M/S Biswas Security Services ... vs The Union Of India
2022 Latest Caselaw 2424 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6001 of 2022
     ======================================================

M/s Biswas Security Services India Pvt. Ltd. Jamuna Apartment, Boring Road, Shop No.3, Patna, through its Director Binod Kumar Sinha, aged about 64 years, Male, Son of Sr Ramabatar Singh, Resident of Shakti Kunj Darbhanga Kothi, 7 MF 5/1, Bahadurpur Housing Colony, B.H. Colony, Patna, Bihar- 800026, P.S.- Agamkuan, District- Patna.

... ... Petitioner/s Versus

1. The Union of India Department of Finance, Govt. of India, New Delhi.

2. The Principal Commissioner, CGST and Central Excise Department of Central Excise, C.R. Building, Patna, Bihar.

3. The Additional Commissioner, CGST and Central Excise Department, Patna-1.

4. The Superintendent (TFC), Central GST and Central Excise (H), Patna-1.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mrs. Archana Meenakshee, Advocate For the Respondent/s : Dr. K.N. Singh, ASG Mr. Anshuman Singh, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 05-05-2022 Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.6001 of 2022 dt.05-05-2022

After the matter was heard for some time, learned

counsel for the petitioner fairly submits that petitioner be

permitted to respond to the show-cause notice, subject

matter of challenge in the present petition, allowing all

pleas to be taken therein.

Liberty as prayed for is granted.

The instant petition stands disposed of on the

following terms:-

Patna High Court CWJC No.6001 of 2022 dt.05-05-2022

(a) Petitioner shall appear before the authority

concerned on 16th of May, 2022;

(b) Petitioner shall fully cooperate in the

proceedings and file response;

(c) Petitioner's case shall be decided by the

appropriate authority, in accordance with law, within a

period of two months thereafter;

(d) Till such time the proceedings are pending, no

coercive action shall be taken against the petitioner.

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 09.05.2022 Transmission Date