Tripura High Court
Party Name : M/S Dharampal Satyapal Ltd vs Union Of India & Anr on 15 February, 2017
Bench: T. Vaiphei, S.Talapatra
Case No :WP(C) 0000447/2015 Party Name : M/S DHARAMPAL SATYAPAL LTD Vs UNION OF INDIA & ANR THE HONBLE THE CHIEF JUSTICE T. VAIPHEI THE HONBLE MR. JUSTICE S.TALAPATRA 15.02.2017 Heard Mr. A K Kashyap, the learned counsel for the petitioner-company and Mr. K Dutta, the learned counsel for the respondents
In view of the order dated 03-8-2016 passed by the learned CESTAT, Kolkata in Appeal No.EA- 89/2008, the writ petition stands disposed of by granting liberty to the petitioner to ventilate its grievance before the assessing authority i.e. Commissioner of Central Excise, Shillong. It is made clear that the grievance of the petitioner is directed only against the interest in view of the interpretation made in the order dated 03-8-2016.
The petitioner is granted one month's time to approach the Commissioner of Central Excise, Shillong during which no coercive measure shall be taken against it.
Download Date: 8-05-2017 15:05 1/1