M/S Ram Naresh Rama Kant vs. State Of U.P. And 3 Others
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Court No. - 29 Case :- WRIT TAX No. - 1688 of 2018 Petitioner :- M/S Ram Naresh Rama Kant Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Ankur Agarwal,Suyash Agarwal Counsel for Respondent :- C.S.C.,A.S.G.I.
Hon'ble Pankaj Mithal,J.
Hon'ble Pankaj Bhatia,J.
The order of seizure under Section 129(1) is under challenge.
Learned counsel for the petitioner is ready to furnish security to the satisfaction of the authority concern for the release of the goods.
In view of the above, the goods and the seized vehicle are directed to be released on the petitioner furnishing security to the satisfaction of the authority concerned in accordance with the provisions of Section 129(1)(a) of the U.P. GST as the petitioner is the owner of the goods.
The petition stands disposed of.
Order Date :- 20.12.2018 sushma
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