DIVINE MEDICAL CENTRE LTD. Vs. STATE OF KERALA,

JUDGEMENT

(1.) The petitioner is challenging Ext.P5 summons issued by the fourth respondent, directing the petitioner to produce the original minutes containing the various proceedings, including resolution in respect of petitioner company, for finalizing the proceedings pending before the said respondent in connection with the assessment as well as penalty for the years 2005 - 2006, 2006 - 2007, 2007 - 2008 and 2008- 2009.

(2.) Heard the learned Government Pleader as well.

(3.) Ext.P5 obviously is a summons and not an order and hence the petitioner cannot be stated as aggrieved of the same, particularly since the petitioner is bound to produce all the requisite materials before the concerned authority who is discharging the statutory duty cast upon him.