Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
MONDAY, THE 2ND DAY OF APRIL 2018 / 12TH CHAITHRA, 1940
WP(C).No. 11242 of 2018
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PETITIONER :
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M/S. FINS ENGINEERS AND CONTRACTORS [P] LTD,
NP TOWERS, 1ST FLOOR, POOKUNNAM ROAD, WEST FORT,
THRISSUR. PINCODE 680004,
REPRESENTED BY ITS MG. DIRECTOR P.N. SURESH.
BY ADVS.SRI.U.BALAGANGADHARAN
SRI.V.JAYANANDAKUMAR
RESPONDENTS :
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1. STATE TAX OFFICER(WORKS CONTRACT),
THRISSUR, PIN- 680032.
2. THE DEPUTY COMMISSIONER(APPEALS),
STATE GST DEPARTMENT, THRISSUR, PIN- 680032.
3. THE INSPECTING ASSISTANT COMMISSIONER
COMMERCIAL TAXES, THRISSUR, PIN- 680032.
4. STATE OF KERALA,
REPRESENTED BY SECRETARY (TAXES),
THIRUVANANTHAPURAM, PIN- 695001.
BY GOVERNMENT PLEADER SMT. M.M.JASMIN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 02-04-2018, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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04/4/2018
WP(C).No. 11242 of 2018 (E)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 TRUE COPY OF THE ASSESSMENT ORDER DATED
31.01.2018 FOR THE YEAR 2015-16 ISSUED BY THE 1ST
RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE MEMORANDUM OF APPEAL DATED
23/03/2018 FILED BY THE PETITIONER BEFORE THE 2ND
RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE PETITION FOR DELAY
CONDONATION DATED 23.03.2018 FILED BY THE
PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE STAY PETITION DATED 23.03.2018
FILED BY THE PETITIONER BEFORE THE 2ND
RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE PETITION FOR EARLY HEARING OF
THE APPEAL DATED 23.03.2018 FILED BY THE
PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT P6 TRUE COPY OF THE NOTICE NO. A7/656/2018 DATED
05.03.2018 ISSUED BY THE 3RD RESPONDENT TO THE
PETITIONER.
RESPONDENT'S EXHIBITS :
NIL.
//TRUE COPY//
P.A. TO JUDGE
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4/4/2018
A.MUHAMED MUSTAQUE, J.
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W.P.(C) No.11242 of 2018
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Dated this the 2nd day of April, 2018
JUDGMENT The petitioner, aggrieved by Ext.P6 demand notice has approached this Court. As against Ext.P1 assessment order passed by the first respondent, the petitioner filed Ext.P2 appeal along with Ext.P3 delay condonation application and Ext.P4 stay application before the second respondent.
In the light of the above, there shall be a direction to the second respondent to dispose of Exts.P3 and P4 applications within two months. Till the disposal of Exts.P3 and P4, all coercive steps to recover the demand based on the order impugned in the appeal, shall be deferred.
The writ petition is disposed of as above. A.MUHAMED MUSTAQUE, JUDGE ln
