Kerala High Court
The Pinarayi Service Co-Operative Bank vs The Income Tax Officer on 31 May, 2010
Bench: C.N.Ramachandran Nair, P.S.Gopinathan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WA.No. 820 of 2010()
1. THE PINARAYI SERVICE CO-OPERATIVE BANK
... Petitioner
Vs
1. THE INCOME TAX OFFICER, (CIB),
... Respondent
2. THE ASSISTANT DIRECTOR OF INCOME TAX,
3. THE COMMISSIONER OF INCOJME TAX(CIB)
4. UNION OF INDIA, REPRESENTED BY THE
For Petitioner :SRI.R.SURENDRAN
For Respondent : No Appearance
The Hon'ble MR. Justice C.N.RAMACHANDRAN NAIR
The Hon'ble MR. Justice P.S.GOPINATHAN
Dated :31/05/2010
O R D E R
C.N.RAMACHANDRAN NAIR &
P.S.GOPINATHAN, JJ.
....................................................................
Writ Appeal No.820 of 2010
....................................................................
Dated this the 31st day of May, 2010.
JUDGMENT
Ramachandran Nair, J.
The issue raised in the appeal is covered by Division Bench judgment of this court in W.A. No.1854/2009. However, counsel for the appellant submitted that Division Bench judgment of this court is stayed by the Supreme Court. We, therefore, feel this Writ Appeal can be disposed of directing the respondents not to press for the information sought for from the appellant until disposal of SLP pending before the Supreme Court and thereafter to follow the direction issued by the Supreme Court. Writ Appeal is accordingly disposed of with direction to the respondents to follow the judgment of the Supreme Court in the SLP filed against the abovereferred Division Bench judgment and until then, not to enforce the notice issued against the appellant or issue any notice against the appellant in the same 2 matter. However, respondents are free to proceed to take all steps based on judgment of the Supreme Court in the pending matter.
C.N.RAMACHANDRAN NAIR Judge P.S.GOPINATHAN Judge pms