SANMARG PROJECTS PRIVATE LTD. Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner has prayed for the following relief(s):

(2.) It is brought to our notice that vide orders dt. 05.03.2020 and 01.03.2021 passed by Respondent no. 5 and 3 a demand of Rs. 28,77,243.20/- (Twenty eight Lakh Seventy Seven thousand, Two hundred forty three and paisa twenty only) was raised against the petitioner and subsequent appeal has been rejected respectively and vide order dt. 18.01.2021 passed by Respondent no. 4 an amount of Rs. 25,32140.52/- ( Twenty five Lakh Thirty thousand one hundred forty and paisa fifty tow only) has been attached from the bank account of the petitioner being operated vide A/c No. 50149821471, Allahabad Bank, Main branch, Budh Marg, Patna -800001.

(3.) Learned counsel for the Revenue, states that he has no objection if the matter is remanded to the Appellate Authority for deciding the appeal afresh. Also, while considering and deciding the appeal, the ground of delay shall not be taken into account and the appeal shall be decided on merits. Also, during pendency of the appeal, no coercive steps shall be taken against the petitioner.