Jose K. Francis vs The Union Of India
2024 Latest Caselaw 28805 Ker

Kerala High Court

Jose K. Francis vs The Union Of India on 3 October, 2024

Author: A.K.Jayasankaran Nambiar

Bench: A.K.Jayasankaran Nambiar

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                 THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.
          Thursday, the 3rd day of October 2024 / 11th Aswina, 1946
                             WA NO. 1466 OF 2024
 (ARISING FROM JUDGMENT DATED 21.03.2024 IN WP(C) 2089/2020 OF THIS COURT)
APPELLANT(S)/PETITIONER:

     JOSE K. FRANCIS, AGED 62 YEARS, (S/O. FRANCIS, CHAIRMAN AND
     MANAGING DIRECTOR OF NAVODHAYA KURIES PRIVATE LIMITED, RESIDING AT
     KUTTIKKADAN HOUSE, EAST FORT, THRISSUR.) NAVODHAYAKURIES PRIVATE
     LIMITED,REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR,
     JOS.K.FRANCIS, AGED 58 YEARS, S/O.FRANCIS, KUTTIKKADAN HOUSE, EAST
     FORT, THRISSUR, PIN - 680001.

BY.ADVS.M/S. K.S.BHARATHAN, SHANKAR V., ALEENA SONY & SITHARA

RESPONDENT(S)/RESPONDENT:

  1. THE UNION OF INDIA REPRESENTED BY THE SECRETARY TO GOVERNMENT,
     DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, NORTH BLOCK, NEW DELHI,
     PIN - 110001
  2. THE CENTRAL BOARD OF EXCISE AND CUSTOMS DEPARTMENT OF REVENUE,
     MINISTRY OF FINANCE, 156, NORTH BLOCK -1, NEW DELHI, PIN - 110001
  3. THE CHIEF COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS CENTRAL REVENUE
     BUILDING, I.S.PRESS ROAD, KOCHI, PIN - 682018
  4. THE SUPERINTENDENT OF CENTRAL TAX AND CENTRAL EXCISE AYYANTHOLE
     RANGE, THRISSUR DIVISION,PIN - 680003
  5. ASSISTANT COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS ,THRISSUR
     DIVISION, S.T. NAGAR, THRISSUR, PIN - 680001


     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay all further proceedings pursuant to the impugned judgment dated
21.03.2024 in W.P (C) No. 2089 of 2020, pending disposal of the above writ
appeal.


     This Writ Appeal coming on for orders on 03.10.2024, upon perusing
the appeal memorandum,the court passed the following:
                   DR. A.K.JAYASANKARAN NAMBIAR
                                   &
                       SYAM KUMAR V.M., JJ.
               ------------------------------
                         WA No.1466 of 2024
              -------------------------------
                Dated this the 3rd day of October, 2024

                               ORDER

Dr. A.K.Jayasankaran Nambiar, J.

CM.Application No.1 of 2024:

The above application is filed to condone the delay of 139 days in

filing the Writ Appeal.

Heard. Taking note of the averments in the affidavit filed in support

of the delay condonation application, delay is condoned.

WA No.1466 of 2024:

Post the Writ Appeal for admission on 08.10.2024.

Sd/-

DR. A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

SYAM KUMAR V.M. JUDGE

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