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Chirayath Traders vs. The State Tax Officer

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WP(C)/15936/2019HC KeralaGSTCNR KLHC01040673201912 June 2019Bench: HONOURABLE MR.JUSTICE S.V.BHATTI3 pages

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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 WEDNESDAY, THE 12TH DAY OF JUNE 2019 / 22ND JYAISHTA, 1941 WP(C).No. 15936 of 2019 PETITIONER/S: CHIRAYATH TRADERS, V/474F, 1ST FLOOR, KPS PRIME TRADERS,. CENTRAL DENA BANK, ANGAMALY, REPRESENTED BY ITS PROPRIETOR SRI BIJU RAPHAEL BY ADVS. SRI.K.S.HARIHARAN NAIR SRI.P.F.JOY RESPONDENT/S: 1 THE STATE TAX OFFICER, STATE GOODS AND SERVICES TAX DEPARTMENT, THOTTAKKARA BUILDING, OPP. GOVT. HOSPITAL, ANGAMALY PIN 683572 2 THE INSPECTING ASSISTANT COMMISSIONER, STATE GOODS AND SERVICES TAX DEPARTMENT, OFFICE OF THE DEPUTY COMMISSIONER, MATTANCHERRY 682 002 GP. DR. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 12.06.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C).No. 15936 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 two months from today. S.V.BHATTI JUDGE Ac

WP(C).No. 15936 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 2016-17. EXHIBIT P2 COPY OF THE APPEAL MEMORANDUM DATED 30.03.2019 AGAINST EXT.P1. EXHIBIT P3 COPY OF THE STAY PETITION DATED 30.03.2019 IN EXT.P2 APPEAL. EXHIBIT P4 COPY OF THE REVENUE RECOVERY NOTICE ISSUED BY THE 3RD RESPONDENT DATED 15.05.2019. RESPOMDENT'S/S EXHIBITS: NIL

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.