UNION OF INDIA UOI Vs. VIKRANT TYRES LTD

JUDGEMENT

(1.) This contempt petitional is filed stating therein that the respondent-contemnor has violated the direction of this Court.

(2.) The brief facts of the case are that the respondent-contemnor was due in certain amounts to the.Department. The respondent-contemnor had filed an application of dispensation of pre-deposit of duty pending hearing and disposal of the appeal. That relief was not granted. Then he approached this Court. A Division Bench to this Court passed an order modifying the order of the learned Single Judge and the respondent-contemnor herein was permitted to deposit 50% of the amount in cash within 60 days and regarding the balance amount of 50% he should get instructions from the Tribunal, by filing an application before the Tribunal in terms of the order passed by the learned Single Judge.

(3.) It is the case of the complainants that the respondent- contemner, as directed by this Court, has not deposited 50% of the amount within the time granted by this Court. Therefore, this contempt petition is filed. On the other hand, the counsel for the respondent-contemnor contended that this Court directed him to deposit 50% of the amount in cash and regarding the balance 50% of the amount he should obtain further orders from the Tribunal and according to him, already the amount is deposited and the same will satisfy the direction of this Court. Therefore, there is no contempt.