Steel Exchange INDIA LTD. vs. V.N.Rajan
Facts
This case is a Contempt of Court Case (Civil) filed by M/s. Steel Exchange India Ltd. against V.N. Rajan, Assistant Commissioner, Special Circle-1, SGST Department, Ernakulam. The contempt case arises from alleged non-compliance with the directions issued by the High Court of Kerala in its judgment dated July 24, 2020, in W.P.(C).No.14031 of 2020. The petitioner is represented by its Manager, T. Saimohan Reddy. The respondent is the Assistant Commissioner of the SGST Department. The contempt petition was heard on March 26, 2021.
Held
The Court noted the submission made by the learned counsel for the petitioner that the directions issued in the judgment dated July 24, 2020, in W.P.(C).No.14031 of 2020 have been complied with. Based on this submission, the Court has closed the Contempt of Court Case. The specific details of the directions in the original writ petition and the nature of compliance are not elaborated in this contempt order. Therefore, the issue of whether the directions were indeed complied with, and the reasoning behind that conclusion, is based solely on the petitioner's counsel's statement, accepted by the Court for the purpose of closing the contempt proceedings. No specific legal provisions were discussed or interpreted in this order.
Key Issues
1. Whether the directions issued by the High Court of Kerala in its judgment dated July 24, 2020, in W.P.(C).No.14031 of 2020 have been complied with by the respondent authority. Contentions: Petitioner: Submitted that the directions in the judgment dated July 24, 2020, in W.P.(C).No.14031 of 2020 have been complied with. Respondent: No specific arguments are recorded for the respondent in the provided text.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943 Con.Case(C).No.1896 OF 2020 IN WP(C).14031/2020 AGAINST THE ORDER/JUDGMENT DATED 24.07.2020 IN WP(C) 14031/2020(D) OF HIGH COURT OF KERALA PETITIONER/PETITIONER: M/S.STEEL EXCHANGE INDIA LTD. CC 29/43E,VALLUVASSERY BUILDING, VYTTILA,ERNAKULAM,KOCHI-19, REPRESENTED BY T.SAIMOHAN REDDY,'MANAGER,AGED 39,S/O.VENKATARAMANA REDDY. BY ADVS. SRI.HARISANKAR V. MENON SMT.MEERA V.MENON RESPONDENT/1ST RESPONDENT: V.N.RAJAN AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, ASSISTANT COMMISSIONER, SPECIAL CIRCLE-1,SGST DEPARTMENT, ERNAKULAM,KOCHI-682015. R1 BY GOVERNMENT PLEADER SMT.RAJI T BHASKAR THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD ON 26.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Con.Case(C).No.1896 OF 2020 :2: JUDGMENT It is submitted by the learned counsel for the petitioner that the directions in the judgment dated 24.07.2020 in W.P.(C).No.14031 of 2020 have been complied with. Taking note of the said submission, the Contempt of Court Case is closed. A.K.JAYASANKARAN NAMBIAR
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