Gujarat High Court
Lamifab Industries & vs Union Of India & on 9 January, 2013
Author: Akil Kureshi
Bench: Akil Kureshi
LAMIFAB INDUSTRIESV/SUNION OF INDIA C/SCA/10114/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 10114 of 2012 ================================================================ LAMIFAB INDUSTRIES & 1....Petitioner(s) Versus UNION OF INDIA & 2....Respondent(s) ================================================================ Appearance: MR PARESH M DAVE, ADVOCATE for the Petitioner(s) No. 1 - 2 MR PS CHAMPANERI, ADVOCATE for the Respondent(s) No. 1 MR RJ OZA, ADVOCATE for the Respondent(s) No. 1 - 3 ================================================================ CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MS JUSTICE SONIA GOKANI Date : 09/01/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Rule.
On the condition that the petitioners deposit with the Excise department, even if under protest, entire principal sum of Rs.12,84,023/-, the respondents shall grant the petitioners request for inclusion of plot no.4705 of GIDC, Plastic Zone, Sarigam, subject to fulfillment of other procedure. It is clarified that the department however, shall not be entitled to raise objection of non payment of full amount of excise dues or that the registration of the previous owner was not cancelled. Deposit by the petitioners and other entire arrangement is subject to outcome of the petition.
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) raghu Page 2 of 2