Himachal Pradesh High Court
M/S B.L. Seth Agro Mills vs . State Of H.P. & Others. on 28 March, 2023
Bench: Tarlok Singh Chauhan, Virender Singh
M/s B.L. Seth Agro Mills Vs. State of H.P. & others.
CWP No. 6863 of 2022 28.03.2023 Present Mr. N.K. Thakur, Senior Advocate with Mr. Karan .
Veer Singh, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General with Mr. Yashwardhan Chauhan, Mr. I.N. Mehta, Senior Additional Advocates General, Mr. Ramakant Sharma, Additional Advocate General, Ms. Priyanka Chauhan, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.
The National Company Law Tribunal, Chandigarh Bench, Chandigarh has passed its order on 04.01.2023, whereby the moratorium has come into operation with a direction that no coercive action would be taken against the corporate debtor. There is also a direction that the State Taxes and Excise Department will hand over possession of the factory back to the corporate debtor.
Confronted with this, the learned Law Officer prays for and is granted two weeks' time to take instructions.
List on 04.04.2023.
(Tarlok Singh Chauhan)
Judge
March 28, 2023 (Virender Singh)
(hemlata) Judge.
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