For Information Purpose Only vs By Advocate Sri. Tomson ...
2021 Latest Caselaw 6957 Ker

Con.Case(C) 421/2021                 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.421/2021(S)in WP(C) No.28440/2020

    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-682024,
      RESIDING AT KURIAKKATTIL HOUSE,BYE PASS ROAD,
      ERNAKULAM,COCHIN-682024.

BY ADVOCATE SRI. 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-682015.

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.

Sd/-

26/02/2021 A.K.JAYASANKARAN NAMBIAR,JUDGE

/true copy/ Sd/-