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M/s. A.r. Traders v. The State Of Punjab And Others

M/s. A.r. Traders v. The State Of Punjab And Others

(High Court Of Punjab And Haryana)

CWP-12400-2023 | 01-06-2023

Ritu Bahri, J.

1. The petitioner is seeking release of the goods and vehicle which have been detained by order for physical verification in Form GST MOV-2 dated 27.04.2023 (Annexure P-2).

2. Notice of motion.

3. At this stage, Mr. Saurabh Kapoor, Additional Advoate General, Punjab, accepts notice on behalf of the official respondents and on instructions from Rajeev Sharma, State Tax Officer, informs that MOV-11 has been issued on 15.05.2023 (Annexure P-9) in which fine is assessed as Rs.4,55,636/-.

4. This petition is disposed of by giving liberty to the petitioner to give bank guarantee to the tune of Rs.4,55,636/- to the respondents and get the goods and vehicle released provisionally and, therafter, the petitioner can file an appeal against MOV-11 dated 15.05.2023 (Annexure P-9) in accordance with law.

Advocate List

  • Mr. P.K. Dixit

  • None

Bench
  • HON'BLE MS. JUSTICE RITU BAHRI
  • HON'BLE MRS. JUSTICE MANISHA BATRA
Eq Citations
  • 2023/PHHC/080164-DB
  • LQ/PunjHC/2023/5882
Head Note

Excise — Central Excise GST Act, 2017 — Ss. 67 to 70 — Detention of goods and vehicle — Release of — Liberty to petitioner to give bank guarantee to tune of Rs.4,55,636/- to respondents and get goods and vehicle released provisionally — Thereafter, petitioner can file appeal against MOV-11 dt. 15.05.2023 (Annexure P-9) in accordance with law — Goods and Services Tax Act, 2017, Ss. 67 to 70 (Para 4)