Wimrock Granite(P) LTD. vs. The Asst. Commissioner
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI TUE AY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941 WP(C).No. 13864 of 2019 PETITIONER/S: M/S.WIMROCK GRANITE(P) LTD. THEKKUMALA,VADASSERIKKARA.P.O, PATHANAMTHITTA DISTRICT,REPRESENTED BY ITS MANAGING DIRECTOR,RAJU K.THOMAS,S/O.K.P.THOMAS,AGED 63. BY ADVS. SRI.HARISANKAR V. MENON SMT.MEERA V.MENON RESPONDENT/S: 1 THE ASST. COMMISSIONER STATE GST DEPARTMENT,PATHANAMTHITTA-689645. 2 THE DEPUTY COMMISSIONER (APPEALS), DEPARTMENT OF COMMERCIAL TAXES, KOLLAM-691001. GP DR. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.05.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 13864 of 2019 2 JUDGMENT Heard Sri.Harisankar V.Menon, the learned counsel for the petitioner and Dr.Thushara James, the learned Government Pleader.
The petitioner prays for a direction to the second respondent to consider and dispose of Ext.P3 and P3(a) stay petitions expeditiously.
Having regard to the circumstances of the case, the writ petition is disposed of directing the second respondent to consider and dispose of Exts.P3 and P3(a) stay petitions as expeditiously as possible, preferably within two months from the date of receipt of a copy of this judgment. In the meantime the recovery proceedings pursuant to the orders under appeal before the second respondent are stayed for two months from today. S.V.BHATTI JUDGE Ac
WP(C).No. 13864 of 2019 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF THE ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2013-14. EXHIBIT P1 A COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2014-15. EXHIBIT P2 COPY OF APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2013-14. EXHIBIT P2 A COPY OF THE APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2014-15. EXHIBIT P3 COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2013-14. EXHIBIT P3 A COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2014-15. RESPONDENT'S/S EXHIBITS: NIL ////
PA TO JUDGE
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.