Himachal Pradesh High Court
M/S Dara Construction vs . Bbmb on 3 May, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
M/s Dara Construction vs. BBMB .
CWP No.4074 of 2020 03.05.2023 Present: Mr. Vijender Katoch, Advocate, for the petitioner.
Mr. N.K. Sood, Senior Advocate with Mr. Aman Sood, Advocate, for the respondents.
Mr. Abhinav Purohit, Advocate, for Chartered Accountant.
Heard for some time.
During the course of arguments, it has transpired that the respondents themselves have initiated some sort of correspondence with regard to tax liability of the petitioner, as is evident from the documents appended at Pages No.164 to 166 of the paper book.
Respondents are directed to produce the record with regard to the decision, if any taken, based on the aforesaid correspondence.
Respondents are also directed to deposit the undisputed amount of Rs.10,53,468/- as per situations 1 and 2 (page No.245) of the paper book, which shall be subject to the final order to be passed in this case. However, this shall be further subject to the petitioner's filing an indemnity bond to the ::: Downloaded on - 04/05/2023 20:37:55 :::CIS satisfaction of the Registrar General of this Court and .
thereafter the same shall be released to the petitioner.
List on 23.05.2023.
(Tarlok Singh Chauhan)
Acting Chief Justice
( Virender Singh )
r Judge
May 03, 2023
(Pathania)
::: Downloaded on - 04/05/2023 20:37:55 :::CIS