Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
FRIDAY, THE 13TH DAY OF MARCH 2020 / 23RD PHALGUNA, 1941
WP(C).No.7723 OF 2020(M)
PETITIONER:
M/s. LLOYD HEALTHCARE PVT.LTD.,
PUNATHIL BUILDINGS, POLASERY LANE,
PJ ANTONY ROAD, PALARIVATTOM,
KOCHI, PIN-682 025,
REPRESENTED BY ITS AUTHORIZED SIGNATORY,
MRS. SINCY MAXAN.
BY ADVS.
SRI.SOJAN MATHEW
SRI.V.C.CHARLY
SRI.K.N.KRISHNAN NAMBOOTHIRI
SMT.K.J.VALSALA KUMARI
RESPONDENTS:
1
THE STATE OF KERALA,
REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,
TAXES DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2
STATE TAX OFFICER,
STATE GOODS AND SERVICES TAX DEPARTMENT,
FIRST CIRCLE, KALAMASSERY, CIVIL STATION,
KAKKANAD ERNAKULAM, PIN-682 030.
3
DEPUTY COMMISSIONER (APPEALS)
STATE GOODS AND SERVICE DEPARTMENT,
COMMERCIAL TAX COMPLEX, ERNAKULAM,
PIN-682 015.
R1-3 BY GP DR.THUSHARA JAMES
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.03.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.7723 OF 2020
2
JUDGMENT
Dated this the 13th day of March 2020
Aggrieved by Exhibit P1-assessment
order, the petitioner has preferred Exhibit P2-
appeal along with Exhibit P3-stay petition.
2.
The limited prayer in this writ petition
is for an expeditious consideration of either
Exhibit P2-appeal or Exhibit P3-stay petition.
3.
Heard the learned Government Pleader
also.
4.
Considering the limited relief sought, I
am inclined to dispose of the writ petition
directing Exhibit P3-stay petition to be
considered within a period of two months from
the date of receipt of copy of this judgment.
5.Till a decision is taken on Exhibit P3- stay petition, all further proceedings based on Exhibit P1-assessment order shall be kept in abeyance.
WP(C).No.7723 OF 2020 3 The writ petition is disposed of as above. V.G.ARUN JUDGE SSK/13/3
WP(C).No.7723 OF 2020 4 APPENDIX PETITIONER'S EXHIBITS: EXHIBIT P1OF
ASSESSMENT
ORDER NO.32071282176/2015-16 DATED 26.8.2019 ISSUED BY THE 2ND RESPONDENT. EXHIBIT P2OF THE KVAT APPEAL MEMORANDUM WITH KVAT NO.2603/2019 FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT. EXHIBIT P3OF THE APPLICATION FOR STAY FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT. RESPONDENT'S EXHIBITS:NIL SSK //// PA TO JUDGE
