Gujarat High Court
Commissioner Of Gst And Central Excise, ... vs Dharmesh Pansuriya on 3 April, 2018
Bench: Akil Kureshi, B.N. Karia
C/TAXAP/62/2018 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (OJ) No. 2 of 2018
In
R/TAX APPEAL No. 62 of 2018
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DHARMESH PANSURIYA Versus COMMISSIONER OF GST AND CENTRAL EXCISE, SURAT ============================================================= Appearance :
Mr JAIMIN R DAVE for the PETITIONER Mr DHAVAL D VYAS for the RESPONDENT ============================================================= CORAM: HONOURABLE Mr. JUSTICE AKIL KURESHI and HONOURABLE Mr. JUSTICE B.N. KARIA 3rd April 2018 IA ORDER (PER : HONOURABLE Mr. JUSTICE AKIL KURESHI) Applicant-original respondent of Tax Appeal complains that despite fulfilling the condition of providing Bank Guarantee to the tune of Rs. 1 Crore, Department has not released the gold.
Rule returnable on 16 th April 2018. Learned advocate Mr. Dhaval D Vyas waived service on behalf of the respondent- Department.
[Akil Kureshi, J.] [B.N Karia, J.] Prakash Page 1 of 1