B.Suja vs Tarun Bajaj
2022 Latest Caselaw 6878 Ker

Con.Case(C) No.766/2022                         1/3

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                            THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                                 &
                          THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
                 Tuesday, the 14th day of June 2022 / 24th Jyaishta, 1944
                 CONTEMPT CASE(C) NO. 766 OF 2022(S) IN OP (CAT) 66/2021

      PETITIONER/RESPONDENT IN OP(CAT):


                B.SUJA, AGED 51 YEARS, W/O K.N. ANIL KUMAR,

                FORMERLY ASSISTANT REGISTRAR, CUSTOMS, EXCISE AND

                SERVICE TAX APPELLATE TRIBUNAL, CHENNAI - 600 006,

                RESIDING AT VI/644A, HARIHARA IYER ROAD,

                PERUMBAVOOR - 683 542, ERNAKULAM DISTRICT

            BY ADVOCATES M/S. T.C.GOVINDA SWAMY, KALA T.GOPI, B.NAMADEVA PRABHU.

      RESPONDENT/PETITIONER NO.1 IN OP(CAT):


                SHRI. TARUN BAJAJ, THE SECRETARY TO THE GOVERNMENT OF INDIA,

                MINISTRY OF FINANCE , DEPARTMENT OF REVENUE,

                NEW DELHI - 110 001.

            BY SRI. MANU S., ASSISTANT SOLICITOR GENERAL OF INDIA

        This Contempt of court case (civil) having come up for orders on
   14.06.2022, the court on the same day passed the following:


                                                                P.T.O.
 Con.Case(C) No.766/2022                             2/3




          ALEXANDER THOMAS & SHOBA ANNAMMA EAPEN, JJ.
                           ---------------------------------------------------------
                                   Cont.Case(C) No. 766 of 2022
          [arising out of the impugned judgment dated 04.12.2021 in O.P.(CAT)No.66/2021]
                           ---------------------------------------------------------
                                   Dated this the 14th day of June, 2022


                                                 ORDER

Sri.S.Manu, learned Assistant Solicitor General of India

submits that steps for compliance of the directions in Annexure-A

Judgment are under way and that the formal approval of the competent

authority- the Union Ministry of Finance is expected within three weeks

or so.

List the case on 06.07.2022.

Hand over.

sd/-

ALEXANDER THOMAS JUDGE

sd/-

SHOBA ANNAMMA EAPEN JUDGE

MBS/

14-06-2022 /True Copy/ Assistant Registrar Con.Case(C) No.766/2022 3/3

APPENDIX OF CON.CASE(C) 766/2022 Annexure A CERTIFIED COPY OF ORDER DATED 4TH DECEMBER, 2021 IN OP(CAT) NO.66/2021 RENDERED BY THIS HON'BLE COURT.