Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
THURSDAY, THE 8TH DAY OF MARCH 2018 / 17TH PHALGUNA, 1939
WP(C).No. 7827 of 2018
PETITIONER:
KHUJSON INDUSTRIES,
THALAKKASSERY, PATTAMBI,
REPRESENTED BY IT'S PROPRIETOR,
SRI.C.P.MUHAMMED ABDUL BASHEER.
BY ADV.SMT.M.K.HAJARA
RESPONDENT(S):
1. THE STATE TAX OFFICER,
STATE GOODS & SERVICE TAXES,
PATTAMBI, PALAKKAD-679 303
2. THE DEPUTY COMMISSIONER(APPEALS),
STATE GOODS & SERVICE TAXES,
GST COMPLEX, PALAKKAD-678 601
3. THE INSPECTING ASSISTANT COMMISSIONER,
COMMERCIAL TAXES, PALAKKAD-678 601
R1 TO R3 BY GOVERNMENT PLEADER SMT.M.M.JASMIN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08-03-2018, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sts
9/3/2018
WP(C).No. 7827 of 2018 (C)
APPENDIX
PETITIONER(S)' EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE ASSESSMENT ORDER FOR THE
YEAR 2013-14 DATED 21-11-2017.
EXHIBIT P1(a) A TRUE COPY OF THE ASSESSMENT ORDER FOR THE
YEAR 2014-15 DATED 21-11-2017.
EXHIBIT P1(b)
A TRUE COPY OF THE ASSESSMENT ORDER FOR THE YEAR
2015-16 DATED 21/11/2017
EXHIBIT P2 A TRUE COPY OF THE APPEAL FILED FOR THE YEAR
2013-14 DATED 08-01-2018
EXHIBIT P2(a) A TRUE COPY OF THE APPEAL FILED FOR THE YEAR
2014-15 DATED 08-01-2018
EXHIBIT P2(b) A TRUE COPY OF THE APPEAL FILED FOR THE YEAR
2015-16 DATED 08-01-2018
EXHIBIT P3 A TRUE COPY OF THE STAY PETITION FILED FOR THE
YEAR 2013-14 DATED 08-01-2018
EXHIBIT P3(a) A TRUE COPY OF THE STAY PETITION FILED FOR THE
YEAR 2014-15 DATED 08-01-2018
EXHIBIT P3(b) A TRUE COPY OF THE STAY PETITION FILED FOR THE
YEAR 2015-16 DATED 08-01-2018
EXHIBIT P4 A TRUE COPY OF THE RR NOTICE IN FORM NO.1 ISSUED
FOR THE YEAR 2013-14 DATED 17-02-2018
EXHIBIT P4(a) A TRUE COPY OF THE RR NOTICE IN FORM NO.1 ISSUED
FOR THE YEAR 2014-15 DATED 17-02-2018
EXHIBIT P4(b) A TRUE COPY OF THE RR NOTICE IN FORM NO.1 ISSUED
FOR THE YEAR 2015-16 DATED 17-02-2018
RESPONDENT'S EXHIBITS:
NIL
/TRUE COPY/
P.S.TO JUDGE
sts
9/3/2018
A. MUHAMED MUSTAQUE, J.
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W.P. (C) No.7827 of 2018
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Dated this the 8th day of March, 2018
J U D G M E N T The petitioner, as against the assessment orders, Ext.P1 series, filed Ext.P2 series of appeals before the 2nd respondent.
The petitioner also filed Ext.P3 series of stay applications.
Considering the facts and circumstances of the case, there shall be a direction to the 2nd respondent to consider the stay applications filed by the petitioner within a period of two months, after issuing notice to the petitioner. Till disposal of the stay applications, all recovery proceedings based on the assessment orders shall be kept in abeyance.
This writ petition is disposed of as above. A. MUHAMED MUSTAQUE JUDGE smp
