BHARATI SAPRU,J. - (1.) The petitioner states that he is a registered dealer who is carrying goods from Orissa to Punjab and has duly paid IGST on it. A seizure has been made on 28-1-2018 under the UPGST Act. It is the contention of the petitioner that he has not violated any provision of the UPGST Act.
(2.) Learned Standing Counsel prays for is granted three weeks to file counter affidavit.
(3.) List thereafter.;