AK OVERSEAS Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel who has accepted notice on behalf of respondent nos. 1, 2 and 3 as well as Sri C. B. Tripathi, Advocate appearing as Special Counsel for the respondent nos. 2 and 3.

(2.) Learned counsel for the petitioner has submitted that there is a provision under Rule 140 of the Central Goods and Services Rules, 2017 empowering the proper officer, which in the present case, is respondent no. 3 to release the seized goods on provisional basis upon execution of a bond for the value of the goods under Form G. S. T. He has next submitted that the petitioner is ready to comply with the requirement of Rule 140 together with its explanation and the seized goods along with vehicle be released.

(3.) Sri C. B. Tripathi, learned Special Counsel appearing for the respondents has submitted that in case the petitioner complies with the mandatory requirement of Rule 140 of the Central Goods and Services Rules, 2017together with its explanation, he has no objection to the release of the goods.