Gujarat High Court
Paras Petrofils Limited vs Commissioner Of Central Excise ( ... on 24 July, 2018
Author: M.R. Shah
Bench: M.R. Shah, A.Y. Kogje
C/TAXAP/958/2018 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (OJ) NO. 1 of 2018
IN
R/TAX APPEAL NO. 958 of 2018
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PARAS PETROFILS LIMITED Versus COMMISSIONER OF CENTRAL EXCISE ( APPEALES ) ================================================================ Appearance:
MR DHAVAL SHAH for the PETITIONER(s) No. for the RESPONDENT(s) No. ================================================================ CORAM: HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MR.JUSTICE A.Y. KOGJE Date : 24/07/2018 IA ORDER (PER : HONOURABLE MR.JUSTICE M.R. SHAH)
1. RULE. Learned Advocate Mr. Mitesh Amin waives service of notice of Rule on behalf of the respondent.
2. Having heard learned Advocates for the respective parties, and considering the averments made in the application, the delay of 4 days in preferring the Tax Appeal is condoned.
3. The application is allowed. Rule is made absolute accordingly. No costs.
Sd/-
(M.R. SHAH, J) Sd/-
(A.Y. KOGJE, J) CAROLINE Page 1 of 1