M/S Brijnandan Singh vs. The State Of Bihar
Facts
The petitioner, M/s Brijnandan Singh, filed a Miscellaneous Jurisdiction Case (MJC) No. 799 of 2022 before the Patna High Court. This MJC was filed in relation to Civil Writ Jurisdiction Case No. 12779 of 2021. The respondents are various authorities of the State of Bihar, including the Commissioner of State Tax (GST) and officials from the Water Resources Department. The specific tax period and the amount in dispute are not detailed in the provided text. The procedural history indicates that the MJC was filed following an order from this court.
Held
The Court noted the submissions made by the learned counsel for both the petitioner and the opposite parties. Both sides, on instruction, stated that the order of this Court has been complied with. Based on this joint submission that the order has been fulfilled, the Court found that the present MJC had become infructuous. Consequently, the Miscellaneous Jurisdiction Case was disposed of. The Court did not delve into the specifics of the compliance or the original dispute that led to the writ petition.
Key Issues
1. Whether the order of this Court, passed in Civil Writ Jurisdiction Case No. 12779 of 2021, has been complied with by the opposite parties. Petitioner's Contention: The petitioner, through their counsel, submitted that the order of the Court has been complied with. Revenue's Contention: The learned counsel for the opposite parties, on instruction, also submitted that the order of this Court has been complied with.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF JUDICATURE AT PATNA Miscellaneous Juri iction Case No.799 of 2022 In Civil Writ Juri iction Case No.12779 of 2021 ====================================================== M/s Brijnandan Singh through its Partner Brijnandan Singh, aged about 61 years, Male, Son of Late Mangru Singh, Resident of Village Lahthan, P.S. Agioan Bazar, District-Bhojpur, Bihar ... ... Petitioner/s Versus
The State of Bihar through the Chief Secretary, Government of Bihar, Patna, namely Mr. Amir Subhani, Son of not known to the petitioner.
The Principal Secretary, Department of Finance, Government of Bihar, Patna, namely Mr. K. Sidharth, Son of not known to the petitioner.
The Principal Secretary, Water Resources Department, Government of Bihar, Patna, namely Mr. Sanjay Agarwal, son of not known to the petitioner.
The Commissioner of State Tax (GST), Bihar, Patna, namely Dr. Pratima, Wife of not known to the petitioner.
The Commissioner, GST, Commissionerate, Patna- I Division- Patna West Range- Ara, namely Mr. Manav Gaurav, Son of not known to the petitioner.
The ACCT, Patna West Circle- Sahabad, District Bhojpur, Bihar, namely Mr. Subodh Kumar, Son of not known to
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
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.