Glass King vs The Assistant Commissioner I (Aa) on 28 October, 2008

[Cites 0, Cited by 1]

Kerala High Court

Glass King vs The Assistant Commissioner I (Aa) on 28 October, 2008

Bench: K.M.Joseph

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

WP(C).No. 31583 of 2008(I)


1. GLASS KING, REPRESENTED BY ITS
                      ...  Petitioner

                        Vs



1. THE ASSISTANT COMMISSIONER I (AA),
                       ...       Respondent

2. COMMERCIAL TAX OFFICER,

3. DEPUTY COMMISSIONER (APPEALS),

4. SALES TAX OFFICER (RECOVERY),

                For Petitioner  :SRI.K.I.MAYANKUTTY MATHER

                For Respondent  : No Appearance

The Hon'ble MR. Justice K.M.JOSEPH

 Dated :28/10/2008

 O R D E R
                         K.M. JOSEPH, J.

           ````````````````````````````````````````````````````
                 W.P.(C) No. 31583 OF 2008 I
           ````````````````````````````````````````````````````
           Dated this the 28th day of October, 2008

                         J U D G M E N T

I heard learned counsel for petitioner and learned Government Pleader.

Writ petition is disposed of directing the 3rd respondent to consider and take a decision on Exts.P5(a) and P6(a) stay petitions in accordance with law, within a period of three weeks from the date of receipt of a copy of this judgment. Till such time, revenue recovery proceedings against the petitioner pursuant to Ext.P7 shall be kept in abeyance. The petitioner will produce a copy of this judgment before the 3rd respondent as soon as it is received.

Sd/-

(K.M.JOSEPH, JUDGE) aks // TRUE COPY // P.A. TO JUDGE

Unlock Advanced Research with PRISMAI

Kerala High Court