M/S. INDIAN INSTITUTE OF LOGISTICS PVT. LTD. Vs. PRINCIPAL COMMISSIONER OF GST & CENTRAL EXCISE AND OTHERS

JUDGEMENT

(1.) Mr. Kalyanaraman, learned counsel takes notice for the third respondent.

(2.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(3.) The petitioner seeks for a mandamus directing the respondents 1 and 2 to de-freeze bank account bearing No. 753341477 operated at the third respondent Bank.