M/S Korporate Bizmax PVT. LTD. vs. Directorate General Of GST Intelligence (Dggi)

Facts

The petitioner, M/s Korporate Bizmax Pvt. Ltd., filed a writ petition before the Delhi High Court. The respondent was the Directorate General of GST Intelligence (DGGI). The grievance raised by the petitioner pertained to the sealing of their premises. The learned counsel for the petitioner made a request to the Court. The respondent's action that led to the grievance was the sealing of the petitioner's premises.

Held

The Court noted that on a request made by the learned counsel for the petitioner, the writ petition was disposed of. This was because the grievance of the petitioner stood redressed as the premises had been de-sealed by the respondent. Therefore, the Court found that no further adjudication was required. The operative direction was to dispose of the writ petition as the issue was resolved.

Key Issues

1. Whether the sealing of the petitioner's premises by the respondent was justified, and if not, what relief should be granted? The petitioner argued that their grievance has been redressed because the respondent has de-sealed their premises. The respondent did not present any arguments as appearance was not given.