SAMAY ENTERPRISE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the prayer clause.

(2.) By this petition, the petitioner seeks release from attachment of the properties, movable and immovable, as provided in Annexure-X to the petition and also release the impounded items as provided in Annexure-X to the petition and seeks release from attachment the stock of goods and also the bank accounts which have been attached by virtue of provisional assessment orders made under Sec. 45 of the Gujarat Value Added Tax Act, 2003 (hereinafter referred to as "the Act")

(3.) Heard Mr. Abhishek Mehta, learned advocate, for the petitioners and Ms. Maithili Mehta, learned Assistant Government Pleader, for the respondents.