Aspinwall And Company Limited vs. State Of Kerala - Kerala High Court, 08 July 2019

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI MONDAY, THE 08TH DAY OF JULY 2019 / 17TH ASHADHA, 1941 WP(C).No.18537 of 2019 PETITIONER/S: ASPINWALL AND COMPANY LIMITED 926/A1-A5, DEVANKULANGARA EDAPPALLY, KOCHI - 682024 REPRESENTED BY ITS CHIEF FINANCIAL OFFICER - T.R.RADHAKRISHNAN BY ADVS. SRI.M.GOPIKRISHNAN NAMBIAR SRI.JOSON MANAVALAN SRI.K.JOHN MATHAI SRI.KURYAN THOMAS SRI.PAULOSE C. ABRAHAM RESPONDENT/S: 1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT, TAXES DEPARTMENT, SECRETARIAT THIRUVANANTHAPURAM - 695 001 2 THE DEPUTY COMMISSIONER (APPEALS) KERALA STATE GOODS AND SERVICES TAX SGST DEPARTMENT COMPLEX THEVARA, KOCHI 682015 3 THE ASSISTANT COMMISSIONER OF STATE TAX KERALA STATE GOODS AND SERVICES TAX DEPARTMENT, KOCHI 680030 GOVERNMENT PLEADER DR.THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 08.07.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C).No.18537 of 2019 2

JUDGMENT The learned counsel for the petitioner submits that the writ prayer is not pressed. He seeks liberty to file a fresh Writ Petition on the same cause of action by filing all the documents. Statement placed on records. The Writ Petition is dismissed by granting the liberty as prayed for. S.V.BHATTI, JUDGE APPE

WP(C).No.18537 of 2019 3 APPENDIX PETITIONER'S EXHIBITS EXHIBITS EXHIBIT P1OF THE ASSESSMENT ORDER DATED 06.10.2018 PASSED BY THE 3RD RESPONDENT FOR THE YEAR 2014-2015 EXHIBIT P2OF APPEAL DATED 26.06.2019 (WITHOUT ANNEXURES) FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT EXHIBIT P3OF THE PETITION DATED 25.06.2019 FILED BY THE PETITIONER BEFORE 2ND RESPONDENT.