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Ayyoob vs Syam Raj Prasad
2021 Latest Caselaw 15084 Ker

Citation : 2021 Latest Caselaw 15084 Ker
Judgement Date : 16 July, 2021

Kerala High Court
Ayyoob vs Syam Raj Prasad on 16 July, 2021
          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
    FRIDAY, THE 16TH DAY OF JULY 2021/25TH ASHADHA, 1943
                   CON.CASE(C) NO. 1049 OF 2021

  AGAINST THE NON COMPLIANCE OF JUDGMENT DATED 04.05.2021
   IN WP(C) 4954/2021 OF HIGH COURT OF KERALA, ERNAKULAM


PETITIONER:

         AYYOOB, AGED 46 YEARS, S/O. UMMER,
         PARANKIMAVILA VEEDU,
         AMANI MOBILE ACCESSORIES,
         34/357A CHERICHYIL BUILDING,
         PARAPPANANGADI, CHEMMAD,
         MALAPPURAM 676 306.

         BY ADV PRAVEEN K. JOY


RESPONDENTS:

    1    SYAM RAJ PRASAD, AGE AND FATHER'S NAME
         NOT KNOWN TO THE PETITIONER,
         THE COMMISSIONER,
         CENTRAL GST AND CENTRAL EXCISE,
         P.B NO. 13, GST BHAVAN,
         PRESS CLUB ROAD, TRIVANDRUM 695 001.

    2    SIVANKUTTY, AGE AND FATHER'S NAME
         NOT KNOWN TO THE PETITIONER,
         THE DEPUTY COMMISSIONER,
         STATE GST DEPARTMENT, PERUMANOOR P.O.,
         ERNAKULAM 682 015.

    3    PRASAD, AGE AND FATHER'S NAME
         NOT KNOWN TO THE PETITIONER,
         ASSISTANT SALES TAX OFFICER,
         STATE GST DEPARTMENT SQUAD NO.4,
         EDAPPALLY, ERNAKULAM, 682 024.

         BY ADV.SRI.M.S.AMAL DARSHAN

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.07.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 COC No.1049/2021

                                   2




                            JUDGMENT

Dated this the 16th day of July, 2021

The learned counsel for the petitioner would submit

that subsequent to the filing of the contempt case, the

respondents have complied with the directions of this Court.

Orders have been issued to release the goods. In view of

the subsequent developments, the petitioner does not want

to prosecute this Contempt of Court Case.

Accordingly, the contempt case is dismissed as

withdrawn.

Sd/-

N. NAGARESH JUDGE ncd/16.07.2021

 
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