IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 13TH DAY OF MAY 2022 / 23RD VAISAKHA, 1944
WP(C) NO. 15939 OF 2022
PETITIONER:
THE KUMARAPUTHUR SERVICE CO-OPERATIVE BANK LTD NO.P-373,
MANNARKKAD COLLEGE P.O., KUMARAMPUTHUR, PALAKKAD-678 583,
REPRESENTED BY ITS SECRETARY IN CHARGE, VIJAYAKUMAR.K.K.
BY ADVS.
SRI HARISANKAR V. MENON
SMT. MEERA V.MENON
RESPONDENTS:
1 THE ADDITIONAL/JOINT /DEPUTY/ ASSISTANT COMMISSIONER OF
INCOME TAX/ INCOME TAX OFFICER,
NATIONAL E-ASSESSMENT CENTRE, DELHI-110 001.
2 NATIONAL FACELESS APPEAL CENTRE,
DELHI-110 001, REPRESENTED BY THE PRINCIPAL CHIEF
COMMISSIONER.
SRI JOSE JOSEPH (SC, INCOME-TAX DEPARTMENT)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 15939 OF 2022
2
T.R. RAVI, J.
----------------------------------------
W.P.(C). No. 15939 of 2022
-------------------------------------------
Dated this the 13th day of May, 2022
JUDGMENT
Admit. Standing Counsel takes notice for respondents. The limited prayer in the writ petition is for a disposal of Ext.P2 appeal and Ext.P3 stay petition. In view of the limited prayer made in the writ petition, the writ petition is disposed of directing the respondents to hear and dispose of Ext.P2 appeal at the earliest. There will be a further direction to the respondents to take up Ext.P3 stay petition and hear and dispose of the same within three months. Coercive steps for recovery shall remain stayed till the disposal of the stay petition.
Sd/-
T.R.RAVI JUDGE dsn WP(C) NO. 15939 OF 2022 3 APPENDIX OF WP(C) 15939/2022 PETITIONER EXHIBITS Exhibit P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2016-17 DT.29.3.22 Exhibit P2 COPY OF APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DT.27.4.22. Exhibit P3 COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DT.27.4.22.