DAMODAR PRASAD NATHANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THIS writ application has been tiled for quashing certificate Case No.2 of 1983 -84 pending before the District Certificate Officer, Muzaffarpur (respondent no.2)

(3.) IT appears that a requisition was sent for realisation of dues of Commercial Taxes department on account of sales tax payable by M/s. Shankar Glass Works (P) Ltd. and according to the requisition there were three certificate debtors M/s. Shankar Glass Works (P) Ltd. and the two petitioners. M/s. Shankar Glass Works (P) Ltd. is a company incorporated under the Indian Companies Act and both the petitioners are said to be its Directors.