Heard together (2 matters)
WA.No. 627 of 2018
WP(C) 3955/2018
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 K.VINOD CHANDRAN
&
THE HONOURABLE MR. JUSTICE ASHOK MENON
MONDAY, THE 2ND DAY OF APRIL 2018 / 12TH CHAITHRA, 1940
WA.No. 627 of 2018
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AGAINST THE JUDGMENT IN WP(C) 3955/2018 of HIGH COURT OF KERALA DATED
19-02-2018
APPELLANT/PETITIONER:
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M/S. DEEPAM GRANITES
MURINGAMALA, VEMBALLUR P.O, PALAKKAD 678 502
REPRESENTED BY THE MANAGING PARTNER, RAMANAN K
BY ADVS.SRI.HARISANKAR V. MENON
SMT.MEERA V.MENON
SMT.K.KRISHNA
RESPONDENTS/RESPONDENTS:
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1. THE STATE TAX OFFICER
STATE GST DEPARTMENT,
ALATHUR 678 541
2. STATE OF KERALA
REPRESENTED BY ITS SECRETARY,
TAXES DEPARTMENT,GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695 001
R BY SR GOVERNMENT PLEADER SRI MOHAMMED RAFIQ
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 02-04-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
jma
K. Vinod Chandran & Ashok Menon, JJ
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W.A No.627 of 2018
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Dated this the 02nd day of April, 2018
J U D G M E N T K. Vinod Chandran, J
The appellant has challenged the judgment of the learned Single Judge refusing to interfere in the order of penalty, for reason of there being an alternate remedy. The learned Counsel appearing for the appellant now submits that the appellant has already approached the appellate authority. In such circumstances, leaving open all contentions, the writ appeal would stand closed. K. Vinod Chandran, Judge Ashok Menon, Judge jma
