Gujarat High Court
Commissioner Of Central Excise vs Parle Agro Pvt Ltd & on 20 August, 2015
Author: Harsha Devani
Bench: Harsha Devani, A.G.Uraizee
O/OJCA/205/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (OJ) NO. 205 of 2015
In TAX APPEAL NO. 1388 of 2014
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COMMISSIONER OF CENTRAL EXCISE, VAPI....Applicant(s)
Versus
PARLE AGRO PVT LTD & 1....Respondent(s)
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Appearance:
MR RJ OZA, ADVOCATE for the Applicant(s) No. 1
MR HARSH N PAREKH, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 20/08/2015
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Mr. R. J. Oza, learned senior standing counsel for the respondent prays for time to file affidavit-in-rejoinder. At his request, the matter is adjourned to 9th September, 2015.
(HARSHA DEVANI, J.) (A.G.URAIZEE,J) parmar* Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Aug 21 01:32:43 IST 2015