Beta Healthcare PVT. LTD vs. Deputy Commissioner
Held
The Court acknowledged the submission by the petitioner's counsel that the order in question had been fully complied with by the respondent. As a result, the Court found that nothing further survived in the Contempt Petition.
Facts
Beta Healthcare Pvt. Ltd. filed a Contempt of Court case against the Deputy Commissioner for alleged non-compliance with an order issued in W.P.(C) No. 339 of 2024. The petitioner sought enforcement of the previous High Court directive.
Key Issues
The key legal issue was whether the respondent had complied with a previous High Court order, thereby resolving the contempt of court proceedings initiated by the petitioner.
Sections Cited
None
AI-generated summary — verify with the full judgment below
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. DINESH KUMAR SINGH JUDGE AP
Con.Case(C) No.886 OF 2024 3
Appendix — schedule of exhibits
The judgment continues below.
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