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Sherin Hifab Contracts INDIA PVT. LTD vs. The Intelligence Officer (I.B)

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WP(C)/13905/2019HC KeralaGSTCNR KLHC01034726201921 May 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 TUESDAY, THE 21ST DAY OF MAY 2019 / 31ST VAISAKHA, 1941 WP(C).No. 13905 of 2019 PETITIONER/S: SHERIN HIFAB CONTRACTS INDIA PVT. LTD V/830D,IDA,EDAYAR, MUPPATHADOM.P.O., KOCHI-683 110,REPRESENTED BY ITS MANAGING DIRECTOR, PRINCE VARGHESE BY ADVS. SRI.S.ANIL KUMAR (TRIVANDRUM) SRI.M.RAJAGOPAL RESPONDENT/S: 1 THE INTELLIGENCE OFFICER (I.B) COMMERCIAL TAXES, MATTANCHERRY AT ALUVA 2 THE DEPUTY COMMISSIONER (APPEALS) COMMERCIAL TAXES, THEVARA, ERNAKULAM,ERNAKULAM DISTRICT-682 013 3 THE KERALA VALUE ADDED TAX APPELLATE TRIBUNAL, THEVARA, KOCHI-682 015,REPRESENTED BY ITS SECRETARY 4 THE ASST. COMMISSIONER, STATE GOODS AND SERVICES TAX DEPARTMENT, KAKKANAD, KOCHI,PIN-682 030 GP DR. THUSHARA JAMES THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21.05.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C).No. 13905 of 2019 2

JUDGMENT Heard Sri.S.Anil Kumar, the learned counsel for the petitioner and Dr.Thushara James, the learned Government Pleader.

2.

The petitioner prays for a direction to the third respondent to consider and dispose of Ext.P4 stay petition expeditiously.

3.

Having regard to the circumstances of the case, the writ petition is disposed of directing the third respondent to consider and dispose of Ext.P4 stay petition as expeditiously as possible, preferably within two months from the date of receipt of a copy of this judgment. In the meantime the recovery proceedings pursuant to the orders under appeal before the third respondent are stayed for two months from today. S.V.BHATTI JUDGE Ac

WP(C).No. 13905 of 2019 3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF PENALTY ORDER DATED 6.10.2017 ISSUED BY THE 1ST RESPONDENT FRO THE YEAR 2016-2017 EXHIBIT P1 A COPY OF RECTIFICATION ORDER DATED 20.11.2017 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2016-2017 EXHIBIT P2 COPY OF ORDER DATED 21.02.2019 ISSUED BY THE 2ND RESPONDENT EXHIBIT P3 COPY OF APPEAL MEMORANDUM AGAINST EXT.P2 ORDER FILED BEFORE THE 3RD RESPONDENT EXHIBIT P4 COPY OF STAY PETITION FILED ALONG WITH EXT.P3 APPEAL EXHIBIT P5 COPY OF NOTICE DATED 9.05.20189 ISSUED BY THE 4TH RESPONDENT UNDER THE RR ACT RESPONDENT'S/S EXHIBITS: NIL ////

PA TO JUDGE

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.