Bombay High Court
Eurobond Industries Pvt. Ltd vs Commissioner Of Sales Tas, Maharshtra ... on 3 January, 2020
Author: M.S.Karnik
Bench: Nitin Jamdar, M.S.Karnik
1 35 CHS 936-19 in MVAT 73-17.doc
Sequeira
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO. 936 OF 2019
In
MAHARASHTRA VALUE ADDED TAX APPEAL NO. 73 OF
2017
Eurobond Industries Pvt. Ltd. .. Applicant/Appellant
Vs
Commissioner of Sales Tax, Mumbai .. Respondent
Mr.P.K.Shetty, for the Applicant.
Ms.Jyoti Chavan, for State-Respondent.
CORAM : NITIN JAMDAR &
M.S.KARNIK , JJ.
Date : 3 January 2020.
P.C. :
Heard learned Counsel for the parties.
2. The Applicant seeks an amendment in the title of the appeal memo since name of the Appellant Company has changed. Certificate of Incorporation is annexed to the affidavit. Having considered the statement made on oath and the Certificate of Incorporation, the Chamber Summons is allowed. Amendment to be carried out within period of two weeks from today.
M.S.KARNIK, J. NITIN JAMDAR, J.
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