CANARA BANK Vs. DEPUTY COMMISSIONER SALES TAX OFFICE

JUDGEMENT

(1.) Rule. Learned Counsel for the respective Respondents waive service. Rule made returnable forthwith. Heard finally by consent.

(2.) The Petitioner-Bank is a secured creditor. The Respondent Nos. 1 and 2 are the officers of the Sales Tax / M-VAT Department, Respondent Nos. 6 and 7 are revenue authorities, the Respondent No. 8 is the auction purchaser and the Respondent Nos. 3, 4 and 5 are the borrower company under liquidation and its directors.

(3.) The secured asset involved is a factory land and building situated at Plot No. 1B, contained in Gat Nos. 1129(Pt), 1122, 1140, 1295/1 to 1295/10 and 1296/1 to 1296/10 admeasuring 8091.73 sq.mtrs. situated at Mauje Shirwal, Taluka: Khandala, District: Satara - 421801.