BharatTaxGST

Moolans Family Mart (Margin Free Market) vs. The State Tax Officer-Ii

Original PDF →
WP(C)/16687/2019HC KeralaGSTCNR KLHC01042569201919 June 2019Bench: HONOURABLE MR.JUSTICE S.V.BHATTI3 pages

No AI summary yet for this judgment.

Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI WEDNESDAY, THE 19TH DAY OF JUNE 2019 / 29TH JYAISHTA, 1941 WP(C).No.16687 of 2019 PETITIONER: MOOLANS FAMILY MART (MARGIN FREE MARKET) MOOLANS SQUARE, XXV/681, MAIN ROAD, SOUTH CHALAKUDY, PIN-680 307 REPRESENTED BY ITS MANAGING PARTNER SRI. JOSEPH MOOLAN. BY ADV. SRI.K.S.HARIHARAN NAIR RESPONDENTS: 1 THE STATE TAX OFFICER-II STATE GOODS AND SERVICES TAX DEPARTMENT, CHALAKUDY, PIN-680 307. 2 THE DEPUTY COMMISSIONER (APPEALS) COMMERCIAL TAXES, COMPLEX, POOTHOLE, THRISSUR PIN-680 004. 3 THE ASSISTANT COMMISSIONER OF STATE TAX SGST KERALA, IRINJALAKUDA, PIN-680125. DR. THUSHARA JAMES, GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 19.06.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C).No.16687 of 2019 2

JUDGMENT Heard Sri. K.S. Hariharan Nair, the learned counsel for the petitioner and Dr. Thushara James, the learned Government Pleader.

2.

The petitioner prays for a direction to the second respondent to consider and dispose of Ext.P3 stay petition expeditiously.

3.

Having regard to the circumstances of the case, the writ petition is disposed of directing the second respondent to consider and dispose of Ext.P3 stay petition, as expeditiously as possible, preferably within two months from the date of receipt of a copy of this judgment. The recovery proceedings pursuant to the orders under appeal before the second respondent are stayed for a period of two months from today. S.V.BHATTI JUDGE DCS

WP(C).No.16687 of 2019 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER DATED 02.11.2018 FOR THE YEAR 2008-09 ISSUED BY THE IST RESPONDENT. EXHIBIT P2 COPY OF THE APPEAL MEMORANDUM DATED 14.3.2019 AGAINST EXT.P1. EXHIBIT P3 COPY OF THE STAY PETITION DATED 14.3.2019 IN EXT.P2 APPEAL. EXHIBIT P4 COPY OF THE REVENUE RECOVERY NOTICE DATED 16.5.2019 ISSUED BY THE 3RD RESPONDENT.

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.