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M/S. Amity Rock Products PVT. LTD vs. Kvat Appellate Tribunal

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RP/332/2018HC KeralaGSTCNR KLHC01027627201812 April 2018Bench: HONOURABLE MR. JUSTICE P.B.SURESH KUMAR2 pages

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Heard together (2 matters)

RP.No.332 OF 2018
W.P.(C) No.4407 of 2018

Read from the judgment's own cause title. This page is filed under one of them.

Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR THURSDAY, THE 12TH DAY OF APRIL 2018 / 22ND CHAITHRA, 1940 RP.No.332 OF 2018(A) IN WP(C). 4407/2018 AGAINST THE ORDER/JUDGMENT IN WPC 4407/2018 DATED 08-02-2018 OF HIGH COURT OF KERALA REVIEW PETITIONER(S)/PETITIONER M/S. AMITY ROCK PRODUCTS PVT. LTD IX/376,THOTTATHUMKUZHY,CHUNKAPPARE.P.O,PATHANAMTHITTA ,REPRESENTED BY ITS MANAGING DIRECTOR,ABRAHAM K.THOMAS. BY ADVS. SRI.PHILIP J.VETTICKATTU SRI.VINEETH KURIAKOSE RESPONDENT(S)/RESPONDENTS: 1 KVAT APPELLATE TRIBUNAL ADDITIONAL BENCH,THIRUVANANTHAPURAM- 695001,REPRESENTED BY ITS SECRETARY 2 THE DEPUTY COMMISSIONER (APPEALS) II KERALA STATE GST DEPARTMENT,KOLLAM-691001. 3 THE COMMERICAL TAX OFFICER (WC), COMMERCIAL TAXES, PATHANAMTHITTA 689 645 R BY GOVERNMENT PLEADER, SMT.THUSHARA JAMES THIS REVIEW PETITION HAVING BEEN FINALLY HEARD ON 12.04.2018, THE COURT ON THE SAME DAY PASSED THE FOLLOWING: RP.No.332 OF 2018(A) IN WP(C). 4407/2018 2 P.B.SURESH KUMAR, J. =============== Review petition No. 332 of 2018 in W.P.(C) No.4407 of 2018 -------------------------------------------------- Dated this the 12th day of April, 2018

O R D E R In terms of the judgment sought to be reviewed, the petitioner obtained directions from this court for disposal of an application preferred by the Managing Director of the petitioner for stay in an appeal preferred by them under the Kerala Value Added Tax Act. It is stated in the review petition that the aforesaid order was obtained by the petitioner by mistake. The petitioner, therefore, seeks review of the judgment.

2.

In the light of the statement made by the petitioner in the review petition that the judgment sought to be reviewed was obtained by mistake, I deem it appropriate to allow the review petition. In the result, the review petition is allowed and the judgment rendered in the writ petition on 8.2.2018 is recalled. P.B. SURESH KUMAR, JUDGE SKS

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.