Delhi High Court - Orders
Ankit Bindal & Ors vs Pr. Commissioner Of Central Goods And ... on 25 March, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3968/2021 & CM APPL. 12010/2021
ANKIT BINDAL & ORS. .....Petitioners
Through: Mr. Ruchir Bhatia, Advocate.
versus
PR. COMMISSIONER OF CENTRAL GOODS AND SERVICES
TAX DELHI NORTH & ANR. .....Respondents
Through: Mr. Harpreet Singh, Advocate.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 25.03.2021
CM APPL. 12009/2021
1. Allowed, subject to all just exceptions. W.P.(C) 3968/2021 & CM APPL. 12010/2021
2. Mr. Ruchir Bhatia, who appears for the petitioners, says that the summons have been issued to the petitioners which are not only vague but also seek self-incriminating material from them.
3. Mr. Bhatia, inter alia, stresses the point, that, in the summons, bank statements have been called for without specifying the relevant period for which the same need to be furnished. Besides this, the petitioners have been called to tender "voluntary statement".
4. Mr. Harpreet Singh, who appears on advance notice, on behalf of the respondents, says, he will obtain instructions in the matter.
W.P.(C) 3968/2021 Page 1 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:01.04.2021 12:46:595. Furthermore, for the moment, the concerned officer will defer the enforcement of the direction issued requiring appearance of the petitioners before him, to a date beyond the next date fixed before this Court.
6. List the matter on 12.04.2021.
RAJIV SHAKDHER, J TALWANT SINGH, J MARCH 25, 2021 rb Click here to check corrigendum, if any W.P.(C) 3968/2021 Page 2 of 2 Signature Not Verified Digitally Signed By:VIPIN KUMAR RAI Signing Date:01.04.2021 12:46:59