The Kumaramputhur Service ... vs The Additional Commissioner Of ...
2022 Latest Caselaw 5259 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. 15949 OF 2022
PETITIONER:

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

            BY ADVS.
            SRI HARISANKAR V. MENON
            SMT. MEERA V.MENON



RESPONDENTS:

    1       THE ADDITIONAL 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,INCOME-TAX DEPARTMENT)


     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. 15949 OF 2022
                                    2




                              T.R. RAVI, J.
                ----------------------------------------
                      W.P.(C). No. 15949 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

dsn WP(C) NO. 15949 OF 2022

APPENDIX OF WP(C) 15949/2022

PETITIONER EXHIBITS

Exhibit P1 COPY OF ASSESSMENT ORDER ISSUED BY THE 1ST RESPONDENT FOR THE YEAR 2013-14

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

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