TEESTA RANGIT PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD.

(2.) IN the writ petition, the petitioner has raised a number of questions which require deeper consideration when the matter will be finally heard in its merits. For the purpose of this application, the learned counsel for the petitioner has pressed the following points which in the opinion of this Court are quite substantial in character:-

(3.) MR. Pradeep Agarwal, learned counsel for the petitioners submits that the respondents have impounded files, documents, books of account, papers, vouchers etc. relating to the business of the petitioners for various years including for the AY 2008-09 because of which the petitioners are facing difficulty in carrying on its day to day business. It is, therefore, directed that the petitioner may approach the concerned respondent and request for taking certified/photostat copies of those documents at his own cost and, the respondent shall consider the prayers and pass necessary orders as deemed fit.