Parag Garg vs. Directorate General Of GST Intelligence (Dggi)

W.P.(CRL)/1602/2020HC DelhiGSTCNR DLHC01027053202005 October 2020Bench: HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI1 pages

For Petitioner: Mr. Dayan Krishnan, Senior Advocate with Mr. Harsh Sethi, Mr. Ashdeep Singh Khurana, Mr. Sarvapriya Makkar and Mr. Anant Nigam, AdvocatesFor Respondent: Mr. Satish Aggarwala, SSC for DGGI with Mr. Gagan Vaswani, Advocate

AI SummaryWithdrawn

Held

The Court did not decide the merits of the petitioner's challenge to the arrest memos. The petitioner, after making some submissions, sought leave to withdraw the writ petition. The Court granted this leave and accordingly dismissed the writ petition as withdrawn. No specific findings were made on the legality or validity of the arrest memos, nor were any operative directions issued beyond disposing of the petition. The Court did not express any opinion on the substantive issues that might have arisen had the petition proceeded on merits.

Facts

The petitioner, Parag Garg, approached the Delhi High Court seeking to quash and set aside two arrest memos dated November 7, 2019, and September 14, 2020. These memos were issued by the respondent, the Directorate General of GST Intelligence (DGGI). After making initial submissions before the Court, the petitioner's counsel, on instructions, sought leave to withdraw the present writ petition. Consequently, the Court dismissed the petition as withdrawn.

Key Issues

1. Whether the arrest memos dated 07.11.2019 and 14.09.2020, issued by the Directorate General of GST Intelligence (DGGI), are liable to be quashed and set aside. Petitioner's Contention: The petitioner sought the quashing of the arrest memos. However, no specific arguments or grounds for challenging the arrest memos were elaborated in the judgment before the petitioner sought withdrawal. Respondent's Contention: The respondent, DGGI, issued the arrest memos. The judgment does not record any specific arguments made by the respondent in response to the petitioner's challenge.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

$~25 via Video-conferencing * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P. (CRL.) 1602/2020 & CRL. M.A. Nos. 13694-95/2020 PARAG GARG .......Petitioner Through : Mr. Dayan Krishnan, Senior Advocate with Mr. Harsh Sethi, Mr. Ashdeep Singh Khurana, Mr. Sarvapriya Makkar and Mr. Anant Nigam, Advocates. versus DIRECTORATE GENERAL OF GST INTELLIGENCE (DGGI) .......Respondent Through : Mr. Satish Aggarwala, SSC for DGGI with Mr. Gagan Vaswani, Advocate. CORAM: HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI

O R D E R %

05.10.

2020 The petitioner/Parag Garg seeks quashing/setting-aside of arrest memos dated 07.11.2019 and 14.09.2020 issued by the respondent/ Directorate General of GST Intelligence (DGGI). However, after making some submissions, Mr. Dayan Krishnan, learned senior counsel appearing for the petitioner, on instructions of Mr. Harsh Sethi, learned counsel for the petitioner, seeks leave to withdraw the present petition. Accordingly, the writ petition is dismissed as withdrawn. Other pending applications, if any, stand disposed of. ANUP JAIRAM BHAMBHANI, J. OCTOBER 05, 2020/j

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