STATE OF PUNJAB AND OTHERS Vs. SARABJIT SINGH

JUDGEMENT

(1.) The State has filed the present contempt petition against the respondent for violating the order dated 26.6.2012 passed by this court in CWP No. 11946 of 2012.

(2.) Learned counsel for the petitioners submitted that the respondent, who is the proprietor of firm- M/s Eknoor Enterprises, filed CWP No. 11946 of 2012 in this court with a grievance that his TIN number had been locked. On 26.6.2012, this court, as an interim measure, directed that TIN number of the petitioner will be unlocked subject to petitioner's (respondent herein) depositing a cheque of Rs. 20,00,000/- payable within a period of one month. The amount was to be adjusted towards the final tax liability. In terms of the aforesaid order, the respondent submitted a cheque of Rs. 20,00,000/-. When the writ petition came up for hearing on 13.7.2012, the same was disposed of as infructuous on the statement of learned counsel for the State that the respondent has deposited a sum of Rs. 20,00,000/-.

(3.) When the cheque was presented to the bank, the same was returned uncleared for the reason that payment has been stopped by the drawer. The submission is that the respondent has misled this court as well as the respondent by furnishing a cheque with the department, as a consequence whereof the TIN number of the respondent was unlocked and taking the benefit thereof, later on he stopped the payment thereof. The respondent deserves to be punished appropriately.