Y. Balakrishnan vs. Suhaibh .H
Held
The High Court noted the submission by the petitioner's counsel that the order dated 07/09/2021 had been complied with. Consequently, the Court found that nothing further survived in the contempt petition and ordered it to be closed.
Facts
This contempt petition was filed by Y. Balakrishnan against the State Tax Officer for alleged non-compliance with an earlier order dated 07/09/2021 issued in WP(C) 18169/2021. The petitioner's counsel informed the Court that the original order, which was the subject of the contempt, had been complied with.
Key Issues
The key legal issue was whether the respondent had complied with the High Court's earlier order dated 07/09/2021 in WP(C) 18169/2021, thereby rendering the contempt petition infructuous.
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 TUESDAY, THE 4TH DAY OF JANUARY 2022 / 14TH POUSHA, 1943 CON.CASE(C) NO. 2077 OF 2021 AGAINST THE ORDER/JUDGMENT IN WP(C) 18169/2021 OF HIGH COURT OF KERALA PETITIONER: Y. BALAKRISHNAN AGED 50 YEARS PROPRIETOR, ONAM BEEDI, BUILDING NO. 1/395 PATHIYOOR, KAYAMKULAM. BY ADVS. K.SRIKUMAR (SR.) K.MANOJ CHANDRAN RESPONDENT: SUHAIBH .H AGED 34 YEARS,FATHER’S NAME NOT TO KNOWN TO THE PETITIONER. THE STATE TAX OFFICER, INVESTIGATION BRANCH 1, STATE GST DEPARTMENT, ASHRAMAM, KOLLAM 17 THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON 04.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Contempt of Court case No.2077 OF 2021 2 BECHU KURIAN THOMAS, J ................................................ Contempt of Court case No.2077 OF 2021 …........................................ Dated this the 4th day of January, 2022 JUDGMENT The learned counsel for the petitioner submits that the order dated 07/09/2021 has been complied with and nothing further survives in this contempt pe
The judgment continues below.
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