BharatTaxGST

Sulthan Gold Classic Private Limited vs. The Assistant Commissioner Of State Tax

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WP(C)/11454/2019HC KeralaGSTCNR KLHC01028757201910 April 2019Bench: HONOURABLE MR.JUSTICE S.V.BHATTI3 pages
For Respondent: SR. GP. SRI. C.K. GOVINDAN

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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 10TH DAY OF APRIL 2019 / 20TH CHAITHRA, 1941 WP(C).No. 11454 of 2019 PETITIONER/S: SULTHAN GOLD CLASSIC PRIVATE LIMITED KOTTACHERY, KANHANGAD, KASARAGOD- 671316, REPRESENTED BY ITS AUTHORISED SIGNATORY SRI.T.M.ABDUL RAHOOF. BY ADV. SRI.K.S.HARIHARAN NAIR RESPONDENT/S: 1 THE ASSISTANT COMMISSIONER OF STATE TAX, STATE GOODS AND SERVICES TAX DEPARTMENT, KERALA, NEAR RAILWAY STATION, KASARAGOD- 671121. 2 THE DEPUTY COMMISSIONER (APPEALS), COMMERCIAL TAXES, NIRMAL ARCADE BUILDINGS, ERANJIPALAM, KOZHIKODE- 673006. OTHER PRESENT: SR. GP. SRI. C.K. GOVINDAN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 10.04.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: W.P.(C) No.11454/2019 -2-

J U D G M E N T Heard Sri K.S. Hariharan Nair, the learned counsel for the petitioner and Sri C.K. Govindan, the learned Senior Government Pleader for the respondents.

2.

The petitioner prays for a direction to the second respondent to consider and dispose of Ext.P3 stay petition and Ext.P2 appeal 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. Ext.P2 appeal, if otherwise in order, to be considered and disposed of within four months from today.

W.P.(C) No.11454/2019 -3- Recovery proceedings pursuant to the order under appeal before the second respondent are stayed for two months from today. S.V.BHATTI JUDGE jjj APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER DATED 30.04.2018 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2016-17. EXHIBIT P2 COPY OF THE APPEAL MEMORANDUM DATED 13.03.2019 AGAINST EXT.P1. EXHIBIT P3 COPY OF THE STAY PETITION DATED 13.03.2019 IN EXT.P2 APPEAL.

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.