Kerala High Court
M/S.Wipro Ge Healthcare Ltd vs Asst.Commissioner (Assmt Iii) on 25 April, 2008
Author: C.N.Ramachandran Nair
Bench: C.N.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 13656 of 2008(A)
1. M/S.WIPRO GE HEALTHCARE LTD.,
... Petitioner
Vs
1. ASST.COMMISSIONER (ASSMT III),
... Respondent
2. DEPUTY COMMISSIONER OF COMMERCIAL TAX,
For Petitioner :SRI.JOSEPH KODIANTHARA
For Respondent : No Appearance
The Hon'ble MR. Justice C.N.RAMACHANDRAN NAIR
Dated :25/04/2008
O R D E R
C.N.RAMACHANDRAN NAIR, J.
-------------------------------------------
W.P(C).No.13656 OF 2008
-------------------------------------------
Dated this the 25th day of April, 2008
JUDGMENT
The petitioner has filed revision against Ext.P5 demand for interest. This writ petition is disposed of granting stay against recovery for the interest due for the year 2002-03 till disposal of the revision, on the petitioner remitting Rs.15,00,000/- (Rupees Fifteen Lakhs only) within three weeks from now. The appellate authority is directed to take up the revision and dispose of the same within three months of making payment as above.
Sd/-
C.N.RAMACHANDRAN NAIR, Judge kkb.