Deepak Sharma Son Of Shri Jagdish ... vs The State Of Rajasthan
2023 Latest Caselaw 744 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 1387/2023

                                    Deepak Sharma Son Of Shri Jagdish Prasad Sharma
                                                                                                             ----Petitioner
                                                                              Versus
                                    The State Of Rajasthan
                                                                                                           ----Respondent

For Petitioner(s) : Mr. R.B. Mathur, Sr. Adv., assisted by Ms. Falak Mathur For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

23/01/2023

Mr. R.B. Mathur, Sr. Adv., assisted by Ms. Falak Mathur

appearing on behalf of the petitioner submits that the excise

inspector has no jurisdiction to issue the order of recovery against

the petitioner based on the audit objection. Counsel relied upon

the judgment passed by the Hon'ble Supreme Court in the matter

of State of Bihar & Ors. Vs. Industrial Corporation Pvit. Ltd. & Ors.

reported in (2003)11 SCC 465.

In that view of the matter, issue notice to the respondents,

returnable by six weeks.

Meanwhile, no coercive action shall be taken against the

petitioner.

(INDERJEET SINGH),J

Upendra Pratap Singh /158

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