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Judgment
SANJEEV SACHDEVA, J. (ORAL)
Petitioner impugns attachment order passed under Section 83 of the Central Goods and Service Tax Act, 2017 provisionally attaching the Bank Account No. 5318491050161006 of the petitioner maintained with Yes Bank Ltd.
As per the petitioner the bank account was directed to be provisionally attached on 27.01.2022. Learned counsel for the petitioner submits that in terms of Section 83 (2) of the Act, the provisional attachment ceases to have effect after the expiry of one year from the date the order is made.
It is conceded by learned counsel for the respondent that provisional attachment order was issued on 27.01.2022 and thereafter no fresh attachment order has been issued.
In view of the above, petition is allowed. It is held that the provisional attachment of the Bank Account No. 5318491050161006 with Yes Bank Ltd. in the name of petitioner has ceased to have effect.
The respondent bank is accordingly directed to forthwith permit operation of the said bank account and not impose any embargo on the operation of the same based solely on the provisional attachment order dated 27.01.2022.
The petition is disposed of in the above terms.