M/S Rsl Distilleries PVT. LTD. vs. Union Of INDIA And Ors
Held
The High Court accepted the respondents' request for more time to decide the petitioner's objections. The court directed that the objections be positively decided by a specific date with a speaking order.
Facts
The petitioner, a registered dealer, sought to quash a provisional attachment order freezing its bank accounts. This followed a search and issuance of summons for investigation under GST laws. The court had previously directed that objections filed by the petitioner be decided within a week.
Key Issues
Whether the provisional attachment order was justified and whether the authorities would decide the petitioner's objections within the stipulated time.
Sections Cited
Section 83, Section 70, Section 20, Rule 159(5)
AI-generated summary — verify with the full judgment below
212 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Civil Writ Petition No. 9900 of 2020 (O&M) Date of Decision: 21.07.2020
M/s. RSL Distilleries Pvt. Ltd., Village Chandrao, P.O. Chagawan, Tehsil Indri, District Karnal .......... Petitioner Versus Union of India and others .......... Respondents CORAM: HON'BLE MR. JUSTICE JASWANT SINGH HON'BLE MR. JUSTICE SANT PARKASH Present: Mr. Sandeep Goyal, Advocate for the petitioner. Mr. Satya Pal Jain, Additional Solicitor General of India, assisted by Mr. Sourabh Goel, Advocate for respondent Nos. 1 to 4. **** [ The aforesaid presence is being recorded through video conferencing since the proceedings are being conducted in virtual court ] JASWANT SINGH, J. (ORAL)
The petitioner-Company is a dealer and duly registered under the provisions of the Central Goods and Services Tax Act, 2017 as well as under the Haryana Goods and Services Tax Act, 2017, as also with the Haryana VAT Department. It is engaged in the business of manufacturing of Extra Neutral Alcohol (ENA), Country Liquor, IMFL, DWGS, Carbon Dioxide, sanitizer and denatured spirit. By filing the present petition, the petitioner seeks
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