Tripura High Court
Party Name : M/S John Energy Ltd vs Romendra Sinha on 7 March, 2017
Bench: T. Vaiphei, S.C.Das
Case No :Cont.Cas(C) 0000043/2016 Party Name : M/S JOHN ENERGY LTD Vs ROMENDRA SINHA THE HONBLE THE CHIEF JUSTICE T. VAIPHEI THE HONBLE MR. JUSTICE S.C.DAS 07.03.2017. Heard Mr. A.L. Saha, the learned counsel for the respondent, who referring to Paragraph-4 of the
affidavit filed by the respondent, submits that after the final order dated 01.06.2016 of this Court, the respondent-Corporation has already refunded the amount withheld under the provisions of TVAT Act, 2004 in compliance thereof and that they have no intention to violate the order of this Court. In view of this development, this Contempt Petition does not survive and accordingly, the same stands closed.
Download Date: 8-05-2017 15:05 1/1