Central Administrative Tribunal - Bangalore
Mn Narasimha Murthy vs C Chandramouli, M/O Ppg&P Nd & Ors on 11 September, 2023
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CP.No.170/00015/2020/CAT/BANGALORE
CENTRAL ADMINISTRATIVE TRIBUNAL
BANGALORE BENCH, BENGALURU
CONTEMPT PETITION NO.170/00015/2020
IN
ORIGINAL APPLICATION NO.170/00543/2019
DATED THIS THE 11th DAY OF SEPTEMBER, 2023
CORAM:
HON'BLE MRS. JUSTICE S. SUJATHA, MEMBER (J)
HON'BLE MR. RAKESH KUMAR GUPTA, MEMBER (A)
Shri M.N. Narasimha Murthy
S/o N. Narasiyappa, Aged 47 years,
Working as Inspector,
Office of the Superintendent
Central Excise and Central Tax (GST), Kumta
and Residing at First Floor,
C/o Smt. Anitha Fernandes,
Gujjaragalli, Near Tulasikatta,
Kumta - 581 343. ......Petitioner
(By party in person)
Vs.
1. Dr. C Chandramouli,
The Secretary,
Ministry of Personnel,
Public Grievances and Pensions,
Department of Personnel and Training,
North Block, New Delhi-110 001.
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CP.No.170/00015/2020/CAT/BANGALORE
2. Dr. Ajay Bhushan Pandey,
Secretary, Ministry of Finance,
Department of Revenue,
Central Board of Excise & Customs,
North Block, New Delhi - 110 001
3.Dr. John Joseph,
Chairman,
Central Board of Indirect Taxes & Customs,
North Block, New Delhi - 110 001
4. Shri. Karnail Singh,
The Director General,
Directorate of General of Performance
Management, Customs,
Central Goods and Service Tax,
5th Floor, 'D' Block, I.P. Bhavan, I.P. Estate,
New Delhi - 110 001
5. Shri. Balesh Kumar
Director General,
Directorate of Revenue Intelligence,
Hqrs., 7th Floor, 'D' Block, I.P. Bhavan,
I.P. Estate, New Delhi - 110 002
6. Shri. Surjit Bhujabal,
Principal Additional Director General,
Directorate of Revenue Intelligence,
Zonal Unit, No. 8(2)/P,
Opposite to BDA Complex,
H.B.R. Layout, Kalyananagar Post,
Bengaluru - 560 043 ....Respondents
(By Shri Vishnu Bhat, Senior Panel Counsel)
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CP.No.170/00015/2020/CAT/BANGALORE
O R D E R (ORAL)
PER: JUSTICE S. SUJATHA, MEMBER (J)
Heard the learned counsel for the respondents and Shri. MN Narasimha Murthy, the applicant - party in person.
2. This Contempt Petition is filed by the petitioner alleging breach and wilful disobedience of the order passed by this Tribunal in OA No.543/2019 dated 01.08.2019.
3. Learned counsel for the respondents has filed a memo along with the copy of the order passed in Writ Petition No.25915/2022 dated 28.07.2023 which was filed challenging the order passed by this Tribunal in OA No.543/2019. The said writ petition has been disposed of, by the Hon'ble High Court of Karnataka, setting aside the orders passed by this Tribunal dated 01.08.2019, made on Original Application No.543/2019 and the order passed in Review Application No.17/2020 dated 21.09.2022 and the matter has been remanded to this Tribunal to consider the matter afresh.
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CP.No.170/00015/2020/CAT/BANGALORE
4. In view of the aforesaid, this Contempt Petition deserves to be dismissed. Accordingly, we pass the following order:
ORDER:
(i) The CP stands dismissed.
No order so as to costs.
(RAKESH KUMAR GUPTA) (JUSTICE S. SUJATHA)
MEMBER (A) MEMBER (J)
/rk/