Uttarakhand High Court
M/S Kukreti Steel Limited vs Commissioner Of Central Excise Meerut ... on 30 October, 2014
Author: Alok Singh
Bench: Alok Singh
CLMA No. 11341 of 2014 IN WPMS No. 1998 of 2009 Hon'ble Alok Singh, J.
Mr. V.K. Kohli, Senior Advocate assisted by Mr. Kishore Rai, Advocate for the petitioner.
None for the respondent. No reply has been filed to the amendment application.
I have examined the amendment application. Amendment sought seems to be just and proper for fair adjudication of the case. Therefore, amendment application is allowed.
Let amended writ petition be placed on record with advance copy to the learned counsel for the respondent within a week.
Counter affidavit to the amended writ petition be filed within two weeks thereafter.
List soon thereafter.
(Alok Singh, J.) 30.10.2014 Avneet/