NARAYANAM MURALI Vs. M S PRITHVI

JUDGEMENT

(1.) The present petition is filed in the following background:

(2.) Learned counsel for the respondent points out that it is an admitted circumstance where the petitioner has failed to answer the summons issued to him on three occasions and therefore, the case having been filed is in accordance with law and procedure and there is no irregularity or other infirmity in the complaint having been registered.

(3.) If the primary object of the respondent was to recover the tax dues, which has now been deposited in large amount of Rs.61,94,649/-, the pending proceedings as regards the disobedience cannot be whisked away and since the fine amount is a paltry sum of Rs.500/-, which is levied for the admitted disobedience, which was indeed committed by the petitioner, the proceedings could be closed.