B.Suja vs Tarun Bajaj
2022 Latest Caselaw 5942 Ker

Con.Case(C) No.766/2022                         1/4

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                            THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                                 &
                          THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
              Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944
               CONTEMPT CASE(C) NO. 766 OF 2022 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
   31.05.2022, the court on the same day passed the following:

                                                                            P.T.O.
 Con.Case(C) No.766/2022                              2/4




            ALEXANDER THOMAS & SHOBA ANNAMMA EAPEN, JJ.
             -----------------------------------------------------------------------------------
                             Contempt of Court Case (Civil) No.766 of 2022
                            [arising out of judgment dated 04.12.2021in OP(CAT) No.66/2021]
                          -----------------------------------------------------------------
                                       Dated this the 31st day of May, 2022


                                                     ORDER

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

submit that, he has been furnished instructions from the Registrar of

CESTAT that, the Ministry of Law and Justice has examined the scope

of filing SLP for Civil Appeal as against Anx.A judgment of this Court,

confirming the verdict of the Tribunal and the Law Ministry of the

Union Government has instructed the Administrative Ministry

concerned, viz., the Finance Ministry in the Department of Revenue to

comply with the directions in Anx.A judgment of this Court and that

some more time may be required to report compliance by the

competent authority of the Union Finance Ministry.

2. In view of this fair submission, we are not now initiating

contempt of court proceedings.

3. Accordingly it is ordered that the respondent Secretary to

Government of India in the Ministry of Finance, Department of Con.Case(C) No.766/2022 3/4

Revenue, will ensure that the directions in Anx.A judgment dated

04.12.2021 in OP(CAT) No.66/2021, is complied without any further

delay. Copy of the necessary proceedings issued by the respondent, in

such compliance, may be immediately reported to the learned

Assistant Solicitor General of India.

List the contempt case in the admission list on 14.06.2022.

Hand Over a copy of this order to both sides.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

                                                       SHOBA ANNAMMA EAPEN,
                                                               JUDGE
            Skk//01062022




31-05-2022                         /True Copy/                         Assistant Registrar
 Con.Case(C) No.766/2022                 4/4

                          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.