WPMS/1059/2022
2022 Latest Caselaw 2710 UK

             Office Notes, reports,
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                                      WPMS No. 1059 of 2022
                                      Shri Sanjaya Kumar Mishra, J.

Shri P.R. Mullick, learned counsel for the petitioner.

Shri Shobhit Saharia, learned counsel for the respondents no. 2 and 3.

There is no need for interim order. Learned counsel for the respondents no. 2 and 3 would submit that as per order passed by this Court in various judgments, they are not making any arrest, at the time of issuance of notice under Section 70 of the CGST Act and they will not make any arrest without strictly complying with the provisions of Section 69 of the CGST Act.

Learned counsel for the petitioner undertakes that they shall cooperate in the inquiry, investigation etc. List on 11.11.2022.

(Sanjaya Kumar Mishra, J.) 27.08.2022

SKS