M/S Chennai Radha Engineering Works PVT. LTD. vs. Bhim Singh
Facts
The petitioner, M/s Chennai Radha Engineering Works Pvt. Ltd., filed a contempt petition (CONT No. 356/2023) before the High Court of Chhattisgarh at Bilaspur. The respondents were officials from the Commercial Tax Department, GST, Chhattisgarh. The petitioner's authorized signatory was Mr. Jallepalli Bhanuprakash. The contempt petition was filed against the respondents. The case came up for hearing on December 11, 2023. The learned counsel for the petitioner made a submission before the Court.
Held
The Court accepted the submission made by the learned counsel for the petitioner that subsequent events had rendered the contempt petition infructuous. Consequently, the High Court dismissed the contempt petition. The reasoning for the dismissal was solely based on the petitioner's counsel's statement that the matter had become infructuous. No specific details of the subsequent events or the original cause for the contempt petition were discussed or decided. The operative direction was the dismissal of the contempt petition.
Key Issues
The primary issue before the Court was whether the contempt petition had become infructuous due to subsequent events. The petitioner's counsel submitted that subsequent events had rendered the contempt petition infructuous. The respondents' arguments are not recorded in the judgment. The Court had to decide on the maintainability and continuation of the contempt proceedings based on the petitioner's submission.
AI-generated summary — verify with the full judgment below
(CONT No. 356/2023) NAFR HIGH COURT OF CHHATTISGARH, BILASPUR CONT No. 356 of 2023 M/s Chennai Radha Engineering Works Pvt. Ltd. A Company Duly Registered Under The Provision Of The Companies Act, 1956, Having Its Registered Office At 40, Sapthagiri Colony, Jafferkhanpet, Chhenai - 600083 Through Its Authorized Signatory - Mr. Jallepalli Bhanuprakash, H R Executive, M/s Chhenai Radha Engineering Works Pvt. Ltd. ---- Petitioner Versus
Bhim Singh Commissioner, Commercial Tax Department, Department Of Commercial Tax - Gst, North Block - 19, Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur, District : Raipur, Chhattisgarh
Narendra Verma, Divisional Deputy Commissioner, Commercial Tax, Bilaspur Division - Ii, Commercial Tax - Gst Department, Ambe Plaza, Tifra, Bilaspur, District : Bilaspur, Chhattisgarh
Manharan Lal Nirmalkar, Commercial Tax Officer, Commercial Tax, Korba, Circle - Ii, Commercial Tax - Gst Deaprtment, Collectorate Campus, Korba, District : Korba, Chhattisgarh ---- Respondents (Cause title taken from the Case Information System) For Petitioner :- Ms. Harneet Kaur Khanuja, Advocate along with Mr. Anand Dadariya, Advocate For Respondent :- Mr.
The judgment continues below.
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