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.7726 OF 2020(M)
PETITIONER:
M/S. LLOYD HEALTHCARE PVT. LTD.,
PUNATHIL BUILDINGS, POLASSERY 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 SERVICES TAX 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.7726 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.7726 OF 2020 3 The writ petition is disposed of as above. V.G.ARUN JUDGE SSK/13/3
WP(C).No.7726 OF 2020 4 APPENDIX PETITIONER'S EXHIBITS: EXHIBIT P1OF
ASSESSMENT
ORDER NO.32071282176/2014-15 DATED 26.8.2019 ISSUED BY THE 2ND RESPONDENT. EXHIBIT P2OF THE KVAT APPEAL MEMORANDUM WITH KVAT NO.2602 OF 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
