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Jharkhand High Court

Commissioner Of Central G.S.T. & ... vs M/S Tisco Growth Shop & Others on 1 September, 2020

Author: Aparesh Kumar Singh

Bench: Aparesh Kumar Singh, Anubha Rawat Choudhary

                                           1



           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              T.A. No. 11 of 2019
     Commissioner of Central G.S.T. & Central Excise,
     Bistupur, Jamshedpur, Singhbhum (East)           --- --- Appellant
                              Versus
     M/s TISCO Growth Shop & others                    --- --- Respondents
                                    .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY Through Video Conferencing For the Appellant : Mr. Ratnesh Kumar, Advocate For the Respondents :

05/01.09.2020 Learned counsel Mr. Ratnesh Kumar appears for the appellant. He has not been able to remove the surviving defects in terms of the order dated 21.07.2020 due to restricted functioning of the Court during pandemic. He prays for and is allowed further 4 weeks' time to remove the following surviving defects:
1. Date of receiving of communicated order may be mentioned at para no.1 of memo.
2. Cause title may be corrected at index, synopsis and page no.1 of memo and Vakalatnama.
3. Complete party position of both parties may be given.
4. P.S. of sole appellant may be given.
5. P.O. + P.S. of respondent no.1 and P.O.+P.S. and district of respondent no.2 and 3 may be given.
6. Designation of learned Members may be mentioned at synopsis, para no.1, aggrieved and prayer portion.
7. Enrollment no. of learned counsel is missing at prayer portion and certificate.
8. Pagination certificate may be corrected at page no.1 of Oath Commissioner.
9. Annexures may be made certified to be true.
10. Word 'First' and 'application' may be amended at certificate.
11. Page no. 64,65,67 are fainted. True typed copy may be filed.
12. P.O. of deponent may be given at affidavit.
13. Notice no. may be verified and corrected at page no. 13, 14, index of 2 annexure no.3.
14. Detail of the Bench may be verified and given at synopsis, para no.1, aggrieved and prayer portion of memo and given as 'Eastern Zonal Bench'.
15. Parentage name of respondent no.3 may be given.

(Aparesh Kumar Singh, J.) (Anubha Rawat Choudhary, J.) A.Mohanty