Synthite Industries Pvt. Ltd vs State Of Kerala
2022 Latest Caselaw 1464 Ker

WP(C) No.1018/2022                             1/2


                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
            Wednesday, the 2nd day of February 2022 / 13th Magha, 1943
                           W.P.(C) NO. 1018 OF 2022 (B)
   PETITIONER:

          SYNTHITE INDUSTRIES PVT. LTD, SYNTHITE VALLEY, KOLENCHERRY, KERALA
          682311 REPRESENTED BY ITS AUTHORIZED REPRESENTATIVE RAGHU K.R., AGED
          60 YEARS S/O RAGHAVA MENON,RESIDING AT NAVANEETHAM,EDAPPALLY
          P.O,ERNAKULAM,KOCHI=24

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY,DEPARTMENT OF
         EXCISE,GOVERNMENT SECRETARIATE THIRUVANANTHAPURAM 295001,
         ERNAKULAM,
      2. THE EXCISE COMMISSIONER, COMMISSIONERATE OF EXCISE,
         THIRUVANANTHAPURAM 695001,
      3. THE EXCISE DEPUTY COMMISSIONER, EXCISE DIVISION OFFICE, ERNAKULAM
         682018,
      4. OFFICE OF THE ACCOUNTANT GENERAL, (E&RSA) REPRESENTED BY ACCOUNTANT
         GENERAL (ECONOMIC AND REVENUE SECTOR AUDIT) THIRUVANANTHAPURAM
         KERALA 695001,
      5. EXCISE CIRCLE INSPECTOR, EXCISE CIRCLE OFFICE, KUNNATHUNADU 683542,

        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 stay Exhibit P19 and P20 till the judgment is rendered in this
   matter and to declare that P19 and P20 shall not stand on the way to renew
   the RS1 License of the Petitioner.
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.JOLLY JOHN, LIZA MEGHAN CYRIAC & IRENE BABU, Advocates for the
   petitioner, the GOVERNMENT PLEADER for the respondents, the court passed
   the following:
                                    O R D E R

The learned Senior Government Pleader seeks time to obtain instructions on behalf of the respondents.

List on 16.02.2022 along with WP(C)No.25364/21; until which time, all further action pursuant to Ext.P8 will stand deferred.

                                                 Sd/- DEVAN RAMACHANDRAN, JUDGE




02-02-2022                       /True Copy/                           Assistant Registrar
 WP(C) No.1018/2022                 2/2

                      APPENDIX OF WP(C) 1018/2022
Exhibit19            THE TRUE COPY OF THE ORDER EXC-2605/2019 XC2 DATED

27/09/2021 BY THE 2ND RESPONDENT IMPOSING FINE OF RS. 21,00,000 (RUPEES TWENTY ONE LAKHS ONLY). Exhibit20 THE TRUE COPY OF THE LETTER KC 34/2021 DATED 03/11/2021 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER. Exhibit8 THE TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT EXC-2155(A)/2019/XC2 DATED 06/07/2019 TO THE PETITIONER.