R P M Pharma Through Its Partner Mr Manoj Kumar Drolia vs. The State Of Jharkhand
Facts
The petitioner, R.P.M Pharma, filed a contempt case (Civil) No. 662 of 2020 before the Jharkhand High Court. This contempt case was based on an order dated September 11, 2019, passed in W.P.(T) No. 776 of 2019 and batch cases. The earlier order had directed the respondent-authority to take a final decision within four weeks regarding the grievances raised by the petitioners in those writ petitions. The current contempt petition alleged non-compliance with this directive. However, the learned counsel for the petitioner informed the Court that a final decision has now been taken by the respondent-authority, and consequently, the petitioner wished to withdraw the contempt case.
Held
The Court noted that the petitioner's counsel stated that a final decision has now been taken by the respondent-authority. Based on this submission, the petitioner instructed their counsel to withdraw the present contempt case. Therefore, the Court dismissed the contempt case as withdrawn. The Court did not delve into the merits of the original grievance or the compliance with the previous order, as the contempt petition itself was withdrawn by the petitioner upon receiving an updated status from the respondent-authority.
Key Issues
1. Whether the respondents have complied with the order dated September 11, 2019, passed in W.P.(T) No. 776 of 2019 and batch cases, which directed a final decision within four weeks regarding the petitioners' grievances. Petitioner's contention: The petitioner initiated the contempt proceedings alleging non-compliance with the Court's earlier order. However, during the hearing of the contempt case, the petitioner's counsel stated that a final decision has now been taken by the respondent-authority, implying that the contempt is no longer warranted. Respondents' contention: The judgment does not record any specific arguments or contentions from the respondents in the contempt proceedings. The focus shifted to the petitioner's statement regarding the subsequent decision by the authority.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Miscellaneous Juri iction) Contempt Case (Civil) No. 662 of 2020
------- R.P.M PHARMA, a partnership firm, situated at 1st Floor, Adukia House, Cart Sari Road, Upper Bazar, Ranchi, Jharkhand, through its partner Mr. Manoj Kumar Drolia, s/o Rajendra Prasad Drolia, aged about 42 years, r/o Vasant Vihar, Kanke Road, Ranchi, PO-Kanke, PS-Gonda, District- Ranchi (Jharkhand)
… Petitioner Versus
The State of Jharkhand
Sri Akash Singla, Assistant Commissioner, CGST & CX., Ranchi North Division, having its office at 6th Floor, Mahabir Tower, Behind Glitz Cinemas, Ranchi, PO-GPO, PS-Daily Market, District-Ranchi (Jharkhand)
Sri Jagdish Sahoo, Deputy Commissioner of State Taxes, Special Circle, Ranchi having his office at Commercial Taxes Department, Court Compound, Behind Jaipal Singh Stadium, Kutchery Road, Ranchi, PO-GPO, PS-Kotwali, District-Ranchi (Jharkhand)
... Respondents
CORAM: HON’BLE THE ACTING CHIEF JUSTICE HON’BLE MRS. JUSTICE ANUBHA RAWAT CHOUDH
The judgment continues below.
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