D.M. ADVERTISERS AGENCY Vs. AJEET KUMAR SINGH

JUDGEMENT

(1.) The applicants are before this Court against the wilful defiance of the order dated 14.2.2019 passed by the Division Bench of this Court in Writ (Tax) Petition No.562 of 2018 (M/s DM Advertisers Agency and Ors. v. State of U.P. and Ors.), which for ready reference is quoted as under:-

(2.) On the matter being taken up today, learned counsel for the opposite parties has placed the order dated 1.11.2019 passed in Writ-C No.35210 of 2019 (M/s D.M. Advertisers Agency and Ors. v. State of U.P. and Ors.) and on the basis of which it is submitted that fresh cause of action has arisen in the present matter and the contempt application is liable to be dismissed. For ready reference, the order dated 1.11.2019 is quoted as under:-

(3.) The Court has proceeded to examine the record in question and from perusal of record it is apparent that now fresh cause of action has arises in the present matter and in case the order dated 1.11.2019 is being flouted by the opposite party, the applicants would be at liberty to invoke the remedy as is available to them in law.