M/S.Amrut Distilleries Pvt. Ltd vs State Of Kerala
2024 Latest Caselaw 13112 Ker

Kerala High Court

M/S.Amrut Distilleries Pvt. Ltd vs State Of Kerala on 23 May, 2024

WP(C) No.39064/2017                        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. 39064 OF 2017

   PETITIONER:

          M/S.AMRUT DISTILLERIES PVT. LTD. CHULLIMADA, PAMPAMPALLAM, PALAKKAD
          DIST.-678621, REPRESENTED BY ITS GENERAL MANAGER (P&A),MR.AMBILI
          AMBAT.

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT, TAXES
         DEPARTMENT, SECRETARIAT, TRIVANDRUM-695001.
      2. THE COMMISSIONER OF EXCISE, TRIVANDRUM-695001.
      3. THE INSPECTOR OF EXCISE, AMRUT DISTILLERIES PVT. LTD., CHULLIMADA,
         PAMPAMPALLAM, PALAKKAD DIST-678621.


        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 all steps pursuant to P3 Order of the 1st respondent, and
   P4 notice of the 3rd respondent, pending disposal of 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.RAJU K.MATHEWS, Advocate for the petitioner and of        GOVERNMENT
   PLEADER, for the respondents, the court passed the following:
 WP(C) No.39064/2017                           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.39064/2017 3/3 Order Date : 23-05-2024

APPENDIX OF WP(C) 39064/2017 EXHIBIT P1 A TRUE COPY OF THE G.O.(RT)NO.94/08/TD DATED 24-01-2008 OF THE 1ST RESPONDENT.

EXHIBIT P2 A TRUE COPY OF THE COMMON JUDGMENT DATED 22-11-2014 IN WPC NO.411/2010, 31470/2008 AND OTHER CONNECTED CASES. EXHIBIT P3 A TRUE COPY OF GO(RT)NO.560/2017/TD DATED 11-07-2017 OF THE 1ST RESPONDENT.

EXHIBIT P4 A TRUE COPY OF NOTICE NO.AD 22/17 DATED 30-11-2017 OF THE 3RD RESPONDENT.

EXHIBIT P5 A TRUE COPY OF JUDGMENT DATED 28-02-2017 IN W.A.NO.383/2017.