DHARIWAL INDUSTRIES PVT. LTD. Vs. PRINCIPAL COMMISSIONER

JUDGEMENT

(1.) The Co-ordinate Bench of this Court passed the following order dtd. 10/7/2019:

(2.) When this matter came up for hearing today, learned advocate Mr. Premal Joshi submitted that the goods which are lying without any use since 2004 have become unfit for consumption and therefore sought permission of this Court to destroy/destruct the same.

(3.) It was further submitted by learned advocate Mr. Joshi upon instructions that such permission may be granted on any condition so as to enable the petitioner for destruction of such goods during pendency of this petition.