M/S Brijbihari Concast Pvt. Ltd. ... vs Director General Directortae General ...
2024 Latest Caselaw 2208 Del

Delhi High Court

M/S Brijbihari Concast Pvt. Ltd. ... vs Director General Directortae General ... on 14 March, 2024

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                          $~37
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                                   Judgment delivered on: 14.03.2024

                          +                   W.P.(C) 3832/2024 & CM. APPLS. 15717-18/2024

                          M/S BRIJBIHARI CONCAST PVT. LTD. (THROUGH ITS
                          DIRECTOR SH. RAJEEV AGARWAL)           ..... Petitioner

                                            Versus
                          DIRECTOR GENERAL DIRECTORTAE GENERAL OF GOODS
                          AND SERVICES TAX INTELLIGENCE MEERURT ZONAL UNIT
                          (THROUGH ITS ADDITIONAL DIRECTOR GENERAL) & ANR
                                                               ..... Respondents
                          Advocates who appeared in this case:

                          For the Petitioner:           Mr. R.P. Singh, Advocate.
                          For the Respondents:          Mr. Harpreet Singh, Senior Standing Counsel with Ms.
                                                        Suhani Mathur, Advocate.
                                                        ,,

                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE RAVINDER DUDEJA
                                                   JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner impugns order dated 18.12.2023, whereby the bank account of the petitioner has been provisionally attached under Section 83 of the Central Goods and Service Tax Act, 2017.

2. Learned counsel for petitioner submits that petitioner has objected to the said provisional attachment and filed a representation

dated 19.01.2024, which was dispatched on 03.02.2024. He submits that despite service of the same, it has not yet been disposed of.

3. Issue Notice. Notice is accepted by learned counsel for respondents. With the consent of parties, the petition is taken up for final disposal.

4. Learned counsel for respondents submits that objections are pending consideration before the Competent Authority and assures that the same shall be disposed of within a period of two weeks from today. Assurance is accepted.

5. In view of the above, petition is disposed of, directing the Competent Authority to decide the objections filed by the petitioner to the provisional attachment within a period of two weeks from today. An opportunity of personal hearing shall also be granted to the petitioner while disposing of objections. Needless to say, it would be open to the petitioner to avail of such further remedies as may be permissible in law in case petitioner is aggrieved by any further order passed.

SANJEEV SACHDEVA, J

RAVINDER DUDEJA, J MARCH 14, 2024/NA