M/S Kundan Kumar (Civil And Electrical Contractor) vs. The State Of Bihar

CWJC/12913/2024HC PatnaGSTCNR BRHC01079077202418 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 arising from that earlier writ petition. The petitioner alleges that the order passed by the High Court in C.W.J.C. No. 12913 of 2024 on 11.04.2025 has not been complied with. 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 passed by this 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. Based on this submission from the petitioner's side, the Court found no further grounds to proceed with the contempt petition. The Court's decision is solely based on the petitioner's counsel's assertion of compliance. No specific details of the compliance or the original grievance were discussed or adjudicated upon in this order. The Court did not delve into the merits of the original writ petition or the specific actions taken for compliance.

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. The petitioner, through their learned counsel, argued that the order of the High Court in the previous writ petition has been complied with and their grievance has been redressed. The opposite parties, represented by Government Pleader 2, did not present any specific arguments recorded in the judgment regarding non-compliance or compliance, but their appearance indicates they were present to respond to the contempt notice.

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.