BharatTaxGST

Sankar-La Retail Limited vs. The State Tax Officer

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WP(C)/16189/2019HC KeralaGSTCNR KLHC01041309201914 June 2019Bench: HONOURABLE MR.JUSTICE S.V.BHATTI3 pages
For Petitioner: SRI.K.S.HARIHARAN NAIR, SRI.P.F.JOYFor Respondent: GP. SMT. M.M. JASMIN

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI FRIDAY, THE 14TH DAY OF JUNE 2019 / 24TH JYAISHTA, 1941 WP(C).No.16189 of 2019 PETITIONER: SANKAR-LA RETAIL LIMITED, DOOR NO. III/138, ALLIED BUILDING, THRITHALLUR, THRISSUR -680 619, REPRESENTED BY ITS MANAGING DIRECTOR, SRI. DINESH P.S. BY ADVS. SRI.K.S.HARIHARAN NAIR SRI.P.F.JOY RESPONDENTS: 1 THE STATE TAX OFFICER, STATE GOODS AND SERVICES TAX DEPARTMENT, MINI CIVIL STATION, CHAVAKKAD, THRISSUR-680 506 2 THE DEPUTY COMMISSIONER OF STATE TAX (APPEALS) TAX COMPLEX, POOTHOLE, THRISSUR-680 004. 3 THE ASSIGNMENT COMMISSIONER OF STATE TAX, SGST KERALA, IRINJALAKKUDA, THRISSUR-680 125 OTHER PRESENT: GP. SMT. M.M. JASMIN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 14.06.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C).No.16189 of 2019 -2-

JUDGMENT Heard Sri. K.S Hariharan Nair., the counsel for the petitioner and Smt. M.M Jasmine, the learned Government Pleader.

2.

The petitioner prays for a direction to the second respondent to consider and dispose of Ext.P3 delay condonation and Ext.P4 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 delay condonation and Ext.P4 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 two months from today. S.V.BHATTI JUDGE SJ

WP(C).No.16189 of 2019 -3- APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT DATED 25.02.2019 FOR THE YEAR 2012-13. EXHIBIT P2 COPY OF THE APPEAL MEMORANDUM DATED 31.05.2019 AGAINST EXT.P1. EXHIBIT P3 COPY OF THE DELAY CONDONATION PETITION DATED 31.05.2019 IN EXT. P2 APPEAL. EXHIBIT P4 COPY OF THE STAY PETITION DATED 31.05.2019 IN EXT. P2 APPEAL. EXHIBIT P5 COPY OF THE REVENUE RECOVERY NOTICE ISSUED BY THE 3RD RESPONDENT DATED 25.05.2019.

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.