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M/S.Bhima Jewellery vs. State Tax Officer

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WP(C)/9784/2019HC KeralaGSTCNR KLHC01024692201929 March 2019Bench: HONOURABLE MR.JUSTICE S.V.BHATTI3 pages

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI FRIDAY, THE 29TH DAY OF MARCH 2019 / 8TH CHAITHRA, 1941 WP(C).No. 9784 of 2019 PETITIONER: M/S.BHIMA JEWELLERY M G ROAD, THIRUVANANTHAPURAM, PINCODE 695 001, REPRESENTED BY ITS MG PARTNER SRI B. GOVINDAN. BY ADVS. SRI.U.BALAGANGADHARAN SRI.V.JAYANANDAKUMAR RESPONDENTS: 1 STATE TAX OFFICER (IB) II, STATE GST DEPARTMENT, TAX TOWERS, ASRAMOM, KOLLAM 691 013. 2 THE DEPUTY COMMISSIONER (APPEALS), STATE GST DEPARTMENT, KOLLAM, 691 013. 3 THE ASSISTANT COMMISSIONER, STATE GST DEPARTMENT, THIRUVANANTHAPURAM 695 002. 4 STATE OF KERALA REPRESENTED BY SECRETARY (TAXES), THIRUVANANTHAPURAM 695 001. SR. GP. SRI. C.K. GOVINDAN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 29.03.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No. 9784 of 2019 -2- JUDGMENT Heard Sri. U.Balagangadharan, the learned counsel for the petitioner and Sri.C.K Govindan, the learned Senior Government Pleader.

2.

The petitioner prays for a direction to the second respondent to consider and dispose of Ext.P3 stay petition expeditiously.

3.

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 as expeditiously as possible, preferably within two 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

WP(C).No. 9784 of 2019 -3- APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF THE PENALTY ORDER NO. CR. 67/17-18 (12-13) DATED 31/3/2018 OF THE 1ST RESPONDENT. EXHIBIT P2 COPY OF THE MEMORANDUM OF APPEAL DATED 22/3/2019 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT AGAINST EXT. P1 ORDER. EXHIBIT P3 COPY OF THE STAY PETITION DATED 22/3/2019 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT IN EXT. P2 APPEAL. EXHIBIT P4 COPY OF THE RR NOTICE NO. B3-609/2019 DATED 11/3/2019 ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER.

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.