DEEPAK KUMAR AGARWAL Vs. DESIGNATED COMMITTEE CONSTITUTED

JUDGEMENT

(1.) Affidavit of service filed in Court be taken on record.

(2.) This intra-Court appeal by the writ petitioner is directed against the order dtd. 15/12/2022, by which the writ petition in W.P.A. 21395 of 2021 was disposed of by directing the appellant to submit a representation before the Central Board of Indirect Taxes and Customs against the rejection of their application under Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 (for brevity, "the SVLDRS").

(3.) The department has pointed out a defect in this appeal, as there is a deficit Court fees of Rs.600.00 to be paid by the appellant. This defect be rectified by the appellant during the course of the day, if not already paid.