UFLIX INDUSTRIES Vs. UNION OF INDIA

JUDGEMENT

(1.) The following substantive prayers have been made in the writ petition:

(2.) The record shows that a provisional attachment was issued on 18/3/2020, qua the petitioner, in the exercise of powers under Sec. 83 of the Central Goods and Services Tax Act, 2017 [in short "CGST Act"?.]

(3.) Dr Avinash Poddar, who appears on behalf of the petitioner, had informed us on 4/8/2022, that ITC amounting to Rs.75,16,900.00 had been reversed.