Gujarat High Court
Banco Gaskets (India)Ltd & vs Union Of India Thro on 7 March, 2013
Author: Akil Kureshi
Bench: Akil Kureshi
BANCO GASKETS (INDIA)LTDV/SUNION OF INDIA THRO SECRETARY C/SCA/2633/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 2633 of 2013 ================================================================ BANCO GASKETS (INDIA)LTD & 1....Petitioner(s) Versus UNION OF INDIA THRO SECRETARY & 2....Respondent(s) ================================================================ Appearance: M/S TRIVEDI & GUPTA, ADVOCATE for the Petitioner(s) No. 1 - 2 ================================================================ CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MS JUSTICE SONIA GOKANI Date : 07/03/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Notice returnable on 14th March 2013. By way of ad-interim relief, respondents are prevented from carrying out coercive recovery arising out of the impugned demand notice.
Direct service to respondent Nos. 2 & 3 is permitted.
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) (vjn) Page 1 of 1