M/S Shri Ganesh Granites & Anr. vs. K M Guru Rajesh, Deputy Commissioner Of Customs, IGST-Refund, Icd, Bangalore & Ors.
Held
The Court noted the respondents' submission that they would withdraw their appeals against the IGST refund orders and consequential show cause notices. The Court accepted this submission and disposed of the petitions.
Facts
The petitioners alleged wilful disobedience of a previous High Court order directing IGST refund. The respondents filed appeals against the refund orders despite the prior judgment, and later filed an SLP which was dismissed by the Supreme Court.
Key Issues
Whether the respondents wilfully disobeyed the court's order by filing appeals against a refund granted in compliance with the court's directions, and whether the Supreme Court's dismissal of the SLP resolves the contempt proceedings.
Sections Cited
Not Applicable
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
%
2022
The present petition alleges wilful disobedience of the judgment/order dated 26.03.2021, passed by a Division Bench of this court in W.P.(C)2694/2019. Vide the said judgment/order, a direction was issued to the respondents to refund the IGST to the petitioners at the earliest, though not later t
The judgment continues below.
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