M/S Indiavision Satellite ... vs The Union Of India
2023 Latest Caselaw 4554 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 12TH DAY OF APRIL 2023 / 22ND CHAITHRA, 1945
                       WP(C) NO. 12710 OF 2023
PETITIONER:

          M/S INDIAVISION SATELLITE COMMUNICATION LIMITED
          40/2277, ANCHUMANA ROAD, MAMANGALAM, ERNAKULAM-682024
          REPRESENTED BY ITS RESIDENT DIRECTOR, JAMALUDHEEN
          FAROOQUEE.T.A. AGED 54 YEARS, S/O LATE T.ABDULLA,
          RESIDING AT THARAVATTATH HOUSE, FAROOK COLLEGE POST,
          KOZHIKODE., PIN - 673632

          BY ADVS.
          K.M.JAMALUDHEEN
          LATHA PRABHAKARAN



RESPONDENTS:

    1     THE UNION OF INDIA
          MINISTRY OF FINANCE AND CORPORATE AFFAIRS, REPRESENTED
          BY UNDER SECRETARY TO GOVERNMENT OF INDIA, GOVERNMENT
          OF INDIA DEPARTMENT OF REVENUE, NORTH BLOCK, NEW DELHI,
          PIN - 110001

    2     THE CHAIRMAN
          CENTRAL BOARD OF INDIRECT TAXES AND CUSTOMS, MINISTRY
          OF FINANCE, GOVERNMENT OF INDIA DEPARTMENT OF REVENUE,
          NORTH BLOCK, NEW DELHI, PIN - 110001

    3     THE CHIEF COMMISSIONER
          SERVICE TAX AND CENTRAL EXCISE, HEADQUARTERS, C.R.
          BUILDING, I.S. PRESS ROAD, ERNAKULAM., PIN - 682018

          BY ADV SREELAL N.WARRIER, SC, CENTRAL EXCISE AND
          SERVICE TAX




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12710 OF 2023              2




                             T.R. RAVI, J.
              --------------------------------------------
                      W.P.(C).No.12710 of 2023
               --------------------------------------------
                 Dated this the 12th day of April, 2023


                               JUDGMENT

The petitioner has submitted Ext.P1 request before the

respondents for payment of the amounts due as per the assessment

order issued. The petitioner seeks early consideration of the same.

In view of the limited prayer made, this writ petition is disposed

of directing the respondents to consider and pass orders on Ext.P1

after hearing the petitioner, at the earliest, at any rate, within a

period of one month from the date of receipt of a copy of this

judgment.

Sd/-

T.R.RAVI JUDGE

LEK

APPENDIX OF WP(C) 12710/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REPRESENTATION OF THE PETITIONER DATED 27-3-2023

Exhibit P2 THE TRUE COPY OF THE EMAIL DETAILS