BharatTaxGST

Stove Craft LTD. No. 563 vs. The Deputy Commissioner

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RP/444/2022HC KeralaGSTCNR KLHC01034376202231 May 2022Bench: HONOURABLE MR. JUSTICE GOPINATH P.3 pages
For Petitioner: AJI V.DEV, M.G.SHAJI, ALAN PRIYADARSHI DEV, RESPONDENTS/RESPONDENTS:, THE DEPUTY COMMISSIONER, SPECIAL CIRCLE, STATE GOODS & SERVICES TAX DEPARTMENT, MINI CIVIL STATION, PERUMBAVOOR - 683542., THE KERALA VALUE ADDED TAX APPELLATE TRIBUNAL, STATE TAX COMPLEX, THEVARA, PERUMANOOR, KOCHI - 682015...For Respondent: DR. THUSHARA JAMES (SR.PP)

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Heard together (2 matters)

RP NO. 444 OF 2022
WP(C) 15399/2022

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE GOPINATH P. TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944 RP NO. 444 OF 2022 AGAINST THE INTERIM ORDER IN WP(C) 15399/2022 DATED 06.05.2022 OF HIGH COURT OF KERALA REVIEW PETITIONER/PETITIONER: STOVE CRAFT LTD. NO. 563, SREE BHADRA VILASAM KSHETHRAYOGAM, VADDAKKUMAKARA, K. R. PURAM P. O., PALLIPPURAM, CHERTHALA, ALAPPUZHA, KERALA - 688541, REPRESENTED BY ITS AUTHORISED SIGNATORY SRI M. D. SREEKUMAR. BY ADVS. AJI V.DEV M.G.SHAJI ALAN PRIYADARSHI DEV RESPONDENTS/RESPONDENTS: 1 THE DEPUTY COMMISSIONER, SPECIAL CIRCLE, STATE GOODS & SERVICES TAX DEPARTMENT, MINI CIVIL STATION, PERUMBAVOOR - 683542. 2 THE KERALA VALUE ADDED TAX APPELLATE TRIBUNAL STATE TAX COMPLEX, THEVARA, PERUMANOOR, KOCHI - 682015, REPRESENTED BY ITS SECRETARY. 3 THE DEPUTY COMMISSIONER OF STATE TAX STATE GOODS AND SERVICES TAX DEPARTMENT, CIVIL STATION, KAKKANAD, ERNAKULAM - 682030. OTHER PRESENT: DR. THUSHARA JAMES (SR.PP) THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: R.P No.444 of 2022 2

O R D E R This Review Petition has been filed seeking modify/clarify the interim order dated 06-05-2022 in W.P.(C) No.15399/2022. When this matter is taken up for consideration today, I have heard the learned counsel for the petitioner and the learned Senior Government Pleader appearing for the respondents. After hearing counsel, I am of the opinion that the Writ Petition itself can be disposed of and therefore it is not necessary to entertain this Review Petition. This Review Petition will, therefore, stand closed. GOPINATH P.

JUDGE ats

R.P No.444 of 2022 3 APPENDIX OF RP 444/2022 PETITIONER ANNEXURES Annexure A1 AOF THE JUDGEMENT IN DEPUTY TAHSILDAR (R.R) V VIJAYA BUILDERS DATED 21.01.2016.

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.