Nitta Gelatin INDIA LTD vs. The Asst. Commissioner
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI WEDNE AY, THE 10TH DAY OF APRIL 2019 / 20TH CHAITHRA, 1941 WP(C).No. 11479 of 2019 PETITIONER: NITTA GELATIN INDIA LTD PANAMPILLY NAGAR, KOCHI-682 036, REPRESENTED BY ITS MANAGING DIRECTOR, SAJIV K.MENON. BY ADVS. SRI.S.ANIL KUMAR (TRIVANDRUM) SRI.M.RAJAGOPAL RESPONDENTS: 1 THE ASST. COMMISSIONER, STATE GST DEPARTMENT, SPECIAL CIRCLE-III, ERNAKULAM, PIN-682 015. 2 THE DEPUTY COMMISSIONER (APPEALS), STATE GST DEPARTMENT, THEVARA, KOCHI, PIN-682 015. SR. GP. SRI. C.K. GOVINDAN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 10.04.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-2- WP(C).No. 11479 of 2019 JUDGMENT Heard Sri. S. Anil Kumar, the learned counsel for the petitioner and Sri. C.K Govindan, the learned Government Pleader.
The petitioner prays for a direction to the second respondent to consider and dispose of Ext.P3 stay petition and Ext.P2 appeal expeditiously.
Having regard to the circumstances of the case the writ petition is disposed of directing the second respondent to consider and dispose of Ext.P3 stay petition within two months; Ext.P2 appeal, preferably within six months from the date of receipt of a copy of this judgment. Recovery proceedings pursuant to the orders under appeal before the second respondent are stayed for two months from today. S.V.BHATTI JUDGE JS
-3- WP(C).No. 11479 of 2019 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER DATED 20.6.2018 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2011-12. EXHIBIT P2 COPY OF APPEAL MEMORANDUM AGAINST EXT.P1. EXHIBIT P3 COPY OF STAY PETITION FILED IN EXT.P2 APPEAL.
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.