FIRST GLOBAL STOCKBROKING (P) LTD. Vs. TAX RECOVERY OFFICER
LAWS(SC)-2008-3-247
SUPREME COURT OF INDIA
Decided on March 03,2008

First Global Stockbroking (P) Ltd. Appellant
VERSUS
TAX RECOVERY OFFICER Respondents

JUDGEMENT

- (1.) LEARNED senior counsel appearing for the appellant states before us that the orders of attachment have been withdrawn and therefore he is not pressing the IA No. 2 for directions.
(2.) IN view of this, the interlocutory application No. 2 (for directions) is dismissed as not pressed.;


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