M/S Kundan Kumar (Civil And Electrical Contractor) vs. The State Of Bihar Through The Principal Secretary Shri Kumar Ravi Building Construction Department

MJC/2814/2025HC PatnaGSTCNR BRHC01083723202518 March 2026Bench: MR. JUSTICE A. ABHISHEK REDDY2 pages

AI SummaryDismissed

Facts

The petitioner, M/s Kundan Kumar (Civil and Electrical Contractor), filed a writ petition (C.W.J.C. No. 12913 of 2024) before the Patna High Court. The present case, Miscellaneous Jurisdiction Case No. 2814 of 2025, is a contempt petition filed by the petitioner. The petitioner claims that an order previously passed by the High Court in C.W.J.C. No. 12913 of 2024 on April 11, 2025, has been complied with by the opposite parties, and their grievance has been redressed. The opposite parties include various officials from the State of Bihar, including the Principal Secretary, Building Construction Department, Managing Director of Bihar State Building Construction Corporation Ltd., and the Commissioner, Bihar Goods and Services Tax.

Held

The Court noted the submission made by the learned counsel for the petitioner. The counsel stated that the order previously passed by the High Court in C.W.J.C. No. 12913 of 2024 on April 11, 2025, has been complied with, and the grievance of the petitioner has been redressed. Based on this submission, the Court found no reason to proceed with the contempt proceedings. Therefore, the contempt petition was closed. The Court did not delve into the specifics of the compliance or the nature of the grievance redressed, relying solely on the petitioner's counsel's statement.

Key Issues

1. Whether the order passed by this Court in C.W.J.C. No. 12913 of 2024 dated 11.04.2025 has been complied with by the opposite parties. 2. Whether the grievance of the petitioner has been redressed as per the previous order of this Court. Petitioner's Contention: The petitioner's counsel submitted that the order of this Court dated 11.04.2025 has been complied with and the petitioner's grievance has been redressed. Revenue/State's Contention: No specific arguments were recorded for the opposite parties regarding compliance or non-compliance.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF JUDICATURE AT PATNA Miscellaneous Jurisdiction Case No.2814 of 2025 In Civil Writ Jurisdiction Case No.12913 of 2024 ====================================================== M/S Kundan Kumar (Civil and Electrical Contractor) having its Office at - Ramdayalu Nagar, P.S.-Sadar, P.O.-Ramana, District-Muzaffarpur through its authorized signatory Kundan Kumar Mishra @ Kundan Kumar. ... ... Petitioner/s Versus 1. The State of Bihar through the Principal Secretary Shri Kumar Ravi Building Construction Department New Secretariat, Government of Bihar, Patna. 2. Shri Kumar Ravi, Managing Director, Bihar State Building Construction Corporation Ltd., having its Office at - Shastri Nagar, P.S. - Shastri Nagar, District-Patna. 3. Shri Anil Kumar, Chief General Manager, Bihar State Building Construction Corporation Ltd., having its Office at - Shastri Nagar, P.s. - Shastri Nagar, District-Patna. 4. Shri Sunil Kumar, General Manager (North), Bihar State Building Construction Corporation Ltd., having its Office at - Shastri Nagar, P.S. - Shastri Nagar, District-Patna. 5. Shri Ashutosh, Deputy General Manager, Bihar State Building Construction Corporation Ltd., Project Implementation Unit, Mujaffarpur, having its office at - House of Nand Kishore Singh, Yadav Nagar, Bhagwanpur Chowk, P.S.-Bhagwanpur, District-Mujaffarpur. 6. Shri Anand Kishore, Secretary, Ministry of Finance, Finance Department, New Secretariat, Government of Bihar, Patna. 7. Shri Sanjay Kumar Singh, Commissioner, Bihar Goods and Services Tax, Kar Bhawan, Beer Chand Patel Marg, Government of Bihar, Patna. ... ... Opposite Party/s ====================================================== Appearance : For the Petitioner/s : Mr. Anurag Saurav, Adv. For the Opposite Party/s : Mr. Government Pleader 2 ====================================================== CORAM: HONOURABLE MR. JUSTICE A. ABHISHEK REDDY

ORAL ORDER 5 18-03-2026 Learned counsel appearing on behalf of the petitioner submits that the order passed by this Court in C.W.J.C. No. 12913 of 2024 dated 11.04.2025 have been complied with and the grievance of the petitioner has been Patna High Court MJC No.2814 of 2025(5) dt.18-03-2026 2/2 redressed.

Having regard to the same, the contempt stands closed.

Gauravkr/- (A. Abhishek Reddy , J) U

Reproduced from the public record of the Patna High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.