SERVICE CARE PVT. LTD. Vs. DY. COMMR.

JUDGEMENT

(1.) Pursuant to the last hearing, Ms. Hema Muralikrishnan has returned with instructions.

(2.) To be noted, on the previous date, I had passed the following order. Therefore, in order to avoid prolixity, the order dated 20-1-2017 is extracted hereafter :

(3.) A perusal of the aforesaid extract would show that the grievance of the petitioner is that the garnishee order issued, qua its customer, i.e., L and T Valves Limited, has been passed without any basis in law. The situation is no different qua the garnishee order issued to the other customer of the petitioner, namely, M.N. Dastur and Company (P) Ltd.