C.Dileep vs. Mr.Pravin Kumar Purwar
Held
The High Court recorded the submission that all amounts except the GST component had been released to the petitioner and consequently closed the contempt of court case.
Facts
The petitioner filed a contempt case alleging non-compliance with a previous judgment. The respondent submitted that all amounts due to the petitioner had been released, except for the GST component.
Key Issues
Whether the respondent had fully complied with a previous court order by releasing all due amounts, including the GST component, to the petitioner.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN THURSDAY, THE 17TH DAY OF SEPTEMBER 2020 / 26TH BHADRA, 1942 AGAINST THE JUDGMENT IN WP(C) 28339/2019(N) OF HIGH COURT OF KERALA PETITIONER: S.DILEEP AGED 48 YEARS S/O K.P SURENDRAN,REVATHI,TC 9/741,RNP LANE,VELLAYAMBALAM,SASTHAMANGALAM P.O,THIRUVANANTHAPURAM-695010 BY ADVS. SRI.BIJU BALAKRISHNAN SMT.V.S.RAKHEE SMT.K.J.GISHA SMT.SAYUJYA RESPONDENT: MR.PRAVIN KUMAR PURWAR AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,CHAIMAN AND MANAGING DIRECTOR,BHARAT SANCHAR NIGAM LTD,BHARAT SANCHAR BHAVAN,HCM LANE,JANPATH,NEW DELHI,PIN-110001 SC BSNL MATHEWS K. PHILIP THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON 17.09.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
JUDGMENT Dated this the 17th day of September 2020 It is submitted by the learned counsel appearing on either side that the amounts except the GST amount have been released to the petitioner. Submission is recorded. This Contempt of Court Case (Civil) is closed. ANU SIVARAMAN JUDGE SVP
Con.Case(C)
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