M/S Nandini Impex Pvt. Ltd vs Mr. Rajib Ray
2022 Latest Caselaw 811 Tri

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                           HIGH COURT OF TRIPURA
                                 AGARTALA
                           Cont. Cas(C) No. 69 of 2022
M/s Nandini Impex Pvt. Ltd.                                 .......... Petitioner(s).
        Vs.
MR. Rajib Ray, Superintendent of Taxes.                      ....... Respondent(s).

For Petitioner(s)                    : None.
For Respondent(s)                    : Mr. Debalay Bhattacharya, G.A
                                       Mr. P. Saha, Advocate.

HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

_O_R_D_E_R_ 29/08/2022 (Indrajit Mahanty, C.J.)

None appears for the petitioner at the time of call.

This contempt petition has come to be filed alleging none-

compliance of directions issued by this Court in WP(C) No.139 of 2021

which was disposed of by judgment and order dated 31.08.2021.

It appears that the State has proceeded against the said

judgment in a Special Leave Petition (SLP) vide Special Leave to Appeal

No.11326/2022 and by order dated 18.07.2022 while dismissing the SLP

filed on behalf of the State, the Hon'ble Supreme Court was pleased to

grant the State two months time to refund the due amount.

Copy of the said order, as produced by the learned

Government Advocate in Court today, is kept on record.

In view of such developments and the undertaking of learned

Government Advocate on behalf of the revenue to comply with the

directions of Hon'ble High Court within the time as extended by Hon'ble

Supreme Court, the contempt petition for the present stands closed granting

liberty to the petitioner to renew its prayer if circumstances so arise.

Petition is disposed of. Pending application(s), if any, also

stands disposed of.

(S.G. CHATTOPADHYAY), J (INDRAJIT MAHANTY), CJ

Manti D'Barma