FABTECH PROJECTS AND ENGINEERS LTD. Vs. INTELLIGENCE OFFICER

JUDGEMENT

(1.) Read order dated 09.07.2019. Keeping in view the peculiar circumstances of the case, the Counsel for petitioner was permitted to take out notice through e-mail to fifth respondent, a pro forma party to the lis. Copy of notice sent to fifth respondent is placed on record.

(2.) Heard Smt. Latha K. and Dr.Thushara James for the parties.

(3.) The petitioner filed appeals in Exts.P2 and P2A aggrieved by the penalty order and order of assessment in Exts.P1 and P1A respectively made under Section 25(1) of the KVAT Act. The petitioner has filed the appeals with delay condonation petitions of 362 days and 241 days in Exts.P3B and P3C and Exts.P3 and P3A stay petitions. The petitioner prays for appropriate direction to the appellate authority to consider and dispose of Ext.P3 series expeditiously.