BharatTaxGST

Popular Industries vs. Assistant Commissioner

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WP(C)/10982/2019HC KeralaGSTCNR KLHC01027535201908 April 2019Bench: HONOURABLE MR.JUSTICE S.V.BHATTI3 pages
For Respondent: SR. G.P. 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 MONDAY, THE 08TH DAY OF APRIL 2019 / 18TH CHAITHRA, 1941 WP(C).No. 10982 of 2019 PETITIONER: POPULAR INDUSTRIES, KUZHIYAMPADAM, MANJAPARA, ANGAMALY (VIA), PIN-683581. (REPRESENTED BY SRI.PAULSON P.VARKEY, MANAGING PARTNER) BY ADVS.SRI.K.N.SREEKUMARAN SRI.N.SANTHOSHKUMAR SRI.P.J.ANILKUMAR (A-1768) RESPONDENTS: 1 ASSISTANT COMMISSIONER, SPECIAL CIRCLE (MATTANCHERY AT ALUVA), STATE GOODS AND SERVICE TAX DEPARTMENT, ALUVA, PIN-683101. 2 DEPUTY COMMISSIONER (APPEALS), STATE GOODS AND SERVICES TAX DEPARTMENT, THEVARA, ERNAKULAM, KOCHI-682015. 3 INSPECTING ASSISTANT COMMISSIONER, STATE GOODS AND SERVICES TAX DEPARTMENT, MATTANCHERRY, KOCHI-682002. OTHER PRESENT: SR. G.P. SRI.C.K. GOVINDAN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 08.04.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C).No. 10982 of 2019 -:2:-

J U D G M E N T Heard Sri.K.N.Sreekumaran, the petitioner's counsel and Sri. C.K. Govindan, the learned senior 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. Recovery proceedings pursuant to the orders under appeal before the second respondent are stayed for two months from today. S.V.BHATTI JUDGE DST

WP(C).No. 10982 of 2019 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF THE ASSESSMENT ORDER BEARING NO.32150874982/2014-15 DATED 28.02.2019 ISSUED BY THE 1ST RESPONDENT. EXHIBIT P2OF THE APPEAL MEMORANDUM FOR THE YEAR 2014-15 FILED BEFORE THE 2ND RESPONDENT ON 04.04.2019. EXHIBIT P2 AOF THE STAY PETITION FILED IN EXT. P2 APPEAL BEFORE THE 2ND RESPONDENT ON 04.04.2019. EXHIBIT P2 BOF THE EARLY HEARING PETITION FILED IN EXT.P2 APPEAL BEFORE THE 2ND RESPONDENT ON 04.04.2019. RESPONDENTS' EXHIBITS: NIL //// P.A.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.