Hotel Aida vs State Of Kerala
2024 Latest Caselaw 16418 Ker

Kerala High Court

Hotel Aida vs State Of Kerala on 11 June, 2024

Author: P Gopinath

Bench: P Gopinath

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE GOPINATH P.
          Tuesday, the 11th day of June 2024 / 21st Jyaishta, 1946

                CM.APPL.NO.1/2024 IN WP(C) NO. 9784 OF 2020




APPLICANTS/RESPONDENTS IN WP(C):

  1. STATE OF KERALA, REP BY THE SECRETARY, TAXES (A) DEPARTMENT,
     GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN-695001
  2. THE EXCISE COMMISSIONER, COMMISSIONERATE OF EXCISE,
     THIRUVANANTHAPURAM DISTRICT-695033
  3. THE DEPUTY COMMISSIONER OF EXCISE, OFFICE OF THE DEPUTY EXCISE
     COMMISSIONER, KOTTAYAM DISTRICT-686002

RESPONDENTS/PETITIONERS IN WP(C):

  1. HOTEL AIDA, KODIMATHA, KOTTAYAM DISTRICT-686531, REPRESENTED BY ITS
     MANAGING PARTNER MOHAN JACOB.
  2. MOHAN JACOB, AGED 65 YEARS, S/O. LATE C.T.JACOB, MANAGING PARTNER,
     HOTEL AIDA, KODIMATHA, KOTTAYAM DISTRICT, RESIDING AT KELACHANDRA,
     CHINGAVANAM, KOTTAYAM DISTRICT-686531


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 9 days in filing time extension petition.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's final order
dated 26/02/2024 in WP(C) and upon hearing the arguments of GOVERNMENT
PLEADER for the petitioners and of M/S. ANOOP.V.NAIR & NIKITHA ANTONY,
Advocates for the respondents, the court passed the following:
                            GOPINATH P., J
                   -------------------------------------
                         CMA No. 1 of 2024
                                    &
                          I.A.No.2 of 2024
                                    In
                     W.P(C) No.9784 of 2020
                   -------------------------------------
                Dated this the 11th day of June, 2024

                                ORDER

This is an application to condone the delay of nine days in

filing the time extension petition.

Heard. Allowed.

The delay of nine days in filing the time extension petition

shall stand condoned.

This is an application filed for extension of time.

Having regard to the averments contained in the affidavit

filed in support of the application, three months time is granted

from 13-05-2024 to comply with the directions contained in the

judgment dated 26-02-2024 in WP(C)No.9784 of 2020.

Sd/-

GOPINATH P. JUDGE ats