Baker Hughes Asia Pacific Limited vs. Dr. Bihari Lal Darji
Held
The Court held that the contempt petition was to be disposed of in light of the compliance of the order passed by the Court. This compliance was acknowledged by the learned counsel for the petitioner. The Court noted that the fact of compliance was acknowledged. Therefore, the rule issued in the contempt petition stands discharged. The Court did not delve into the specifics of the original order or the nature of the compliance, as the matter was resolved based on the acknowledgment of compliance by the petitioner.
Facts
The petitioner, Baker Hughes Asia Pacific Limited, filed a contempt petition before the Rajasthan High Court at Jodhpur. The contempt petition was filed against Dr. Bihari Lal Darji, serving as Deputy Commissioner, State Tax, Rajasthan Goods and Services Tax, Jodhpur II Zone, Circle B, Barmer. The petitioner acknowledged that the order passed by the Court had been complied with. Consequently, the learned counsel for the petitioner acknowledged the compliance. The Court was informed of this compliance. The contempt petition was disposed of based on this acknowledgment of compliance.
Key Issues
1. Whether the respondent has complied with the order previously passed by this Court, as acknowledged by the petitioner's counsel? Petitioner's Contention: The petitioner's counsel acknowledged that the order passed by the Court had been complied with. Respondent's Contention: The judgment does not record any specific arguments or contentions made by the respondent. The proceedings were based on the petitioner's acknowledgment of compliance.
AI-generated summary — verify with the full judgment below
[2023:RJ-JD:20778-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Writ Contempt No. 401/2023 Baker Hughes Asia Pacific Limited, Having Its Project Office At Unit No. 203, Reliable Tech Park, MIDC, Airoli, Navi Mumbai 400708, Maharashtra and Project Execution Office At Survey No. 2301/818 and 2408/819, Ahmedabad Highway Near Petrol Pump, Barmer, Rajasthan 344001 Through Its Authorized Signatory Mr. Ranveer Milkhi Singh Rana Son of Shri Milkhi Ram Rana, Aged About 48 Years, Resident of Village and P.O. Tatehal Tehsil Palampur, District Kangra, Himachal Pradesh 176103. ----Petitioner Versus Dr. Bihari Lal Darji, Serving As Deputy Commissioner State Tax, Rajasthan Goods and Services Tax, Jodhpur II Zone, Circle B, Barmer, Rajasthan. ----Respondent For Petitioner(s) : Mr. Suresh Kumbhat For Respondent(s) : Mr. Sunil Bhandari HON'BLE THE CHIEF JUSTICE AUGUSTINE GEORGE MASIH HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 11/07/2023 In light of compliance of the order passed by this Court having been made, which fact is acknowledged by learned counsel for the petitioner, the present contempt petition is disposed of.
Rule issued stands discharged. (VINIT KUMAR MATHUR),J (AUGUS
The judgment continues below.
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