Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
THURSDAY, THE 8TH DAY OF MARCH 2018 / 17TH PHALGUNA, 1939
WP(C).No. 7821 of 2018
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PETITIONER :
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RAVEENDRAN NAMBIAR
S/O. LATE KUNHAMBU NAMBIAR,
AUTHORIZED LEGAL REPRESENTATIVE,
M/S. JWALA GAS AGENCIES, KASARAGOD.
BY ADV.SRI.C.K.SREEJITH
RESPONDENTS :
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1. ASSISTANT COMMISSIONER
COMMERCIAL TAXES SPECIAL CIRCLE,
KASARAGOD 671 121.
2. THE ASSISTANT COMMISSIONER(APPEAL)
KASARAGOD-671121.
3. STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVT.,
GOODS & SERVICE TAX DEPT.,
GOVT. SECRETARIAT, THIRUVANANTHAPURAM 695 001.
BY GOVERNMENT PLEADER SMT. M.M. JASMIN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08-03-2018, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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09/3/2018
WP(C).No. 7821 of 2018 (C)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 THE TRUE COPY OF THE PROCEEDINGS OF ASSISTANT
COMMISSIONER OF STATE GOODS AND SERVICES TAX
DEPARTMENT, KASARAGOD DT. 11/12/2017
EXHIBIT P2 THE TRUE COPY OF THE DEMAND NOTICE DT.11/12/2017
EXHIBIT P3 THE TRUE COPY OF THE MEMORANDUM OF APPEAL
FILED BEFORE THE 2ND RESPONDENT.
EXHIBIT P4 THE TRUE COPY OF THE STAY APPLICATION FILED
ALONG WITH THE APPEAL.
RESPONDENT'S EXHIBITS :
NIL.
//TRUE COPY//
P.S. TO JUDGE
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9/3/2018
A. MUHAMED MUSTAQUE, J.
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W.P. (C) No.7821 of 2018
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Dated this the 8th day of March, 2018
J U D G M E N T The petitioner, as against Ext.P1 assessment order, filed Ext.P3 appeal before the 2nd respondent. The petitioner also filed Ext.P4 stay application.
Considering the facts and circumstances of the case, there shall be a direction to the 2nd respondent to consider the stay application filed by the petitioner within a period of two months, after issuing notice to the petitioner. Till disposal of the stay application, all recovery proceedings based on the assessment order shall be kept in abeyance.
This writ petition is disposed of as above. A. MUHAMED MUSTAQUE JUDGE smp
