Prodair Air Products India ... vs The Deputy Commissioner Of State ...
2022 Latest Caselaw 10272 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                     THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                      &
                   THE HONOURABLE MR.JUSTICE BASANT BALAJI
          Friday, the 23rd day of September 2022 / 1st Aswina, 1944
                              WA NO. 73 OF 2022
  AGAINST THE JUDGMENT DATED 06.01.2022 IN WP(C) 18783/2021 OF THIS COURT
APPELLANT/PETITIONER:

     PRODAIR AIR PRODUCTS INDIA PRIVATE LIMITED, AMBALAMEDU, ERNAKULAM,
     REPRESENTED BY ITS FINANCE EXECUTIVE MR.G.MALLIKARJUNA REDDY

BY ADVOCATE SRI.   P.S.SREE PRASAD

RESPONDENT/RESPONDENT:

     THE DEPUTY COMMISSIONER OF STATE TAX SPECIAL CIRCLE II, KERALA SGST
     DEPARTMENT, THEVARA, ERNAKULAM-682 015

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay all further proceedings to Exhibit P10 order including recovery of
the amounts or pass such further or other orders as it may deem fit and
proper in the facts and circumstances of the case and render justice
pending disposal of the Writ Appeal.
     This Writ Appeal coming on for orders on 23.09.2022 upon perusing
the appeal memorandum, the Court on the same day passed the following.
                S.V.BHATTI & BASANT BALAJI, JJ.
           ===========================
          W.A.No.91 of 2022, W.A.No.374 of 2021 &
                      W.A.No.73 of 2022
           ============================
          Dated this the 23rd day of September, 2022


                             ORDER

S.V.Bhatti, J.

Heard the learned Senior Counsel Mr.Arvind P. Datar and

learned Special Government Pleader Mr.Mohammed Rafiq.

For further arguments of Senior Counsel Mr.Arvind P.Datar,

post on 27.10.2022.

The learned Counsel suggest that the arguments in the lead

case (W.A.No.91 of 2022) since are substantially completed on the

part of the appellant, request the Court to treat appeals as

part-heard.

Appeals are treated as part-heard.

Sd/-

S.V.BHATTI, JUDGE

Sd/-

BASANT BALAJI, JUDGE nk