BharatTaxGST

Kalyan Silks Trichur (P) LTD. vs. Assistant Commissioner (Assessment)

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WP(C)/14883/2019HC KeralaGSTCNR KLHC01037835201930 May 2019Bench: HONOURABLE MR.JUSTICE S.V.BHATTI3 pages
For Petitioner: SRI.K.N.SREEKUMARAN, SRI.N.SANTHOSHKUMAR, SRI.P.J.ANILKUMAR (A-1768)For Respondent: GP DR. THUSHARA JAMES

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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 THURSDAY, THE 30TH DAY OF MAY 2019 / 9TH JYAISHTA, 1941 WP(C).No. 14883 of 2019 PETITIONER: KALYAN SILKS TRICHUR (P) LTD. CORPORATE OFFICE, 4/621/2, KURIACHIRA, THRISSUR-680 006, (REPRESENTED BY THE COMPANY SECRETARY SRI. GANESH T.A). BY ADVS. SRI.K.N.SREEKUMARAN SRI.N.SANTHOSHKUMAR SRI.P.J.ANILKUMAR (A-1768) RESPONDENTS: 1 ASSISTANT COMMISSIONER (ASSESSMENT) STATE GOODS AND SERVICE TAX DEPARTMENT, SPECIAL CIRCLE, THRISSUR-680 001. 2 DEPUTY COMMISSIONER (APPEALS), STATE GOODS AND SERVICES TAX DEPARTMENT, POOTHOLE, THRISSUR-680 003 3 ASSISTANT COMMISSIONER OF STATE TAX, STATE GOODS AND SERVICES TAX DEPARTMENT, POOTHOLE, THRISSUR-680 003 OTHER PRESENT: GP DR. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 30.05.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C).No. 14883 of 2019 -2-

JUDGMENT Heard Sri. K.N Sreekumaran, the 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.P2(b) 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.P2(b) stay petition as expeditiously as possible, preferably within four weeks 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 four weeks from today. S.V.BHATTI JUDGE SJ

WP(C).No. 14883 of 2019 -3- APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER NO. 32080583992/2013-14 DATED 31.5.2018 ISSUED BY THE 1ST RESPONDENT. EXHIBIT P2OF THE APPEAL MEMORANDUM FOR THE YEAR 2013-14 AGAINST EXT P1 FILED BEFORE THE 2ND RESPONDENT ON 3.5.2019. EXHIBIT P2 AOF THE APPLICATION FOR CONDONATION OF DELAY FILED IN EXT. P2 APPEAL BEFORE THE 2ND RESPONDENT ON 3.5.2019. EXHIBIT P2 BOF THE APPLICATION FOR STAY FILED IN EXT P2 APPEAL BEFORE THE 2ND RESPONDENT ON 3.5.2019. EXHIBIT P2 COF THE APPLICATION FOR EARLY HEARING FILED IN EXT. P2 APPEAL BEFORE THE 2ND RESPONDENT ON 3.5.2019. EXHIBIT P3OF THE DEMAND NOTICE IN FORM 1 NO. A7-185/2019 DATED 25.3.2019 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.