M/S Kundan Kumar vs. The State Of Bihar

CWJC/12944/2024HC PatnaGSTCNR BRHC01079593202418 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 current proceeding is a Miscellaneous Jurisdiction Case (MJC No. 2814 of 2025) initiated for alleged non-compliance with the order passed by the High Court in the previous writ petition on April 11, 2025. The petitioner claims that the grievance raised in the original writ petition has now been redressed, and the order of the Court has been complied with by the opposite parties, who include officials from the State of Bihar and the Bihar State Building Construction Corporation Ltd.

Held

The Court noted the submission made by the learned counsel for the petitioner. The petitioner 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 from the petitioner, the Court found that the purpose of the current proceedings, which were initiated due to alleged non-compliance, has been fulfilled. Therefore, the Court decided to close the contempt proceedings. The ratio decidendi is that once a petitioner confirms compliance with a previous court order, the contempt proceedings initiated for non-compliance are to be closed.

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, thereby redressing the grievance of the petitioner? Petitioner's Contention: The learned counsel for the petitioner submitted that the order passed by the High Court in C.W.J.C. No. 12913 of 2024 dated 11.04.2025 has been complied with, and the grievance of the petitioner has been redressed. No specific provisions of the GST Act or any other law were explicitly argued in relation to the compliance, but the submission implies adherence to the court's previous directive. Revenue/State's Contention: The judgment does not record any specific arguments from the opposite parties regarding the compliance or non-compliance with the previous order. The proceeding is based on the petitioner's submission of 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.