CAVIM PROPERTIES PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard both sides.

(2.) In the view that we have taken, we refuse to grant any adjournment to Mr. Bangur, appearing on behalf of the respondents. Mr. Bangur wants an adjournment to check as to whether the statements made post the Attachment Order in a letter dated 19-7-2016, copy of which is at Annexure-V, Page 82, are accurate or whether something more is due and payable.

(3.) The petitioners are aggrieved by an Attachment Order Bearing No. 1/2016 directing attachment of three immovable properties. The Attachment Order is dated 7-7-2016. The petitioners are aggrieved and dissatisfied with the fact that the Attachment Order itself mentions that they were required to pay service tax dues being the Government dues under Section 87 of the Finance Act, 1994. This notice itself mentions that the differential amount of service tax of Rs. 31,25,815/- is duly paid. Figures are disclosed and these, according to the petitioners, are the voluntary disclosures made pursuant to a scheme. The dues have been cleared to the extent of Rs. 3,10,57,111/-. Now the dispute is whether the petitioners have cleared the entire sum of Rs. 3,41,82,926/- or anything is balance.