Perfect Containers Pvt Ltd And Anr vs Deputy Commissioner Of Sales ...
2017 Latest Caselaw 6126 Bom

                                                                                                22-WP-1684-17.doc

Sharayu.

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                ORDINARY ORIGINAL CIVIL JURISDICTION 

                            WRIT PETITION NO. 1684 OF 2017



      M/s. Perfect Containers Pvt.Ltd. & Anr.                                                ...Petitioners

              Versus

      Deputy Commissioner of Sales Tax (E-
      816) & Anr.                                                                            ...Respondents

                                                           ----------

      Mr. S.P. Surte, for the Petitioners.

      Ms. Jyoti Chavan, AGP, for Respondent No. 2.


                                                           ----------


                                                            CORAM : ABHAY S. OKA AND
                                                                    RIYAZ  I. CHAGLA, JJ.

                                                            DATE     : 16 August 2017


      ORDER :

1. The learned Counsel appearing for the Respondents,

on instructions of Shri. Pramod Patil, D.C.C.M.I.A., states that

even in case of the Application made by the Petitioners, the

22-WP-1684-17.doc

Respondents will abide by the statement recorded by this Court

of the Commissioner of Sales Tax in paragraph 7 of the

Judgment and order dated 3 March 2015 in Writ Petition (L)

No. 297 of 2015 and other connected Petitions. We accept the

statement made on instructions. In fact, in the light of what is

recorded in paragraph 7 of the said Judgment and Order, the 1st

Respondent ought not have issued the impugned

communication. We accept the aforesaid statement made on

instructions. The learned Counsel for the Respondent No. 2

states that necessary action will be taken within a period of

eight weeks from today. We accept the said statement. By

accepting the statements, we dispose of the Petition.

 [RIYAZ I. CHAGLA  J.]                                                         [ABHAY S. OKA, J.]