Raman Kumar And Ors vs Union Of India Through And Ors

The present application has been preferred for initiation of proceedings of contempt against the contemnors/opposite parties and also for punishment provided under the provisions of Contempt of Courts Act as the opposite parties are said to have been intentionally, wilfully and deliberately disobeyed the judgment/order dated 28.02.2017 passed in C.W.J.C. No. 12123 of 2016, titled as The Union of India & Ors. Vs. Raman Kumar & Ors. and C.W.J.C. No. 12536 of 2016, titled as The Union of India & Ors. Vs. Arun Kumar 'Manoj' by a learned Division Bench of this Court.

An order dated 15th of March, 2016 stands passed by the Dy. Commissioner of Income-tax (Hqrs.) Admin., which is annexed along with the affidavit dated 06.12.2019, handed over to the counsel for the petitioners during the course of the proceedings.

As such, we find the directions contained in the judgment dated 28.02.2017 passed in C.W.J.C. No. 12123 of 2016, titled as The Union of India & Ors. Vs. Raman Kumar & Ors. and C.W.J.C. No. 12536 of 2016, titled as The Union of India & Ors. Vs. Arun Kumar 'Manoj' to have been fully complied with.

The petition stands disposed of reserving liberty to the petitioners to assail the order in accordance with law, if need so arises.