Hivesolar Energy Private Limited vs. Mr. Bishwanath Sinha
Held
The High Court noted the petitioner's submission that its previous order had been complied with. In light of this compliance, the contempt case was closed.
Facts
Hivesolar Energy Private Limited filed a contempt case alleging non-compliance with a High Court order dated 06.10.2022 in W.P.(C) No.31029/2022. The petitioner's counsel subsequently informed the Court that the order had been complied with, including the furnishing of a fresh Bank Guarantee.
Key Issues
The key legal issue was whether the respondents had complied with the High Court's earlier order in W.P.(C) No.31029/2022, particularly concerning the furnishing of a fresh Bank Guarantee.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS THURSDAY, THE 5TH DAY OF JANUARY 2023 / 15TH POUSHA, 1944 CON.CASE(C) NO. 2417 OF 2022 AGAINST THE ORDER/JUDGMENT DATED 06.10.2022 IN WP(C) 31029/2022 OF HIGH COURT OF KERALA PETITIONER/PETITIONER IN THE W.P.(C): HIVESOLAR ENERGY PRIVATE LIMITED TC 4/1711, NO.6, BELHAVEN GARDENS, KOWDIAR, THIRUVANANTHAPURAM - 695 003; REPRESENTED BY ITS DIRECTOR - V. SIVARAMAKRISHNAN BY ADVS. RAJA KANNAN M.GOPIKRISHNAN NAMBIAR K.JOHN MATHAI JOSON MANAVALAN KURYAN THOMAS PAULOSE C. ABRAHAM RESPONDENTS/RESPONDENTS 1 & 4IN W.P.(C): 1 MR. BISHWANATH SINHA (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER), PRESENTLY FUNCTIONING AS THE SECRETARY, TAXES DEPARTMENT (NOW KERALA STATE GST DEPARTMENT), SECRETARIAT, THIRUVANANTHAPURAM, PIN – 695 001. 2 MR. RADHAKRISHNAN. R. (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER), PRESENTLY FUNCTIONING AS THE ASSISTANT COMMISSIONER (INTELLIGENCE), KERALA STATE GST DEPARTMENT, TAX COMPLEX, BAPPUJI NAGAR, ASRAMAM P.O., KOLLAM, PIN – 691 002. GP SMT.RESHMITHA THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON 05.01.2023, THE COURT ON THE SAME
The judgment continues below.
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