Kerala High Court
M/S.Kotak Mahindra Bank Ltd vs The Asst.Commissioner(Asmt) on 18 February, 2010
Author: P.R.Ramachandra Menon
Bench: P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 5312 of 2010(L)
1. M/S.KOTAK MAHINDRA BANK LTD.,M.G.ROAD,
... Petitioner
Vs
1. THE ASST.COMMISSIONER(ASMT),
... Respondent
2. THE DEPUTY COMMISSIONER(APPEALS),
3. THE INSPECTING ASST.COMMISSIONER,
For Petitioner :SMT.S.K.DEVI
For Respondent : No Appearance
The Hon'ble MR. Justice P.R.RAMACHANDRA MENON
Dated :18/02/2010
O R D E R
P.R RAMACHANDRA MENON, J.
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W.P (C) No.5312 of 2010
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Dated this the 18th February, 2010
J U D G M E N T
Challenging Exts.P1 and P2 assessment orders under the KVAT Act and Ext.P3 under the CST Act, the petitioner has preferred Ext.P4 to P6 appeals along with Exts.P10 to P12 petitions and also Exts.P8 and P9 petitions for early hearing, which are stated as pending before the 2nd respondent.
2. The grievance of the petitioner is that, it is without any regard to the pendency of the said proceedings, that Ext.P13 to P15 demand notices have been issued under the Kerala Revenue Recovery Act, which in turn are sought to be intercepted by this Court.
3. Heard the learned Government Pleader as well.
4. Considering the facts and circumstances, the 2nd respondent is directed to consider and pass appropriate orders on Exts. P10 to P12 petitions for stay, in accordance with law, as expeditiously as possible, at any rate, within one month from the date of receipt of a copy of W.P (C) No.5312 of 2010 2 this judgment. It is made clear that till appropriate orders are passed on Exts.P10 to P12, all further coercive proceedings pursuant to Exts.P13 to P15 shall be kept in abeyance.
The Writ Petition is disposed of, as above.
P.R RAMACHANDRA MENON JUDGE ma W.P (C) No.5312 of 2010 3 W.P (C) No.5312 of 2010 4