Chattisgarh High Court
Commissioner Central Excise vs M/S Jindal Steel And Power Ltd. 18 ... 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.131 of 2018
• Commissioner Central Excise, Customs And Service Tax,
Bilaspur At Central Excise Bhawan, Tikrapara Dhamtari Road,
Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
---- Applicant
Versus
• M/s Jindal Steel And Power Ltd., Post Box No. 16, Kharsia Road
P. O. And District- Raigarh, 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.130/2016, 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.130/2016 is restored to its original number.
Sd/- Sd/-
Judge Judge
(Prashant Kumar Mishra) (Ram Prasanna Sharma)
Bini