Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
FRIDAY, THE 1ST DAY OF JUNE 2018 / 11TH JYAISHTA, 1940
WP(C).No. 18056 of 2018
PETITIONER(S)
------------
M/S. NIPRO MEDICAL (INDIA) PVT.,
VADAKODE, KOCHI, REPRESENTED BY ITS BRANCH MANAGER,
MR.ARUN ANTONY.
BY ADVS.SMT.M.K.HAJARA
SMT.JESSY MANUEL
RESPONDENT(S):
-------------
1. THE STATE TAX OFFICER,
STATE GOODS AND SERVICES TAX DEPARTMENT, 1ST CIRCLE,
KALAMASSERY-682015.
2. THE DEPUTY COMMISSIONER (APPEALS),
STATE GOODS & SERVICE TAXES, THEVARA, PERUMANOOR P.O.,
ERNAKULAM-686015.
3. THE ASSISTANT COMMISSIONER OF STATE TAXES,
KAKKANAD, ERNAKULAM-682015, (FORMERLY INSPECTING
ASSISTANT COMMISSIONER, COMMERCIAL TAXES).
BY SENIOR GOVERNMENT PLEADER SRI.S.GOPINATHAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 01-06-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
TS
WP(C).No. 18056 of 2018 (F)
--------------------------
APPENDIX
PETITIONER(S)' EXHIBITS
-----------------------
EXHIBIT P1 A TRUE COPY OF THE ASSESSMENT ORDER PASSED FOR
2016-17 DATED 27.02.2018.
EXHIBIT P2 A TRUE COPY OF THE APPEAL FILED AGAINST
ASSESSMENT ORDER PASSED FOR 2016-17 DATED
20.04.2018.
EXHIBIT P3 A TRUE COPY OF THE STAY PETITION FILED DATED
20.04.2018.
EXHIBIT P4 A TRUE COPY OF THE RR NOTICE ISSUED FOR THE YEAR
2016-17 DATED 22.05.18.
RESPONDENT(S)'EXHIBITS - NIL
-----------------------------
/TRUE COPY/
PS TO JUDGE
TS
05.06.2018
A MUHAMED MUSTAQUE, J.
==============
W.P.(C) NO. 18056 of 2018
==================
Dated this the 1st day of June, 2018
JUDGMENT The petitioner approached the First Appellate Authority in appeal as against Ext.P1 assessment of the year 2016-2017. Ext.P2 is the appeal memorandum and Ext.P3 is the stay application.
In view of the above circumstances, there shall be a direction to the Appellate Authority to consider and pass appropriate orders on Ext.P3 stay application, within a period of two months from the date of receipt of a copy of this judgment. Till disposal of the stay application of recovery based on the impugned order in appeal is deferred. Writ petition is disposed of as above. A MUHAMED MUSTAQUE, Judge. lsn
