Nibash Ranjan Das And Anr. vs. S. Ramesh
Held
The Court recorded the submission made by the learned senior counsel for the complainants (petitioners) that the prayer in the contempt petition was not pressed for the present. Based on this submission, the Court disposed of the petition. The Court granted liberty to the complainants to approach the Court again if the need arises in the future. No findings were made on the merits of the alleged contempt, as the prayer was withdrawn. The operative direction was to dispose of the petition with liberty to refile.
Facts
The petitioners, Nibash Ranjan Das and Sri Sribas Dhar, filed a contempt petition (Cont.Cas(C) 371/2018) before the Gauhati High Court against S. Ramesh, the Chairman of the Central Board of Indirect Taxes and Customs. The contempt petition was filed in relation to a previous matter, though the specific details of the original order or action being contemned are not detailed in this judgment. The petitioners were represented by Mr. K.N. Choudhury, learned senior counsel. The respondents were represented by the Advocate for the Respondent, but no specific counsel name is mentioned for the respondent authority.
Key Issues
The primary issue before the Court was whether the respondents had committed contempt of court. The petitioner's counsel, Mr. K.N. Choudhury, submitted that the prayer in the contempt petition was not pressed for the present. The judgment does not record any arguments from the respondents' side regarding the alleged contempt. Therefore, the Court's decision was based solely on the petitioner's submission regarding the contempt prayer.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
ORDER Date : 27-03-2019 (A.S. Bopanna, CJ) Mr. K.N. Choudhury, learned senior counsel for the complainants submits that the prayer in the contempt is not pressed for the present. The statement is recorded and the petition is disposed of with liberty to the complainants to approach this Court if the need arises in future. JUDGE CHIEF JUSTICE
Page No.# 2/2 M. Sharma Compari
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Gauhati High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.