Global Pest Control Services vs. The State Tax Officer - Kerala High Court, 03 April 2019

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE S.V.BHATTI WEDNESDAY, THE 03RD DAY OF APRIL 2019 / 13TH CHAITHRA, 1941 WP(C).No. 10342 of 2019 PETITIONER: GLOBAL PEST CONTROL SERVICES DOOR NO.24/509,ESSAR BUILDING, G.V.IYER ROAD,W.ISLAND,KOCHI-682 003. BY ADV. SRI.K.S.HARIHARAN NAIR RESPONDENTS: 1 THE STATE TAX OFFICER STATE GOODS AND SERVICES TAX DEPARTMENT, 2ND CIRCLE,MATTANCHERRY-682 002. 2 THE DEPUTY COMMISSIONER(APPEALS), COMMERCIAL TAXES,ERNAKULAM-682 015. SR. GP. SRI. C.K. GOVINDAN THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 03.04.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: -2- WP(C).No. 10342 of 2019

JUDGMENT Heard Sri. K.S Hariharan, the learned counsel for the petitioner and Sri. C.K Govindan, the learned Senior Government Pleader.

The petitioner prays for a direction to the second respondent to consider and dispose of Ext.P3 stay petition expeditiously.

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. Recovery proceedings pursuant to the orders under appeal before the second respondent are stayed for two months from today. S.V.BHATTI JUDGE JS

-3- WP(C).No. 10342 of 2019 APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1 COPY OF ASSESSMENT ORDER DATED 14.03.2019 ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2012-13. EXHIBIT P2 A COPY OF THE APPEAL MEMORANDUM DATED 26.03.2019 AGAINST EXT.P1.FOR THE YEAR 2012-13. EXHIBIT P3 COPY OF THE STAY PETITION DATED 26.03.2019 IN EXT.P2 APPEAL.