CHIEF ENGINEER /TRANSMISSION Vs. ECE INDUSTRIES LIMITED

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.27-03-2019 in E.P.No.14 of 2015 in W.P.No.10743 of 2005 passed by IX Additional Chief Judge, City Civil Court, Hyderabad ordering attachment of moveable properties of the petitioner i.e. the Chief Engineer, Transmission, A.P.Transco, Vidyutsoudha, Hyderabad.

(2.) The 1st respondent in the Revision, which is a Company registered under the Companies Act, 1956, filed W.P.No.10743 of 2005 before this Court to set aside order dt.23-03-2005 of the petitioner by impleading the Commissioner, Commercial Taxes Department seeking a direction for reimbursement of differential Sales Tax amount of Rs.31.55 lakhs to it.

(3.) The said Writ Petition was allowed on 26-07-2007 by a Division Bench of this Court and the petitioner was directed to refund the said amount to the 1st respondent within four (04) weeks.