Name & addres of the
defaulter |
Name & address of Proprietor/partners/Directors(if
any) |
Section 142 Notice No. and date of issue |
Details of arrear outstanding against the
defaulters I.e. Duty, penalty, R.F. etc. |
Nature of offence (Gist of the case, not more
than 2-3 lines) |
Whether Unit still functional? |
Whether assets identified? |
Recovery action initiated/till date |
Remarks |
1 |
2 |
3 |
4 |
5 |
6 |
7 |
8 |
9 |
M/s. K.J. Vakharia
& Co., (Now M/s Rajan Prints |
1. Shri. Jawahar K. Vakharia, 82/A, Adarsh
Society, Athwalines, Surat. 2. Shri. Harish
K. Vakharia, 83/A, Adarsh Society, Athwalines, Surat.
3.Smt. Jashvantiben K. Vakharia, 9/152, Wadifalia, Khandwala Sheri, Surat. |
Appendix-I, Certificate No. No: 02/2005, Dtd. 01-02-2005
Appendix-II, Dt. 14-02-2005 |
(D) 9487146 (F) 500000 (P)
6000000 |
Illicit Removal |
Closed |
NO |
Recovery Action initiated against M/s Rajan Prints |
--- |
M/s. Jala Prints,
63,64,73,74, Ajanta Diamond Industrial Society, Near Railway Crossing, A.K.
Road, Surat |
Shri. Chetanbhai Ravjibhai Patel, 33, Alkapuri
Society, Sumul Dairy Road, Surat |
Appendix-I, Certificate No. No: 10/2005, Dtd. 28-02-2005
Appendix-II, Dt. 28-02-2005 |
(D) 159041 (F) 50000 (P)
178825 |
Illicit Removal |
Closed |
NO |
Party has been directed to pay up Govt. Dues |
Proprietor expired on 13-08-1999 |
M/s. Rajwani Synthetic P.Ltd (Unit No.1) (100%
EOU) Ground & 1st Floor, Plot No. 90-93, Govind Industrial Estate, Ved
Road, Surat |
Shri Mohammad Altaf Ashraf Rajwani Plot No. 90-93,
Govind Industrial Estate, Ved Road, Surat |
Appendix-I, Certificate No. No: 9/2005, Dtd. 22-02-2005
Appendix-II, Dt. 23-02-2005 |
(D) 0 (F) 85000 (P)
15000 |
Failed to account for Finished Goods with an intent to clear the goods
illicitly. |
Closed |
No |
Unit was directed to pay up the Govt. Dues |
|
M/s. Rajwani Synthetic P.Ltd (Unit No.II)
(100% EOU) 2nd Floor, Plot No. 90-93, Govind Industrial Estate, Ved
Road, Surat |
Shri Mohammad Altaf Ashraf Rajwani Plot No. 90-93,
Govind Industrial Estate, Ved Road, Surat |
Appendix-I, Certificate No. No: 8/2005, Dtd. 22-02-2005
Appendix-II, Dt. 23-02-2005 |
(D) 0 (F) 190000 (P)
52000 |
Failed to account for Finished Goods with an intent to clear the goods
illicitly. |
Closed |
No |
Unit was directed to pay up the Govt. Dues |
|