Ramakant And Co. PVT. LTD. vs. Deepti Gaur Mukherjee & Anr.
Original PDF →Facts
The petitioner, Ramakant and Co. Pvt. Ltd., filed a contempt petition before the Delhi High Court against the respondents, Deepti Gaur Mukherjee & Anr. The petition sought initiation of contempt proceedings for non-compliance with a judgment dated 28.07.2025 passed in LPA 183/2025. The petitioner also prayed for the immediate credit of Rs. 3,200 excess additional fees charged on SRN R25078403, along with bank charges and 18% GST amounting to Rs. 37.76, and interest at 18% per annum. The respondents, represented by the Standing Counsel, submitted that the file was under process and compliance with the previous judgment would be made within three weeks. This statement was taken on record.
Held
The Court took on record the statement made by the respondents' counsel, on instructions from Mr. Vyomesh Sheth, Deputy ROC, and Mr. Vijaya Sinha Reddy, Deputy ROC, that the file was under process and compliance with the directions in LPA 183/2025 would be made within three weeks. Based on this undertaking, the Court disposed of the contempt petition. The petitioner was granted liberty to revive the petition if the undertaking was not complied with. The Court did not explicitly rule on whether contempt had been committed, but rather relied on the assurance of future compliance to dispose of the matter. No specific amount was ordered to be refunded or paid in this order, as it was disposed of based on the undertaking.
Key Issues
1. Whether the respondents have committed contempt of court by failing to comply with the directions issued by the Division Bench in LPA 183/2025 dated 28.07.2025, specifically regarding the calculation and refund of excess additional fees? (Question of law and fact, concerning the Contempt of Courts Act, 1971, and the directions in LPA 183/2025). Petitioner's Argument: The petitioner argued that the respondents had failed to comply with the court's previous order, necessitating the contempt petition and seeking specific directions for refund and interest. Respondents' Argument: The respondents, through their counsel, stated that the matter was under process and assured compliance with the previous judgment within three weeks. They did not explicitly argue against the contempt, but rather offered an undertaking for future compliance.
Sections Cited
Section 11, Section 12
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
O R D E R %
2025
This hearing has been done through hybrid mode.
The present petition under Article 215 of the Constitution of India read with Sections 11 and 12 of the Contempt of Courts Act, 1971 seeks the following prayers:- “A. Initiate the Contempt of Court proceedings against the Contemnors/ Respondents for the non-compliance of Judgment/Order dated 28.07.2025 passed in LPA 183 0f 2025; and further B. Direct the Contemnors/Respondents to credit immediately, into the bank account as mentioned in Para 8 of the petition, the excess additional fees of Rs.3,200 charged on SRN R25078403 from the petitioner along with bank charges incurred on such payments @ 1%+18% GST amounting Rs.37.76 SRN R25078403 along with interest @ 18% p.a. from the date of payment of such amounts till the date of actual refund to petitioner; and C. Impose an exemplary cost on the Respondents; and D. Pass any other or further order/s as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case.”
Vide judgment dated 28.07.2025, the learned Division Bench of this This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/11/2025 at 12:28:07
Court, in LPA 183/2025 had passed the following directions:- “20. In that view of the matter, we allow the appeals and set aside the impugned judgment dated 27.01.2025 and thereby direct the respondents to: (i) calculate the additional fee at the rate of Rs.100/- per day for every day delay beyond 30.11.2019 in terms of Circular no. 13/2019 till the date of submission as the case maybe, and; (ii) consequently, refund the additional fee paid by the appellant companies, if found in excess, within a period of 6 weeks from date.”
Learned counsel appearing on behalf of respondent no.1 and 2, on instructions of Mr. Vyomesh Sheth, Deputy ROC and Mr. Vijaya Sinha Reddy, Deputy ROC, who are present in Court today, submits that file is under process and the compliance of the aforesaid directions will be made within three weeks. The aforesaid statement is taken on record.
In view of the aforesaid undertaking, the petition stands disposed of with liberty to the petitioner to revive the same, if the undertaking is not complied with.
Pending application(s), if any, also stands disposed of.
AMIT SHARMA, J NOVEMBER 13, 2025/nk/db
This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 19/11/2025 at 12:28:07
Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.