Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
MONDAY, THE 26TH DAY OF MARCH 2018 / 5TH CHAITHRA, 1940
WP(C).No. 10372 of 2018
PETITIONER(S)
ROYAL PARK HOTEL & RESORTS PVT. LTD.,
MATHILIL P.O., KOLLAM-691601,
REPRESENTED BY ITS FINANCE MANAGER-
MR.RATISH VARMA G.
BY ADVS.SRI.M.GOPIKRISHNAN NAMBIAR
SRI.P.GOPINATH
SRI.K.JOHN MATHAI
SRI.JOSON MANAVALAN
SRI.KURYAN THOMAS
SRI.PAULOSE C. ABRAHAM
RESPONDENT(S):
1. STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
TAXES DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2. THE DEPUTY COMMISSIONER (APPEALS) II,
KERALA STATE GOODS AND SERVICES TAX DEPARTMENT,
BAPPUJI NAGAR, ASRAMAM, KOLLAM-691002.
3. THE ASSISTANT COMMISSIONER (ASSESSMENT),
KERALA STATE GOODS AND SERVICES TAX DEPARTMENT,
BAPPUJI NAGAR, ASRAMAM, KOLLAM-691002.
BY GOVERNMENT PLEADER SRI.C.K. GOVINDAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 26-03-2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
PBS
WP(C).No. 10372 of 2018 (V)
APPENDIX
PETITIONER(S)' EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE ASSESSMENT ORDER DATED
12-02-2018 PASSED BY THE 3RD RESPONDENT FOR THE
YEAR 2010-11.
EXHIBIT P2 A RUE COPY OF THE APPEAL DATED 05-03-2018
(WITHOUT ANNEXURES) FILED BY THE PETITIONER
BEFORE THE 2ND RESPONDENT.
EXHIBIT P3 A TRUE COPY OF THE STAY PETITION DATED 05-03-2018
(WITHOUT ANNEXURE) FILED BY THE PETITIONER
BEFORE THE 2ND RESPONDENT.
EXHIBIT P4 A TRUE COPY OF THE JUDGMENT DATED 09-03-2016 IN
WP(C)NO.8864/2016.
RESPONDENT'S EXHIBITS
NIL
/TRUE COPY/
PA TO JUDGE
PBS
31/3/2018
A.MUHAMED MUSTAQUE, J.
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W.P.(C).No.10372/2018
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Dated this the 26th day of March, 2018
J U D G M E N T The petitioner as against Ext.P1 assessment order and demand preferred an appeal before the second respondentas per Ext.P2 appeal. The petitioner has also filed a petition for stay.
Ext.P3 is the stay petition.
In the light of the above, there shall be a direction to the second respondent to dispose of the stay petition within two months. Till the disposal of stay petition, all coercive steps to recover the demand based on the order impugned in the appeal, shall be deferred.
The Writ Petition is disposed of as above. A.MUHAMED MUSTAQUE, JUDGE ms
