Nirmal Metal Trading Company vs. Sh. Pramod Kumar & Anr.
Original PDF →Facts
The petitioner, Nirmal Metal Trading Company, filed a contempt petition (CONT.CAS(C) 1029/2024) before the Delhi High Court seeking to initiate contempt proceedings against the respondents for alleged wilful disobedience of a previous order dated 28.02.2024. In the earlier writ petition (WP(C) No.2974/2024), the respondents were directed to cancel the GST registration of the petitioner effective from 19.05.2023. The respondents, represented by senior standing counsel, appeared and submitted that compliance with the court's order would be completed within the current week. The Court granted a period of two weeks for compliance.
Held
The Court acknowledged the submission by the learned counsel for the respondent that compliance with the order dated 28.02.2024 would be done within the week. The Court granted the respondents a period of two weeks from the date of the order to ensure compliance. It was further directed that if compliance is not achieved within the stipulated two weeks, the official concerned shall be personally liable to be prosecuted for contempt of the Court's directions. The contempt petition was disposed of with liberty to the petitioner to revive it if there is no compliance. The Court did not explicitly decide on the wilful disobedience aspect as compliance was assured.
Key Issues
1. Whether the respondents have wilfully disobeyed the order dated 28.02.2024 passed by this Court in WP(C) No.2974/2024, directing the cancellation of the petitioner's GST registration w.e.f. 19.05.2023, thereby constituting contempt of court? Petitioner's contention: The petitioner argued that the respondents have failed to comply with the explicit directions of the Court to cancel their GST registration, leading to the filing of the contempt petition. Respondent's contention: The respondents, through their counsel, submitted that they have received instructions and assured the Court that compliance would be effected within the current week. They did not dispute the existence of the order or the need for compliance.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
O R D E R %
2024
CM APPL. 37483/2024
Allowed, subject to all just exceptions.
The application stands disposed of. CONT.CAS(C) 1029/2024
The petitioner is seeking initiation of contempt proceedings against the respondents for wilful disobedience of the order dated 28.02.2024 passed by this Court in WP(C) No.2974/2024, whereby the respondents were directed to cancel the GST registration of the petitioner w.e.f. 19.05.2023. 4. Learned counsel for the respondent is present on advance notice. He submits that as per instructions received, the compliance shall be done within this week itself. Let the compliance be done within two weeks from today failing which the official concerned This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/07/2025 at 05:31:28
shall be personally liable to be prosecuted for contempt of directions of this Court.
The petition is disposed of accordingly with liberty to the petitioner to revive the same, if there is no compliance.
DHARMESH SHARMA, J. JULY 08, 2024 VLD This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/07/2025 at 05:31:28
Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.