M/S Kotdwar Steel Limited ( Through Its ... vs Directorate General Of Gst ...
2024 Latest Caselaw 3105 Del

Delhi High Court

M/S Kotdwar Steel Limited ( Through Its ... vs Directorate General Of Gst ... on 9 April, 2024

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                          $~33
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                          Date of decision: 09.04.2024
                          +
                          [[[[[[
                                   W.P.(C) 4262/2024 & CM APPL. 17395/2024
                          M/S KOTDWAR STEEL LIMITED (THROUGH ITS DIRECTOR
                          RAHIS MALIK)                          .... Petitioner
                                          versus
                          DIRECTORATE GENERAL OF GST INTELLIGENCE
                          (THROUGH ITS ADDITIONAL
                           DIRECTOR GENERAL) & ANR.            ..... Respondents
                          Advocates who appeared in this case:
                          For the Petitioner:          Mr. R.P. Singh and Mr. Mulayam Singh,
                                                       Advocates.
                          For the Respondents:         Mr. Anurag Ojha, SSC with Mr. Subham
                                                       Kumar, Advocate for R-1.
                                                       Mr. Arun Aggarwal, Advocate for R-2.
                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE RAVINDER DUDEJA

                                                          JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner impugns an order dated 14.02.2024, whereby the cash credit account of the petitioner in Canara Bank has been attached.

2. Learned counsel for petitioner submits that after filing of petition, by a communication dated 08.04.2024, the attachment of bank account has been vacated and intimation has been sent to the concerned bank.

3. Copy of the communication dated 08.04.2024 is produced in

Court. The same is taken on record.

4. In view of the above, petition is disposed of directing Canara Bank to comply with the directions issued by Principal Additional Director General dated 08.04.2024.

SANJEEV SACHDEVA, J

RAVINDER DUDEJA, J APRIL 09, 2024/vp