M/S. Lucky Star Bakers PVT LTD. vs. The State Tax Officer (Intelligence)
Original PDF →WA/1505/2020HC KeralaGSTCNR KLHC01063443202020 November 2020Bench: HONOURABLE MR.JUSTICE K.VINOD CHANDRAN,HONOURABLE MR. JUSTICE T.R.RAVI2 pages
For Respondent: SENIOR GOVERNMENT PLEADER SRI.V.K.SHAMSUDHEEN
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Heard together (2 matters)
WA.No.1505 OF 2020
WP(C) 22769/2020
Read from the judgment's own cause title. This page is filed under one of them.
Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 20TH DAY OF NOVEMBER 2020 / 29TH KARTHIKA, 1942
WA.No.1505 OF 2020
AGAINST THE JUDGMENT IN WP(C) 22769/2020(U) OF HIGH COURT OF
KERALA
APPELLANT:
M/S. LUCKY STAR BAKERS PVT LTD.
CHELOOR, IRINJALAKUDA, THRISSUR - 680 122,
REPRESENTED BY TIS MANAGING DIRECTOR, RAVI K. V.
BY ADVS.
SRI.HARISANKAR V. MENON
SMT.MEERA V.MENON
SMT.K.KRISHNA
RESPONDENTS:
1
THE STATE TAX OFFICER (INTELLIGENCE)
SQUAD NO. I, STATE GOODS AND SERVICES TAX DEPARTMENT,
THRISSUR - 680 004.
2
THE STATE TAX OFFICER (INTELLIGENCE)
SQUAD NO. II, STATE GOODS AND SERVICES TAX
DEPARTMENT, THRISSUR - 680 004.
3
THE DEPUTY COMMISSIONER OF STATE TAX (INTELLIGENCE)
STATE GOODS AND SERVICES TAX DEPARTMENT,
THRISSUR - 680 004.
4
THE JOINT COMMISSIONER (GENERAL) OF STATE TAX
GOODS AND SERVICES TAX DEPARTMENT,
THIRUVANANTHAPURAM - 695 001.
OTHER PRESENT:
SENIOR GOVERNMENT PLEADER SRI.V.K.SHAMSUDHEEN
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 20.11.2020,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
K. Vinod Chandran & T.R.Ravi, JJ.
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Writ Appeal No. 1505 of 2020
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Dated, this the 20th day of November, 2020
JUDGMENT Vinod Chandran, J.
The only prayer made by the appellant is that the appellant had sought for 60 days time for filing reply. However, the learned Single Judge had granted only 30 days. We are of the opinion that there would be no impropriety in granting 60 days time as sought for before the learned Single Judge. We hence grant the appellant time up to 21.12.2020.
Writ appeal is disposed of. K.VINOD CHANDRAN JUDGE T.R.RAVI JUDGE jma/-
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.