M/S. S R Traders vs. Giridhar Gopalakrishna Pai
Held
The High Court granted the petitioner's request to withdraw the contempt case. The contempt case was closed as withdrawn, without prejudice to the petitioner's rights in the original writ petition (W.P.(C.) No. 12519 of 2023).
Facts
M/s. S. R. Traders filed a contempt petition against the Additional Director General of GST Intelligence, alleging non-compliance with an interim order issued in a prior writ petition (WP(C) 12519/2023). During the proceedings, the petitioner sought permission to withdraw the contempt case.
Key Issues
The key legal issue was whether to grant the petitioner permission to withdraw the contempt of court case. The Court did not adjudicate the underlying alleged non-compliance with the interim order.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE T.R.RAVI MONDAY, THE 29TH DAY OF MAY 2023 / 8TH JYAISHTA, 1945 CON.CASE(C) NO. 1022 OF 2023 ARISING THE INTERIM ORDER DATED 10.04.2023 IN WP(C) 12519/2023 OF HIGH COURT OF KERALA PETITIONER/PETITIONER: M/S. S. R. TRADERS A PARTNERSHIP FIRM FORMED AND REGISTERED UNDER THE INDIAN PARTNERSHIP ACT, 1931, HAVING ITS REGISTERED OFFICE AT 222/1, KULAPPULLY ROAD, KAYILIAD, PALAKKAD REPRESENTED BY ITS MANAGING PARTNER, SAFEEK K. BY ADVS. ASWIN GOPAKUMAR ANWIN GOPAKUMAR JIKKU SEBAN GEORGE DEEPTI SUSAN GEORGE ADITYA VENUGOPALAN NIKITHA SUSAN PAULSON MAHESH CHANDRAN AVINASH KURUNGOT SHALLET K. SAM RESPONDENT/RESPONDENT NO. 1: GIRIDHAR GOPALAKRISHNA PAI AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER THE ADDITIONAL DIRECTOR GENERAL, DIRECTORATE GENERAL OF GST INTELLIGENCE, KOCHI ZONAL UNIT, CENTRAL EXCISE BHAVAN, KATHRIKADAVU, KALOOR P.O, KOCHI, PIN – 682017 BY SRI. SREELAL N. WARRIER, SC. THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON 29.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Contempt Case(C.)No.1022 of 2023 2 T.R.RAVI, J ================= Contempt C
The judgment continues below.
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