Reliance Communication Ltd. & Others Petitioners v. The Aurangabad Municipal Corporation & Others S

1. Issue notice to respondents returnable on 22 June, 2015. Learned learned AGP waives notice on behalf of respondent no. 1. Learned counsel Mr. Karad waives notice on behalf of respondents 2 and 3.

2. Learned counsel Mr. Karad, on instructions of the Deputy Commissioner, Municipal Corporation, Aurangabad, who is present in the Court today, makes a statement that so far as the demand of taxes for a period upto 31.03.2015 is concerned, since the said demand is covered by interim order passed by this Court, the recovery of the amount of arrears of taxes upto 31.03.2015 will not be insisted. It is also further stated that so far as demand for a period from 01.10.2015 to 31.03.2016 is concerned, at present said demand also will not be pressed. The petitioners shall deposit the amount of taxes recoverable for a period between 01.04.2015 with the Municipal Corporation. Deposit of amount would be subject to final outcome of the petition. The amount shall be deposited within a period of four weeks from today. Subject to deposit as directed above, respondents 2 and 3 are directed not to take coercive action against petitioners.

3. Stand over to 22 June, 2015.