Central Administrative Tribunal - Bangalore
Hanumantharayappa A V vs Ajay Bhushan Pandey, Secy., M/O Finance ... on 18 November, 2021
1 CP.No.170/00059/2021/CAT BANGALORE
CENTRAL ADMINISTRATIVE TRIBUNAL
BANGALORE BENCH
CONTEMPT PETITION NO.170/00059/2021
IN
ORIGINAL APPLICATION NO.170/00636/2019
DATED THIS THE 18th DAY OF NOVEMBER, 2021
CORAM:
HON'BLE SHRI SURESH KUMAR MONGA, MEMBER (J)
(On video conference from Central Administrative Tribunal, Chandigarh
Bench, Chandigarh)
HON'BLE SHRI RAKESH KUMAR GUPTA, MEMBER (A)
(On video conference from Central Administrative Tribunal, Bangalore
Bench, Bangalore)
Hanumantharayappa A.V. S/o Shri. Anjanappa,
aged about 41 years,
O/o the Addl. Commissioner of Income Tax,
Range- 4(3), 4th floor, BMTC Building,
Koramangala, Bangalore - 560095. ....Petitioner
(By party in person - through video conference)
Vs.
1. Ajay Bhushan Pandey, Finance Secretary,
Ministry of finance, Department of Revenue,
Government of India, New Delhi - 110001.
2. D. C. Patwari,
Pr. Chief Commissioner of Income Tax,
Karnataka & Goa, Bangalore - 560001. ....Respondents
(By Shri Vishnu Bhat, Senior Panel Counsel for Respondent No. 2 -
through video conference)
O R D E R (ORAL)
PER: SURESH KUMAR MONGA, MEMBER (J)
At the very outset, Shri Vishnu Bhat, learned counsel for Respondent No. 2 stated that the common order dated 08.02.2021 passed 2 CP.No.170/00059/2021/CAT BANGALORE by this Tribunal in Original Application Nos. 592/2019, 636/2019, 637/2019, 638/2019, 639/2019, 640/2019, 641/2019 and 642/2019, has already become the subject matter of challenge before the Hon'ble High Court of Karnataka at Bangalore in Writ Petition No. 15836/2021.
2. Learned counsel further stated that while issuing notices in the said Writ Petition, the aforesaid order passed by this Tribunal has been stayed by the Hon'ble High Court.
3. In view of the above statement made by Shri. Vishnu Bhat, learned counsel for Respondent No. 2, the Contempt Petition is closed with liberty to the petitioner to get the same revived in the eventuality of dismissal of the aforesaid Writ Petition by the Hon'ble High Court.
(RAKESH KUMAR GUPTA) (SURESH KUMAR MONGA)
MEMBER (A) MEMBER (J)
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