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Kay Pan Fragrance Pvt. Ltd v. State Of U.p. And Others

Kay Pan Fragrance Pvt. Ltd v. State Of U.p. And Others

(High Court Of Judicature At Allahabad)

Writ Tax No. - 866 of 2019 | 01-08-2019

1. Heard Ms. Pooja Talwar, learned counsel for the petitioner, Shri C.B. Tripathi, learned Special Counsel for the respondents-State. Shri Vaibhav Tripathi, Advocate appears on behalf of respondent no. 2.

2. The goods of the petitioner have been seized in the godown on the basis of certain alleged irregularities found in the documents.

3. Learned Special Counsel prays for is granted one month's to file counter affidavit.

4. List this matter on 03.09.2019.

5. In the meantime, subject to deposit of security other than cash or bank guarantee or in the alternative accept an indemnity bond, equal to the value of tax and penalty, if any, to the satisfaction of seizing authority, the goods of the petitioner along with the vehicle may be released forthwith.

Advocate List

  • Pooja Talwar

  • CSC.

Bench
  • HON'BLE MS. JUSTICE BHARATI SAPRU
  • HON'BLE MR. JUSTICE ANIL KUMAR
Eq Citations
  • LQ
  • LQ/AllHC/2019/3195
Head Note

Excise — Seizure — Release of seized goods — Subject to deposit of security other than cash or bank guarantee or in the alternative accept an indemnity bond, equal to the value of tax and penalty, if any, to the satisfaction of seizing authority, the goods of the petitioner along with the vehicle may be released forthwith — Constitution of India, Art. 226