Navin Mundra vs. State Tax Officer (Enquiry)
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI FRIDAY, THE 21ST DAY OF JUNE 2019 / 31ST JYAISHTA, 1941 WP(C).No.16449 of 2019 PETITIONER/S: NAVIN MUNDRA AGED 32 YEARS M/S. KIBA KITCHEN AND BATHROOM STUDIO, 100, BSHYAKARLU ROAD, WEST, R.S.PURAM, COIMABTORE-641 002 BY ADVS. SRI.HARISANKAR V. MENON SMT.MEERA V.MENON RESPONDENT/S: 1 STATE TAX OFFICER (ENQUIRY) OFFICE OF THE DEPUTY COMMISSIONER, STATE GST DEPARTMENT,PALAKKAD-678 001 2 THE MANAGER BANK OF BARODA, RAM NAGAR, COIMBATORE-641 009 3 THE DEPUTY COMMISSIONER (APPEALS) DEPARTMENT OF STATE GST, PALAKKAD 678 001 ADDL R3 IMPLEADED AS PER ORDER DATED 21.06.2019 IN I.A.NO.2/2019 OTHER PRESENT: GP. DR. THUSHARA JAMES. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.06.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 16449/2019 -2- J U D G M E N T Heard Smt.Krishna K., for the petitioner and Dr.Thushara James, the learned Government Pleader.
The petitioner prays for a direction to the third respondent to consider and dispose of Ext.P5 stay petition expeditiously.
Having regard to the circumstances of the case, the writ petition is disposed of directing the third respondent to consider and dispose of Ext.P5 stay petition as expeditiously as possible, preferably within two months from the date of receipt of a copy of this judgment. Stay of encashment of Bank Guarantee already furnished by the petitioner is granted till the stay petition is disposed of. S.V.BHATTI JUDGE jjj
W.P.(C) No. 16449/2019 -3- APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ORDER ISSUED BY THE 1ST RESPONDENT EXHIBIT P2 COPY OF LETTER ISSUED BY THE 1ST RESPONDENT TO THE 2ND RESPONDENT EXHIBIT P3 COPY OF JUDGMENT IN W.P(C) NO.8998/2019 OF THIS HON'BLE COURT EXHIBIT P4 COPY OF APPEAL FILED BY THE PETITIONER BEFORE THE DY.COMMISSIONER (APPEALS), PALAKKAD. EXHIBIT P5 COPY OF STAY PETITION BY THE PETITIONER BEFORE THE DY.COMMISSIONER (APPEALS), PALAKKAD.
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.