POPULAR MEGA MOTORS INDIA LTD Vs. ASSISTANT COMMISSIONER SPECIAL CIRCLE-1 DEPARTMENT OF COMMERCIAL TAXES ERNAKULAM

JUDGEMENT

(1.) THE petitioner has approached this Court with the following prayers : i. call for the records leading to Exhibit P1 assessment order and Exhibit P2 demand notice and quash the same herein by issuing a writ of certiorari or any other appropriate writ, direction or order. ii. to stay the recovery steps pursuant to Exhibit P1 assessment order and Exhibit P2 demand notice, till the disposal of the writ petition (civil). iii. to grant such other relief as this Hon'ble Court may deem fit in the facts and circumstances of the case.

(2.) WHEN the matter is taken up for consideration, the learned counsel appearing for the petitioner submits that, being aggrieved of Ext. P1 assessment order, the petitioner has already approached the appellate authority and that the petitioner intends to pursue the said matter.