BharatTaxGST

Pittappillil Agencies vs. Assistant Commissioner

Original PDF →
WP(C)/14887/2019HC KeralaGSTCNR KLHC01037814201930 May 2019Bench: HONOURABLE MR.JUSTICE S.V.BHATTI3 pages
For Respondent: GP DR. THUSHARA JAMES

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 THURSDAY, THE 30TH DAY OF MAY 2019 / 9TH JYAISHTA, 1941 WP(C).No. 14887 of 2019 PETITIONER/S: PITTAPPILLIL AGENCIES, CATTLE MARKET ROAD, PERUMBAVOOR, PIN-683542. (REPRESENTED BY SRI.PETER PAUL, MANAGING PARTNER) BY ADVS. SRI.K.N.SREEKUMARAN SRI.N.SANTHOSHKUMAR SRI.P.J.ANILKUMAR (A-1768) RESPONDENT/S: 1 ASSISTANT COMMISSIONER, SPECIAL CIRCLE, STATE GOODS AND SERVICES TAX DEPARTMENT, PERUMBAVOOR, PIN-683542. 2 DEPUTY COMMISSIONER (APPEALS), STATE GOODS AND SERVICES TAX DEPARTMENT, THEVARA, ERNAKULAM-682015. 3 ASSISTANT COMMISSIONER, STATE GOODS AND SERVICES TAX DEPARTMENT, MUVATTUPUZHA, PIN-686669. 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. 14887 of 2019 -2-

JUDGMENT Heard Sri. K.N Sreekumaran., the petitioner's counsel 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(a) 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(a) 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. 14887 of 2019 -3- APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER NO.32151364222/2012-13-KVAT DATED 26.3.2019 ISSUED BY THE 1ST RESPONDENT. EXHIBIT P2OF THE APPEAL MEMORANDUM FOR THE YEAR 2012-13 AGAINST EXT-P1 FILED BEFORE THE 2ND RESPONDENT ON 26.4.2019. EXHIBIT P2(A)OF THE APPLICATION FOR STAY FILED IN EXT-P2 APPEAL BEFORE THE 2ND RESPONDENT ON 26.4.2019. EXHIBIT P2(B)OF THE APPLICATION FOR EARLY HEARING FILED IN EXT-P2 APPEAL BEFORE THE 3RD RESPONDENT ON 26.4.2019. EXHIBIT P3OF THE DEMAND NOTICE NO.40/2019-20 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.