M/S Kanichai Hotels Pvt.Ltd vs State Of Kerala
2021 Latest Caselaw 11519 Ker

WA 577/2021                                1/2




                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    Present:
                   THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR
                                      &
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                  Thursday,the 8th day of April 2021/18th Chaithra, 1943
              For information purpose only
                                    WA No.577/2021
        Against Judgment dated 29-03-2021 in WP(C) No.7841/2021 of this Court.
                                           ---

APPELLANT/PETITIONER:
    M/S KANICHAI HOTELS PVT.LTD.,
    HOTEL SAJ LUCIA EAST FORT,
    THIRUVANANTHAPURAM-695023,
    REPRESENTED BY ITS MANAGING DIRECTOR REJI VARGHESE,
    S/O.K.V.VARGHESE, AGED 57 YEARS,
    RESIDING AT KANJIRAKATU HOUSE, T.C 14/352,
    KUMARAPURAM P.O., THIRUVANANTHAPURAM-695011.

       BY ADV.SRI.K.P.DANDAPANI (SR.)
       ALONG WITH SRI.MILLU DANDAPANI


RESPONDENTS/RESPONDENTS:
1.STATE OF KERALA,
     REPRESENTED BY SECRETARY TO GOVERNMENT,
     TAXES (G) DEPARTMENT, GOVERNMENT SECRETARIAT,
     THIRUVANANTHAPURAM-695001.
2.THE COMMISSIONER OF EXCISE,
     COMMISSIONERATE OF EXCISE, VIKAS BHAWAN P.O.,
     THIRUVANANTHAPURAM-695033.
3.DEPUTY COMMISSIONER OF EXCISE,
     OFFICE OF THE DEPUTY COMMISSIONER OF EXCISE,
     EAST FORT, THIRUVANANTHAPURAM-695023.

  Prayer for interim relief in the Writ Appeal stating that in the circumstances stated in
the appeal memorandum the High Court be pleased to stay the operation and all further
proceedings pursuant to Exhibit -P5 order of 2nd respondent allowing the appellant to
start the functioning of the bar and to consider Exhibit-P7 application to renew the FL3
license for the year 2021-2022 of the appellant pending disposal of the Writ Appeal.

 This Writ Appeal coming on for orders on 08.04.2021 upon perusing the appeal
memorandum, the court on the same day passed the following:


                                                                                   P.T.O.
 WA 577/2021                              2/2




                                       ORDER

The learned Senior counsel seeks an adjournment. List the matter for further consideration on 19/5/2021.

For information purpose only We make it clear that filing of the appeal against the judgment dated 29/3/2021 in W.P.(C) No.7841/21 shall not be a reason for not taking up the application if any received, from the petitioner for renewal of FL-3 licence, in accordance with law. 08-04-2021 Sd/-C.T.RAVIKUMAR,JUDGE Sd/-MURALI PURUSHOTHAMAN,JUDGE

/true copy/

Sd/-

ASSISTANT REGISTRAR

Ext.P5: True copy of the order No.EXC/1420/2021-XC7 dated 23.03.2021 issued by the 2nd respondent. Ext.P7: True copy of the acknowledgment for application dated 22.3.2021 issued by the office of the 3rd respondent.