BharatTaxGST

K.Viswanath vs. V.M.Sreenathan

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Con.Case(C)/404/2021HC KeralaGSTCNR KLHC01011924202131 March 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 31ST DAY OF MARCH 2021/10TH CHAITHRA, 1943 Con.Case(C).No.404 OF 2021 IN W.P(C).NO.28429/2020 AGAINST THE JUDGMENT DATED 18.12.2020 IN W.P(C).NO.28429/2020(C) 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): V.M.SREENATHAN AGE AND FATHER'S NAME NOT KNOWN TO THE 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 SRI.C.K.GOVINDAN, GOVERNMENT PLEADER THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD ON 31.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: Cont. Case (C).No.404/2021 :: 2 ::

J U D G M E N T It is submitted by the learned Government Pleader, on instructions, that the earlier order passed by the respondent will be recalled, and since a fresh hearing has already been conducted on 25.3.2021, a fresh order will be passed, in lieu of the earlier order, within two weeks from today. Taking note of the said submission of the learned Government Pleader, the Contempt of Court Case is closed. A.K.JAYASANKARAN NAMBIAR JUDGE prp/31/3/21

Cont. Case (C).No.404/2021 APPENDIX PETITIONER'S EXHIBITS: ANNEXURE I CERTIFIED COPY OF THE JUDGMENT OF THIS COURT DATED 18.12.2020 IN WPC NO.28429 OF 2020 (C). ANNEXURE II COPY OF CVERING 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 ACKNOWLEDGEMENT DATED 28.12.2020. ANNEXURE III COPY OF LETTER DATED 6.2.2021 AS A REMINDER TO ANN-II LETTER BY SPEED POST TO 3RD RESPONDENT, SERVED ON 8.2.2021. ANNEXURE IV RESPONDENTS EXHIBITS: COPY OF COMMON ORDER DATED 20.11.2020 IN KVATA NO.2628 OF 2019 PASSED BY 3RD RESPONDENT. NIL. //// P.S. TO JUDGE

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