GAURSONS REALTECH PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) The application has been listed before this Bench by the Registry in view of the urgency expressed therein. The same has been heard by way of video conferencing.

(2.) Present application has been filed by the petitioner seeking a stay on the operation of direction under Rule 133(4) of the CGST Rules given in the impugned order dated 07th July, 2020 to the respondent no.3 to undertake further investigation and the notice dated 09th October, 2020 as well as summons dated 25th September, 2020 both issued by the respondent no. 3.

(3.) Learned counsel for the petitioner states that this Court stayed the penalty proceedings as well as investigation with regard to other projects of the petitioner vide order dated 5th October, 2020.