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M/S.Confident Projects (INDIA) PVT.LTD vs. The Assistant Commissioner(Wc)

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WP(C)/13904/2019HC KeralaGSTCNR KLHC01034580201921 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. 13904 of 2019 PETITIONER/S: M/S.CONFIDENT PROJECTS (INDIA) PVT.LTD 868/2, S.A.ROAD, VYTTILA, ERNAKULAM DISTRICT-682019, REPRESENTED BY ITS POWER OF ATTORNEY HOLDER T.A.JOSEPH BY ADVS. SRI.K.J.ABRAHAM SRI.NIKHIL JOHN RESPONDENT/S: 1 THE ASSISTANT COMMISSIONER(WC) O/O.DEPUTY COMMISSIONER, STATE GOODS AND SERVICE E TAX DEPARTMENT, STATE GOODS AND SERVICES TAX COMPLEX, PERUMANOOR, ERNAKULAM DISTRICT-682015 2 THE DEPUTY COMMISSIONER (APPEALS) COMMERCIAL TAXES, ERNAKULAM DISTRICT-682015 3 STATE ASSISTANT COMMISSIONER, STATE GOODS AND SERVICES TAX DEPARTMENT, ERNAKULAM DISTRICT, CIVIL STATION, KAKKANAD-682030 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. 13904 of 2019 2

JUDGMENT Heard Sri.K.J.Abraham, the learned counsel for the petitioner and Dr.Thushara James, the learned Government Pleader.

2.

The petitioner prays for a direction to the 2nd respondent to consider and dispose of Ext.P5 delay petition and Ext.P4 stay petition expeditiously.

3.

Having regard to the circumstances of the case, the writ petition is disposed of directing the 2nd respondent to consider and dispose of Ext.P5 delay petition and 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 2nd respondent are stayed for two months from today. S.V.BHATTI JUDGE Ac

WP(C).No. 13904 of 2019

3 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ORDER NO.3207200905/2013-14 DATED 13.12.2018 EXHIBIT P2OF THE JUDGMENT IN WP(C)480/2019 DATED 21.01.2019 EXHIBIT P3OF THE APPEAL MEMORANDUM IN FORM NO.29 DATED 27.04.2019 FOR THE YEAR 2013-14 EXHIBIT P4OF THE FORM NO.30 STAY PETITION DATED 27.04.2019 FOR THE YEAR 2013-14 EXHIBIT P5OF THE FORM NO.30 DAYS DELAY CONDONATION PETITION DATED 27.04.2019 FOR THE YEAR 2013-14 EXHIBIT P6OF THE FORM NO.1 DEMAND NOTICE NO.A5-269/19 DATED 22.02.2019 RESPONDENT'S/S EXHIBITS: NIL ////

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