The Kumaramputhur Service ... vs The ...
2022 Latest Caselaw 5247 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 13TH DAY OF MAY 2022 / 23RD VAISAKHA, 1944
                       WP(C) NO. 15835 OF 2022


PETITIONER:

            THE KUMARAMPUTHUR SERVICE CO-OPERATIVE BANK LTD.
            NO.P-373, MANNARKKAD COLLEGE P.O.,
            KUMARAMPUTHUR, PALAKKAD-678 583,
            REPRESENTED BY ITS SECRETARY-IN-CHARGE,
            VIJAYAKUMAR K.K.

            BY ADVS.
            HARISANKAR V. MENON
            MEERA V.MENON
            R.SREEJITH
            K.KRISHNA



RESPONDENTS:

    1       THE ADDITIONAL/JOINT/DEPUTY/ASSISTANT COMMISSIONER OF
            INCOME TAX/INCOME TAX OFFICER
            NATIONAL E-ASSESSMENT CENTRE,
            DELHI-110 001

    2       NATIONAL FACELESS APPEAL CENTRE,
            DELHI-110 001,
            REPRESENTED BY THE PRINCIPAL CHIEF COMMISSIONER

            SRI.JOSE JOSEPH (SC)
            SRI.SAYYED MURTHALA THANGAL, GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15835 OF 2022
                                    2




                              T.R. RAVI, J.
                ----------------------------------------
                      W.P.(C). No. 15835 of 2022
                -------------------------------------------
                 Dated this the 13th day of May, 2022


                              JUDGMENT

Admit. Standing Counsel takes notice for respondents.

The limited prayer in the writ petition is for a disposal of

Ext.P2 appeal and Ext.P3 stay petition. In view of the limited

prayer made in the writ petition, the writ petition is disposed of

directing the respondents to hear and dispose of Ext.P2 appeal at

the earliest. There will be a further direction to the respondents to

take up Ext.P3 stay petition and hear and dispose of the same

within three months. Coercive steps for recovery shall remain

stayed till the disposal of the stay petition.

Sd/-

T.R.RAVI JUDGE

Pn WP(C) NO. 15835 OF 2022

APPENDIX OF WP(C) 15835/2022

PETITIONER'S EXHIBITS

Exhibit P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2012-13 DATED 29.03.2022

Exhibit P2 COPY OF APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 27.04.2022

Exhibit P3 COPY OF STAY PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 27.04.2022