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K. Viswanath vs. Sri. V.M. Sreenathan

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Con.Case(C)/407/2021HC KeralaGSTCNR KLHC01011943202107 April 2021Bench: HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR3 pages

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943 Con.Case(C).No.407 OF 2021 IN WP(C). 28413/2020 AGAINST THE ORDER/JUDGMENT DATED 18.12.2020 IN WP(C) 28413/2020(B) OF HIGH COURT OF KERALA PETITIONER/PETITIONER IN THE WP(C): K. VISWANATH, AGED 62 YEARS S/O. ARAVINDAKSHA MENON, PROPRIETOR OF M/S KIRTHI DIAMOND JEWELLERY, 34/572-1, BYE PASS ROAD, PALARIVATTOM, COCHIN - 682 024., RESIDING AT KURIAKKATTIL HOUSE, BYE PASS ROAD, ERNAKULAM, COCHIN - 682 024. BY ADV. SRI.TOMSON T.EMMANUEL RESPONDENT/3RD RESPONDENT IN THE WP(C): SRI. V.M. SREENATHAN AGE AND FATHER'S NAME NOT KNOWN TO PETITIONER, WORKING AS THE JOINT COMMISSIONER (APPEALS), STATE GOODS AND SERVICES TAX DEPARTMENT, STATE GOODS AND SERVICES TAX COMPLEX, THEVARA, ERNAKULAM, COCHIN - 682 015. BY GOVERNMENT PLEADER SRI.C.K GOVINDAN THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD ON 07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: Con.Case(C).No.407 OF 2021 :2:

JUDGMENT It is submitted by the learned Government Pleader that after the personal hearing conducted on 25.03.2021, a fresh order has been passed in lieu of the erstwhile order that was passed by the respondent. Taking note of the said submission, the Contempt of Court Case is closed. A.K.JAYASANKARAN NAMBIAR

JUDGE mns

Con.Case(C).No.407 OF 2021 :3: APPENDIX PETITIONER'S/S EXHIBITS: ANNEXURE I CERTIFIED COPY OF THE JUDGMENT OF THIS COURT DATED 18.12.2020 IN WP(C) NO.28413 OF 2020(B). ANNEXURE IIOF COVERING LETTER DATED 26.12.2020 ALONG WITH COPY OF JUDGMENT AND COPY OF WRIT PETITION, SENT BY REGISTERED POST TO 3RD RESPONDENT AND WHICH WAS ACKNOWLEDGMENT

DATED 28.12.2020. ANNEXURE IIIOF LETTER DATED 06.02.2021 AS A REMINDER TO ANN-II LETTER BY SPEED POST TO JOINT

COMMISSIONER

(APPEALS), ERNAKULAM. ANNEXURE IVOF COMMON ORDER DATED 20.11.2020 IN KVATA NO.2627 OF 2019 PASSED BY 3RD RESPONDENT. RESPONDENTS EXHIBITS:NIL //// P.A TO JUDGE

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.