Dileep Pawar vs. The State Tax Officer - Kerala High Court, 19 July 2019

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE FRIDAY, THE 19TH DAY OF JULY 2019 / 28TH ASHADHA, 1941 WP(C).No.19738 of 2019 PETITIONER: DILEEP PAWAR, AGED 54 YEARS, PROPRIETOR, M/S. BHAIRAVNATH BULLION, RAJASREE BHAVAN, MUNDAKKAYAM, KOTTAYAM DISTRICT. BY ADVS. SRI.HARISANKAR V. MENON SMT.K.KRISHNA SMT.MEERA V.MENON RESPONDENTS: 1 THE STATE TAX OFFICER, SGST DEPARTMENT, PONKUNNAM-686 506. 2 THE DEPUTY COMMISSIONER (APPEALS), COMMERCIAL TAXES DEPARTMENT, KOTTAYAM-686 001. 3 THE ASST.COMMISSIONER, STATE GOODS AND SERVICES TAX, PALA, PIN-686 575. BY ADV.SMT.TUSHARA JAMES, GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 19.07.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C).No.19738 of 2019 -2-

JUDGMENT The petitioner, as against order issued by the first respondent, filed Ext.P2 appeal before the second respondent. The petitioner also filed Ext.P3 stay application. In view of the above, there shall be a direction to the second respondent to take a decision on Ext.P3 stay application within a period of two months. Till then, recovery proceedings pursuant to the impugned order in the appeal shall be deferred. The writ petition is disposed of as above. A.MUHAMED MUSTAQUE JUDGE akv

WP(C).No.19738 of 2019 -3- APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2013-14 EXHIBIT P2 COPY OF APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2013-14 EXHIBIT P3 COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT FOR THE YEAR 2013-14 EXHIBIT P4 COPY OF NOTICE IN FORM, NO.1 ISSUED BY THE 3RD 3RD RESPONDENT. RESPONDENT'S/S EXHIBITS : NIL.

////

C.A. TO JUDGE