Delhi High Court - Orders
Worldlink Logistics Through Its ... vs Commissioner Of Dvat And Anr on 25 February, 2025
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~72
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2432/2025
WORLDLINK LOGISTICS THROUGH ITS PARTNER SH.
KARANVEER CHADHA .....Petitioner
Through: Mr. Vineet Bhatia, Adv.
(M:9811081159)
versus
COMMISSIONER OF DVAT AND ANR. .....Respondent
Through: Ms Vaishali Gupta, Panel counsel,
GNCTD.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE SAURABH BANERJEE
ORDER
% 25.02.2025
1. This hearing has been done through hybrid mode.
2. The present writ petition has been filed by the Petitioner under Article 226 of the Constitution of India challenging the order dated 13th December, 2024 by which the bank account of the Petitioner has been frozen.
3. According to ld. Counsel for the Petitioner, the order dated 13th December 2024 arises from the recovery certificate proceeding, which was issued in respect of assessment years 2013-14, 2014-15, 2015-16.
4. It is the case of the Petitioner that the demand for the said years has already been set aside vide order dated 07th July, 2023 passed by the Special Commissioner.
5. On a query by the Court, it is submitted by ld. Counsel for Petitioner that the impugned freezing order dated 13th December, 2024 has not been communicated to the Petitioner till date.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/03/2025 at 00:55:44
6. Issue notice.
7. Ld. Counsel for the Respondent-Department shall place the order directing freezing of the bank account on record by the next date of hearing. In addition, ld. Counsel shall also seek instructions with respect to the exact recovery proceedings due to which the bank account freezing order has been issued.
8. List on 5th March, 2025 in supplementary list.
PRATHIBA M. SINGH, J.
SAURABH BANERJEE, J.
FEBRUARY 25, 2025/dk/Ar This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/03/2025 at 00:55:44