Rajasthan High Court - Jaipur
Commissioner Of Customs And Excise- ... vs Sanjay Kumar Agarwal, Director Gee ... on 1 August, 2019
Bench: Mohammad Rafiq, Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Central/excise Appeal No. 158/2018
Commissioner Of Customs And Excise- Jaipur (Now Known as
"Commissioner, Central Goods & Service Tax"), NCR Building,
Statute Circle, C-Scheme, Jaipur (Raj.)-302005
----Appellant
Versus
Sanjay Kumar Agarwal, Director Gee Diamond Steels Pvt Ltd. G-
87-94, Industrial Area, Bagru (Extn.) Phase-II, Bagru, Jaipur
(Rajasthan).
----Respondent
For Appellant(s) : Mr. Sandeep Pathak For Respondent(s) :
HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 01/08/2019 The Revenue has preferred this appeal challenging the orders of the CESTAT.
At the outset, this Court noticed that CESTAT remanded for re-consideration of the entire issue, by the adjudicating authority, on the strength of its previous ruling in M/s. Premier Bars P. Ltd. vs. Commissioner of Central Excise, (Final Order No. A/52074-52082 dated 27.2.2017).
In view of the fact that the CESTAT has merely remanded for consideration and that all the contentions are open, this Court is of the opinion that no question of law arises and the appeal is, accordingly dismissed. (NARENDRA SINGH DHADDHA),J (MOHAMMAD RAFIQ),J Sandeep/Gourav-32 (Downloaded on 29/08/2019 at 09:50:54 PM) Powered by TCPDF (www.tcpdf.org)