Anmol Industries Limited And Anr vs. Mr. Joyjit Banik And Anr
Held
The Court recorded the submission made by the learned advocate for the applicants (petitioners). The submission stated that after notice was issued in the contempt application, the respondents have complied with the order and direction. This compliance included affording an opportunity of personal hearing and reserving orders. Based on this submission, the Court accepted that the contempt application was no longer required to be pursued. Therefore, the Court ordered that the contempt application stands closed. The Court did not delve into the specifics of the original order or the nature of the compliance, but rather accepted the statement of compliance as presented.
Facts
The petitioners, Anmol Industries Limited and another, filed a contempt application (CPAN/1048/2023) in the High Court against the respondents, Mr. Joyjit Banik and another, in relation to an earlier matter (MAT/630/2023). The contempt application was filed alleging non-compliance with a previous order or direction of the Court. The respondents are identified as CGST Authorities. The contempt application was listed for hearing before the Chief Justice and another judge.
Key Issues
The primary issue before the Court was whether the respondents had complied with the previous order of the Court, thereby rendering the contempt application infructuous. The petitioner's counsel submitted that following the issuance of notice in the contempt application, the respondents have complied with the order and direction. This compliance involved affording an opportunity of personal hearing to the petitioners and reserving orders. The respondents' argument, as presented through the petitioner's counsel's submission, was that compliance has been achieved. The Court had to decide if this submission constituted sufficient grounds to close the contempt proceedings.
AI-generated summary — verify with the full judgment below
2023 Item No.1 gd/ssd CPAN/1048/2023 MAT/630/2023 ..for the Respondent/CGST Authorities.
The learned advocate for the applicants submits that after notice was issued in the contempt application the respondents have complied with the order and direction and an opportunity of personal hearing has been afforded and the orders have been reserved by the authority and, therefore, the learned advocate for the applicants, on instructions, not to pursue the contempt application.
Recording the said submission, the contempt application stands closed.
(T. S. SIVAGNANAM)
CHIEF JUSTICE
(HIRANMAY BHATTACHARYYA, J.)
The judgment continues below.
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