, RESIDING AT PRABHA NIVAS, VECHOOR.P.O, VAIKOM, KOTTAYAM-686144. BY ADVS. SMT.NISHA GEORGE SRI.RIJI RAJENDRAN RESPONDENT/S: 1 BIJU THOMAS IRS, (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER), JOINT COMMISSIONER, PRINCIPAL NODAL OFFICER, CENTRAL BOARD OF INDIRECT TAXES AND CUSTOMS, OFFICE OF THE COMMISSIONER, CENTRAL TAX AND CENTRAL EXCISE, KOCHI, CENTRAL REVENUE BUILDING, I.S.PRESS ROAD, KOCHI-682018. 2 TOMY JOSEPH, (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER) NODAL OFFICER FOR CENTRAL GST GOODS AND SERVICES TAX DEPARTMENT, KARAMANA, THIRUVANANTHAPURAM- 695002. (ADDRESS OF CORRESPONDENCE) SUPERINTENDENT, CENTRAL GST AND CENTRAL EXCISE RANGE OFFICE PALA, IIIRD FLOOR, MAREENA TOWERS, KATTAKKAYAM ROAD, PALA, KOTTAYAM DISTRICT-686575. 3 SUNIL KUMAR, (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER), NODAL OFFICER FOR STATE GST, GOODS AND SERVICE TAX DEPARTMENT, KARAMANA, THIRUVANANTHAPURAM-695002. BY ADVS. SRI.P.R.SREEJITH, SC, CENTRAL BOARD OF EXCISE AND CUSTOMS BY SENIOR GOVERNMENT PLEADER, SRI.S.GOPINATHAN THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD ON 25.07.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

Con.Case(C).No.808/2019 2 JUDGMENT The learned Government Pleader submitted that in view of the directions in the judgment in W.P. (C) No.25531/2018 dated 30.07.2018, an order has been passed. With liberty to challenge the above order, the Contempt Case is closed. A.MUHAMED MUSTAQUE JUDGE ln

Con.Case(C).No.808/2019 3 APPENDIX PETITIONER'S/S EXHIBITS: ANNEXURE I CERTIFIED COPY OF THE JUDGMENT DATED 30.07.2018 IN W.P(C)NO.25531/2018 PASSED BY THIS HON'BLE COURT. ANNEXURE IIOF THE COMMUNICATION DATED 08.08.2018 ISSUED BY THE PETITIONER TO THE 3RD RESPONDENT HEREIN. ANNEXURE IIIOF THE E-MAIL COMMUNICATION DATED 07.09.2018 ISSUED BY THE 2ND RESPONDENT HEREIN TO THE PETITIONER. ANNEXURE IVOF THE COMMUNICATION DATED 10.09.2018 ISSUED BY THE PETITIONER TO THE 2ND RESPONDENT HEREIN. ANNEXURE VOF THE COMMUNICATION C.NO.IV/17/74/2018-TECH DATED 20.03.2019 ISSUED BY THE 1ST RESPONDENT HEREIN TO THE PETITIONER. ANNEXURE VIOF THE E-MAIL COMMUNICATION DATED 25.08.2017 ISSUED FROM THE PETITIONER COMPANY. RESPONDENTS EXHIBITS:NIL. //// P.A.TO JUDGE