K. Viswanath vs Unknown
2021 Latest Caselaw 6956 Ker

Con.Case(C) 407/2021                     1/1



                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       Present:

                THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

              Friday,the 26th day of February 2021/7th Phalguna, 1942

           Contempt Case(Civil) No.407/2021(S) in WP(C) No.28413/2020


    For information purpose only
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 ADVOCATE       M/S TOMSON T.EMMANUEL,
RESPONDENT/3RD RESPONDENT IN THE WP(C)
      SRI. V.M. SREENATHAN,WORKING AS THE JOINT COMMISSIONER (APPEALS),
      STATE GOODS AND SERVICES TAX DEPARTMENT,
      STATE GOODS AND SERVICES TAX COMPLEX, THEVARA,
      ERNAKULAM, COCHIN - 682 015.

GOVERNMENT PLEADER FOR RESPONDENT.

      This Contempt Of Court Case (civil) having come up for orders on

26/02/2021,the Court on the same day passed the following:

                                      O R D E R

The learned Government Pleader takes notice for the respondent. Post on 31.03.2021 for reporting compliance.The respondent shall pass fresh orders as directed in the judgment, in the meanwhile, after hearing the petitioner.Personal appearance is dispensed with for the time being.

26-02-2021 Sd/-

A.K.JAYASANKARAN NAMBIAR,JUDGE

/true copy/ Sd/-

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