Hemalatha Ranka vs. Dr.Rajeev Ranjan
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR THUR AY, THE 24TH DAY OF OCTOBER 2019 / 2ND KARTHIKA, 1941 Con.Case(C).No.1056 OF 2019 IN WP(C). 18883/2018 AGAINST THE ORDER/JUDGMENT IN WP(C) 18883/2018(L) OF HIGH COURT OF KERALA PETITIONER/PETITIONER: HEMALATHA RANKA, AGED 53 YEARS, W/O. ANRAJ RANKA, PROPRIETRIX-RAJ DISTRIBUTORS, 40/1364, T.D ROAD, ERNAKULAM, KOCHI-682031. BY ADVS. SRI.G.KRISHNAKUMAR SMT.M.L.REMYA RESPONDENTS/RESPONDENT NO. 2, 3, 5 AND 6: 1 DR.RAJEEV RANJAN, S/O FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER, SPECIAL SECRETARY, GST COUNCIL, 5TH FLOOR, TOWER II, JEEVAN BHARTI BUILDING, JANPATH ROAD, CONNAUGHT PLACE, NEW DELHI-110001. 2 DR. AJAY BHUSHAN PANDEY, S/O FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER, CHAIRMAN CUM DIRECTOR, GST NETWORK, 4TH FLOOR, TOWER-B, WORLD MARK 1, AEROCITY, NEW DELHI-110037. Con Case (C) No. 1056 of 2019 2 3 DR. RAJAN N KHOBRAGADE, S/O FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER, COMMISSIONER OF GST, TAX TOWER, 4TH FLOOR, KILLIPALAM, KARAMANA P.O, THIRUVANANTHAPURAM-695002. 4 V.K. SUNIL KUMAR, S/O FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER, NODEL OFFICER(JOINT COMMISSIONER) THIRUVANANTHAPURAM-695001. R1 BY ADV. SHRI.P.VIJAYAKUMAR, ASG OF INDIA R2 BY SRI.P.R.SREEJITH,SC,GOODS AND SERVICES TAX NETWORK THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD ON 24.10.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Con Case (C) No. 1056 of 2019 3 Con Case (C) No. 1056 of 2019 ----------------------------------------------- J U D G M E N T The learned counsel for the petitioner submits that the directions contained in the judgment in W.P.(C) No.18883 of 2018 have been complied with. In the light of the submission made by the learned counsel for the petitioner, the Contempt of Court Case is closed. P.B.SURESH KUMAR, JUDGE. YKB
Con Case (C) No. 1056 of 2019 4 APPENDIX PETITIONER'S/S EXHIBITS: ANNEXURE I CERTIFIED COPY OF THE JUDGMENT DATED 14.06.2018 IN WPC NO.18883/2018 OF THIS HON'BLE COURT. ANNEXURE IIOF THE REPRESENTATION DATED 26.6.2018 PREFERRED BY THE PETITIONER TO THE 4TH AND 3RD RESPONDENT. ANNEXURE IIIOF THE REPRESENTATION DATED 13.7.2018 PREFERRED BY THE PETITIONER. ANNEXURE IVOF THE REPRESENTATION DATED 7.5.2019 PREFERRED BY THE PETITIONER BY E-MAIL. ANNEXURE VOF THE REPLY DATED 07.05.2019 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER IN RESPONSE TO ANNEXURE IV. ANNEXURE VIOF THE COMMUNICATION BEARING FILE NO.CT.317D/2019-GSTINFO1 DATED 4.5.2019 OF THE 3RD RESPONDENT ADDRESSED TO THE 1ST RESPONDENT. RESPONDENT'S/S EXHIBITS: NIL //// PA TO JUDGE YKB
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