Bombay High Court
Ronak Industries Through Its Partner ... vs Assistant Commissioner Central Excise ... on 13 April, 2023
Author: Abhay Ahuja
Bench: Nitin Jamdar, Abhay Ahuja
skn 1 32-WPL-1747.2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORIGINAL SIDE
WRIT PETITION (L) NO. 1747 OF 2023
Ronak Industries. ... Petitioner.
V/s.
Assistant Commissioner, Central Excise
and Customs and others. ... Respondents.
Ms.Savita Nangare i/b. Ms.Pooja Kharat for the Petitioner.
Mr.Jitendra B. Mishra for Respondent Nos.1 and 2.
Mr.Anant Bamne i/b. M/s.A.R.Bamne & Co. for Respondent No.3.
CORAM : NITIN JAMDAR AND
ABHAY AHUJA, JJ.
DATE : 13 April 2023. P.C. :
The learned counsel for Respondent No.3- Bank states that as regards question of priority of charge of Respondent No.3 over the tax authorities is concerned, Respondent No.3 is supporting the Petitioner and, therefore, no separate reply on that count is necessary except placing CERSAI register on record. Learned counsel for the Respondents seek time to file reply.
2. Stand over to 12 June 2023.
(ABHAY AHUJA, J.) (NITIN JAMDAR, J.) ::: Uploaded on - 17/04/2023 ::: Downloaded on - 17/04/2023 22:43:16 :::