Southern Weighing Instruments Private Limited vs. State Of Kerala
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE SUNIL THOMAS WEDNE AY, THE 17TH DAY OF JULY 2019 / 26TH ASHADHA, 1941 OP(C).No.3427 of 2018 AGAINST THE ORDER/JUDGMENT IN AR 18/2011 of ADDITIONAL DISTRICT COURT & SESSIONS COURT - VII, THIRUVANANTHAPURAM PETITIONER/PETITIONER: SOUTHERN WEIGHING INSTRUMENTS PRIVATE LIMITED COMPANY INCORPORATED UNDER COMPANIES ACT, ASHIANA, VASUNDHARA NAGAR,(SOUTH), G B ROAD, BHILAI, CHATTISGARH 490025, BY MANAGING DIRECTOR, V VISWANATHAN, SON OF LATE SRI. VELAYUDHANACHARI, AGED 65 YEARS 490025 BY ADVS. SRI.U.P.BALAKRISHNAN SRI.MANJERI SUNDERRAJ RESPONDENTS/RESPONDENTS: 1 THE SECRETARY TO GOVERNMENT, FINANCE DEPARTMENT, GOVT. OF KERALA, SECRETARIAT, TRIVANDRUM 695001 2 THE SECRETARY TO GOVERNMENT, TAXES DEPARTMENT, GOVT. OF KERALA, SECRETARIAT, TRIVANDRUM. 695001 3 THE COMMISSIONER TO COMMERCIAL TAXES, NOW, GST, TAX TOWER, KARAMANA, TRIVANDRUM, 695002 4 M/S. KITCO LIMITED, REPRESENTED BY ITS MANAGING DIRECTOR, KOCHI. PIN 682015
O.P(C).3427/18 2 BY ADVS. SRI.M.GOPIKRISHNAN NAMBIAR SRI.JOSON MANAVALAN SRI.K.JOHN MATHAI SRI.KURYAN THOMAS SRI.NITHIN GEORGE OTHER PRESENT: SR.GP K.V.MANOJ KUMAR THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 17.07.2019, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
O.P(C).3427/18 3 JUDGMENT The relief sought in the original petition is for a direction to the Additional District Court, Thiruvananthapuram- VII/District Judge-in- charge to expedite the hearing and disposal of execution proceedings in E.P.No.883 of 2018 within a time bound manner.
When the matter was taken up, learned Government Pleader, on instructions, submitted that, necessary funds have been allocated.
Accordingly, original petition itself is disposed of with a direction to the Additional District Court, Thiruvananthapuram VII/District Judge-in-charge to take up and dispose of E.P.No.883 of 2018, within a period of two months from the date of receipt of a copy of this judgment. Original petition is disposed of as above. SUNIL THOMAS Sbna JUDGE
O.P(C).3427/18 4 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE AWARD IN AR 18/2011 DATED 02/04/2014 BY ARBITRATOR APPOINTED BY HIGH COURT OF KERALA SRI. K RAMACHANDRAN. EXHIBIT P2OF ORDER DATED 29/11/2017 IN OP (ARBITRATION) NO. 327/2014 OF THE ADDL. DISTRICT COURT III TRIVANDRUM. EXHIBIT P3OF PETITION IN EP NO.883/2018 IN (A.R 18/2011) ADDL. DISTRICT COURT VII, TRIVANDRUM.
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.