Chattisgarh High Court
Commissioner Central Excise, Customs ... vs M/Svandana Global Limited Siltara ... on 22 February, 2018
Author: Prashant Kumar Mishra
Bench: Ram Prasanna Sharma, Prashant Kumar Mishra
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Misc. Civil Case No.125 of 2018
• Commissioner Central Excise, Customs And Servicer Tax,
Raipur Chhattisgarh., District : Raipur, Chhattisgarh
---- Applicant
Versus
• M/s. Vandana Global Limited Siltara Industrial Growth Centre
Siltara, Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
---- Respondent
For Appellant : Shri Vinay Pandey, Advocate
For respondent : None present.
DB: Hon'ble Shri Justice Prashant Kumar Mishra &
Hon'ble Shri Justice Ram Prasanna Sharma
Order On Board
Per Prashant Kumar Mishra, J
22.02.2018.
Heard on instant MCC filed for restoration of Tax Case No.21/2017, which was dismissed by this for want of prosecution on 16.01.2018.
2. For the reasons mentioned in the application, the same is allowed and Tax Case No.21/2017 is restored to its original number.
Sd/- Sd/-
Judge Judge
(Prashant Kumar Mishra) (Ram Prasanna Sharma)
Bini