K. Viswanath vs Sri. V.M. Sreenathan
2021 Latest Caselaw 11166 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

 WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

       Con.Case(C).No.407 OF 2021 IN WP(C). 28413/2020

     AGAINST THE ORDER/JUDGMENT DATED 18.12.2020 IN WP(C)
            28413/2020(B) OF HIGH COURT OF KERALA


PETITIONER/PETITIONER IN THE WP(C):

            K. VISWANATH,
            AGED 62 YEARS
            S/O. ARAVINDAKSHA MENON, PROPRIETOR OF M/S KIRTHI
            DIAMOND JEWELLERY, 34/572-1, BYE PASS ROAD,
            PALARIVATTOM, COCHIN - 682 024., RESIDING AT
            KURIAKKATTIL HOUSE, BYE PASS ROAD, ERNAKULAM,
            COCHIN - 682 024.

            BY ADV. SRI.TOMSON T.EMMANUEL

RESPONDENT/3RD RESPONDENT IN THE WP(C):

            SRI. V.M. SREENATHAN
            AGE AND FATHER'S NAME NOT KNOWN TO PETITIONER,
            WORKING AS THE JOINT COMMISSIONER (APPEALS),
            STATE GOODS AND SERVICES TAX DEPARTMENT, STATE
            GOODS AND SERVICES TAX COMPLEX, THEVARA,
            ERNAKULAM, COCHIN - 682 015.


            BY GOVERNMENT PLEADER SRI.C.K GOVINDAN

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.407 OF 2021
                                  :2:




                             JUDGMENT

It is submitted by the learned Government Pleader that after the

personal hearing conducted on 25.03.2021, a fresh order has been

passed in lieu of the erstwhile order that was passed by the respondent.

Taking note of the said submission, the Contempt of Court Case is

closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns Con.Case(C).No.407 OF 2021

APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT OF THIS COURT DATED 18.12.2020 IN WP(C) NO.28413 OF 2020(B).

ANNEXURE II TRUE COPY OF COVERING LETTER DATED 26.12.2020 ALONG WITH COPY OF JUDGMENT AND COPY OF WRIT PETITION, SENT BY REGISTERED POST TO 3RD RESPONDENT AND WHICH WAS ACKNOWLEDGMENT DATED 28.12.2020.

ANNEXURE III TRUE COPY OF LETTER DATED 06.02.2021 AS A REMINDER TO ANN-II LETTER BY SPEED POST TO JOINT COMMISSIONER (APPEALS), ERNAKULAM.

ANNEXURE IV TRUE COPY OF COMMON ORDER DATED 20.11.2020 IN KVATA NO.2627 OF 2019 PASSED BY 3RD RESPONDENT.

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE