Sdf Industries Limited vs The Commissioner Of Excise
2024 Latest Caselaw 13110 Ker

Kerala High Court

Sdf Industries Limited vs The Commissioner Of Excise on 23 May, 2024

WP(C) No.703/2018                             1/3                       Order Date : 23-05-2024

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
                    Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946

                                    WP(C) NO. 703 OF 2018

   PETITIONER:

          SDF INDUSTRIES LIMITED, SDF HOUSE, N.H. BYE PASS ROAD,CHANDRANAGAR,
          PALAKKAD-678 007REPRESENTED BY SRI. SUNNY MATHEW,SENIOR LAISON
          ASSISTANT

   RESPONDENTS:

      1. THE COMMISSIONER OF EXCISE,GOVT.OF KERALA,THIRUVANANTHAPURAM-695033
      2. THE STATE OF KERALA, REPRESENTED BY THE SECRETARY TO THE GOVERNMENT
         TAXES DEPARTMENT,GOVT.SECRETARIAT,THIRUVANANTHAPURAM-695001
      3. THE CIRCLE INSPECTOR OF EXCISE, SDF INDUSTRIES
         LTD,PAMPADY,THIRUVALWAMALA,THRISSUR DISTRICT-680588.


        Writ petition (Civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay the operation and all further proceedings of Exhibit P4
   demand pending the writ petition.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.M.KRISHNAKUMAR, Advocate for the petitioner the court passed the
   following:
 WP(C) No.703/2018                           2/3                      Order Date : 23-05-2024




                                   M.A.ABDUL HAKHIM, J.
                                  -------------------------------------
                         W.P.(C)Nos.38312, 39064, 41452, 41558 of 2017,
                               703, 2000, 2142, 2594, 7196 of 2018
                                 --------------------------------------
                              Dated this the 23rd day of May, 2024

                                            ORDER

It is submitted that the learned counsel appearing for

the petitioners Sri.Raju K. Mathews met with an accident

and he is bedridden and hence sought for time for hearing.

The learned Government Pleader also seeks time for

filing counter in three of the cases.

Post after six weeks.

Sd/-

M.A.ABDUL HAKHIM

JUDGE

Shg WP(C) No.703/2018 3/3 Order Date : 23-05-2024

APPENDIX OF WP(C) 703/2018 EXHIBIT P1 TRUE COPY OF THE COMMON JUDGMENT DATED 22.11.2014 IN WPC NO. 411/2010 AND CONNECTED CASES, HIGH COURT OF KERALA.

EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 28.2.2017 IN W.A 383/2017, HIGH COURT OF KERALA EXHIBIT P3 TRUE COPY OF THE GOVERNMENT ORDER DATED 11.7.2017 NO G.O (RT) NO.560/2017/TD EXHIBIT P4 TRUE COPY OF THE NOTICE/ DEMAND NOTICE DATED 21.12.2017 ISSUED TO THE PETITIONER EXHIBIT P5 TRUE COPY OF THE CALCULATION STATEMENT SERVED ON THE PETITIONER