SHREE KRISHNA PETROLEUM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEAVE to add Deputy Commissioner, Commercial Tax, Appeal-I, Ahmedabad as party-respondent no. 5.

(2.) RULE returnable forthwith. Ms. Sandhya D. Natani, learned Assistant Government Pleader waives service of the notice on behalf of respondents no. 1 to 3 and 5; and Mr. V. K. Shah, learned advocate waives service of notice on behalf of Citi Bank, respondent no. 4.

(3.) THE petitioner is aggrieved by the notice dated 13th December 2007 (Annexure 'h') issued by the Commercial Tax Officer (5), Division-5, Ahmedabad to the Manager, City Bank, calling upon the Bank to pay a sum of Rs. 16,16,567/- to the Commercial Tax authorities towards the dues of the petitioner under the Assessment Order dated 8th October 2007.