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2021 Latest Caselaw 7501 Ker

WP(C) 21483/2020                          1/2

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       Present:
                     THE HONOURABLE MR. JUSTICE A.M.BADAR

             Wednesday,the 3rd day of March 2021/12th Phalguna, 1942
                                  WP(C) No.21483/2020
PETITIONER

    For   information purpose only
     KERALA STATE BEVERAGES (MANUFACTURING AND MARKETING)
     CORPORATION LTD
      SASTHAKRIPA OFFICE COMPLEX, P.B.NO.2263, SASTHAMANGALAM,
      THIRUVANANTHAPURAM-695010, REPRESENTED BY ITS COMPANY
      SECRETARY MR. JOHN JOSEPH.
RESPONDENT
      ASSISTANT COMMISSIONER OF INCOME TAX
      CIRCLE1(1), THIRUVANANTHAPURAM-695001.

  Writ Petition (civil) praying inter alia that in the circumstances stated in the
affidavit filed along with the WP(C) the High Court be pleased to direct the
Respondent to refund the amount pursuant to Exhibit P1 judgment pending final
disposal of this Writ Petition.
  This petition coming on for orders upon perusing the petition and the affidavit
filed in support of WP(C) and upon hearing the arguments of M/S ANIL D. NAIR,
TELMA RAJU, SANGEETH JOSEPH JACOB, SREEJITH R.NAIR, Advocates for the
petitioner and of GOVERNMENT PLEADER for the respondent, the court passed
the following
                                       ORDER

Learned Government Pleader appearing for the respondent submits that the respondent has already challenged the order in respect of which refund is claimed by filing three Special Leave Petitions before the Hon'ble Supreme Court and has also prayed for stay. Learned Government Pleader submits that within a short time request of the Department for stay is being considered by the Hon'ble Supreme Court. In the view of the matter, Post after six weeks. 03-03-2021 Sd/-

A.M.BADAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR WP(C) 21483/2020 2/2

EXHIBIT P1 - TRUE COPY OF THE COMMON ORDER ISSUED BY THE HIGH COURT IN ITA.NOS.135,146 AND 313 OF 2019.

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