RACKAGONGS PRIVATE LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition the petitioner has sought for the following relief:

(2.) When the matter came up for hearing it was stated by the learned Counsel for the petitioner that since the filing of the petition the proceedings under the SIC Act have come to an end inasmuch as an Appeal against the order of BIFR directed for the binding up of the Company has been dismissed by the AIFR.

(3.) In view of the aforesaid statement the reliefs claimed by the petitioner have become infructuous and the respondents are free to proceed further in accordance with law for the recovery of the dues. If in pursuance of the order of the BIFR the winding up proceedings have commenced the recovery of sales-tax will have to be made in accordance with the provisions of the Company Act. This petition accordingly stands disposed of. Rule is discharged with no order as to costs. Interim relief stands vacated. Petition Dismissed.