State Bank Of India vs The Assistant Commissioner Of ...
2021 Latest Caselaw 9322 Bom

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                                                                               20.WP.2835.2021 .doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

                        WRIT PETITION NO. 2835 OF 2021

State Bank of India                                                   ... Petitioner
     vs
The Assistant Commissioner of Central
GST & Anr.                                                            ... Respondents

Mr. Rohit Gupta i/b. Vivek S. Sawant a/w. Ms. Durga Soni for the Petitioner Mr. Jitendra B. Mishra a/w. Dhananjay Deshmukh for the

CORAM : A. A. SAYED & V. G. BISHT, JJ

DATED : 15th JULY, 2021 P.C.:

We record the statement of learned Counsel for the

Respondent No. 1-Assistant Commissioner of Central GST that the

auction which was scheduled today was infact cancelled. We also

record his statement that the Respondent No. 1- Assistant

Commissioner of Central GST has no objection to the Petitioner -

SBI proceeding with the auction sale of the secured assets if the

outstanding tax amount is secured.

2. Learned Counsel for the Petitioner - SBI states that the

amount which will be realized from the proposed auction sale of

the secured assets would be kept in a separate fxed deposit

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20.WP.2835.2021 .doc

account.

3. List the Petition on 5th August, 2021.

4. We are told that the issue in the Petition stands covered by

the judgments of this Court and the Petition can be heard fnally at

the stage of admission.

          (V. G. BISHT, J.)                        (A. A. SAYED, J.)




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