Beta Healthcare Pvt. Ltd vs Deputy Commissioner
2024 Latest Caselaw 13707 Ker

Kerala High Court

Beta Healthcare Pvt. Ltd vs Deputy Commissioner on 27 May, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
       MONDAY, THE 27TH DAY OF MAY 2024 / 6TH JYAISHTA, 1946
                        CON.CASE(C) NO. 886 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.339 OF 2024 OF HIGH
COURT OF KERALA
PETITIONER/WRIT PETITIONER:

             BETA HEALTHCARE PVT. LTD
             PLOT NO. 21 B, COCHIN SPECIAL ECONOMIC ZONE, KAKKANAD,
             KOCHI, PIN - 682037
             BY ADV P.G.CHANDAPILLAI ABRAHAM


RESPONDENT/5TH RESPONDENT:

             DEPUTY COMMISSIONER
             TAX PAYER DIVISION, ERNAKULAM STATE GST DEPARTMENT,
             SGST COMPLEX, 3RD FLOOR, PERUMANOOR, P.O., ERNAKULAM,
             KERALA, PIN - 682015


             SRI. MUHAMMED RAFIQ-SPL.GP (TAXES)



     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 27.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C) No.886 OF 2024
                                 2




                             JUDGMENT

Dated this the 27th day of May, 2024

The learned counsel for the petitioner submits that

the order in question has been complied with and

nothing survives in this Contempt Petition.

Therefore, the Contempt Petition is closed.

Sd/-

DINESH KUMAR SINGH JUDGE AP Con.Case(C) No.886 OF 2024

APPENDIX OF CON.CASE(C) 886/2024

PETITIONER ANNEXURES Annexure 1 JUDGMENT DATED 09.01.2024 IN W.P. (C) NO.

339 OF 2024