Ayyoob vs. Syam Raj Prasad
Held
The Court noted the petitioner's submission that the respondents had complied with the directions of the previous judgment by issuing orders to release the goods. As a result, the petitioner did not wish to prosecute the contempt case further.
Facts
The petitioner filed a Contempt of Court case alleging non-compliance by the respondents with a previous High Court judgment dated 04.05.2021 in WP(C) 4954/2021. The original judgment likely concerned the release of goods.
Key Issues
The key legal issue was whether the respondents had complied with the High Court's previous order in WP(C) 4954/2021, which led to the filing of the contempt petition.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE N.NAGARESH FRIDAY, THE 16TH DAY OF JULY 2021/25TH ASHADHA, 1943 CON.CASE(C) NO. 1049 OF 2021 AGAINST THE NON COMPLIANCE OF JUDGMENT DATED 04.05.2021 IN WP(C) 4954/2021 OF HIGH COURT OF KERALA, ERNAKULAM PETITIONER: AYYOOB, AGED 46 YEARS, S/O. UMMER, PARANKIMAVILA VEEDU, AMANI MOBILE ACCESSORIES, 34/357A CHERICHYIL BUILDING, PARAPPANANGADI, CHEMMAD, MALAPPURAM 676 306. BY ADV PRAVEEN K. JOY RESPONDENTS: 1 SYAM RAJ PRASAD, AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE COMMISSIONER, CENTRAL GST AND CENTRAL EXCISE, P.B NO. 13, GST BHAVAN, PRESS CLUB ROAD, TRIVANDRUM 695 001. 2 SIVANKUTTY, AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE DEPUTY COMMISSIONER, STATE GST DEPARTMENT, PERUMANOOR P.O., ERNAKULAM 682 015. 3 PRASAD, AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, ASSISTANT SALES TAX OFFICER, STATE GST DEPARTMENT SQUAD NO.4, EDAPPALLY, ERNAKULAM, 682 024. BY ADV.SRI.M.S.AMAL DARSHAN THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON 16.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
COC No.1049/2021 2 JUDGMENT Dated this the 16th day of July, 2021 The lear
The judgment continues below.
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