Bharati Sapru, J. - (1.) Heard Shri Vishwjit, Learned Counsel for the petitioner.
(2.) The goods of the petitioner have been seized from the business place in pursuance of a seizure order passed under Section 67 of the UP GST Act read with Rule 139 of the U.P. GST Rules.
(3.) Learned Standing Counsel prays for is granted one month's to file counter affidavit.;