Rajasthan High Court - Jaipur
Rcs Vanaspathi Industry Ltd vs Assistant Commissioner And Anr on 15 February, 2017
Bench: K.S. Jhaveri, Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
D.B. Civil Writ Petition No. 17976 / 2016
M/s RCS Vanaspati Industry Ltd., 169, Jhotwara Industrial Area,
Jaipur-302012 Through Its Director Ajay Sharma S/o Shri Shyam
Sunder Sharma, Aged About 58 Years, 190A/1, Industrial Area
Jhotwara, Jaipur 302012.
----Petitioner
Versus
1. Assistant Commissioner, Central Excise Division - II, Central
Excise Building, Sector-10, Vidyadhar Nagar, Jaipur (Rajasthan).
2. Superintendent, Central Excise Range - I of Division II, Central
Excise Building, Sector-10, Vidyadhar Nagar, Jaipur (Rajasthan).
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. Ashish Kumar Singh _____________________________________________________ HON'BLE MR. JUSTICE K.S. JHAVERI HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Judgment Per Hon'ble Jhaveri J.
15/02/2017
1. On 19.01.2017, the following order was passed:
"Two weeks time is granted to remove the defects.
Matter to come up on 15.02.2017. No further time shall be granted."
2. In spite of this order, the defects are not removed. Hence, the petition is dismissed in default.
(VINIT KUMAR MATHUR)J. (K.S. JHAVERI)J. Asheesh Kr. Yadav/57