Rukmini Naik vs. Arun Kumar Biswal,Ofs
Held
The Court noted that the Joint Commissioner, CT & GST had passed an order sanctioning the financial benefit. As the order had been complied with, the contempt proceedings were dropped.
Facts
The petitioner filed a contempt petition alleging non-compliance with a previous court order. The contemnor's counsel submitted an order showing that the financial benefit claimed by the petitioner had been sanctioned.
Key Issues
Whether the contemnor had complied with the previous court order by sanctioning the financial benefit to the petitioner.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
ORDER 05.12.2025
This matter is taken up through Hybrid Arrangement (Virtual/ Physical Mode).
It is stated by the learned counsel for the Contemnor- Opposite Party that is produced a copy of order dated 03.12.2025. 3. On perusal of the order dated 03.12.2025, it appears that the Joint Commissioner, CT & GST has already passed an order sanctioning the financial benefit as claimed by the Petitioner. Since the order has already been complied with, the Contempt proceeding is dropped. Copy of letter dated 03.12.2025 has already been handed over to the learned counsel for the Petitioner in Court.
In view of the aforesaid development, the contempt proceeding dropped with libert
The judgment continues below.
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