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M/S Jmd Alloys Ltd. (10Aaacj7070J1Zt) vs Union Of India on 27 January, 2025

Author: Rajeev Ranjan Prasad

Bench: Rajeev Ranjan Prasad

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.15940 of 2023
                  ======================================================
                  M/s JMD Alloys Ltd. (10AAACJ7070J1ZT) Village-Deokuli, P.O. and P.S.
                  Bihta, Dist-Patna, PIN 8011103, through its Commercial Manager and
                  Authorized signatory, namely Ajay Kumar, aged about 54 years, Sex-Male,
                  S/o Adalat Prasad, resident of Mohalla Adarsh Colony, Block-A, Bariyar Path,
                  Posta Park, PO GPO, PS Kanarbag, Patna PIN 800020.
                                                                             ... ... Petitioner/s
                                                     Versus
            1.     Union of India through Chief Commissioner of CGST and Central Excise,
                   1st Floor, Annexy-Revenue Building, BIr Chand Patel Marg, Patna PIN-
                   800001.
            2.    Princpal Commissioner of CGST and Central Excise, 1st Floor, Annexy-
                  Revenue Building, BIr Chand Patel Marg, Patna PIN-800001.
            3.    Addl Commissioner (Appeal) of CGSt and Central Excise, 1st Floor,
                  Annexy-Revenue Building, BIr Chand Patel Marg, Patna PIN-800001.
            4.     The Superintendent, CGST and Central Excise Range, Arwal, Santi Kunj,
                   Pitambar Nagar, Near Hotel Aniket, Bihta, Patna PIN 801103.
                                                                          ... ... Respondent/s
                  ======================================================
                  Appearance :
                  For the Petitioner/s   :       Mr.Viveka Nand, Adv
                  For the Respondent/s   :       Mr.Additional Solicitor General
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
                                        and
                          HONOURABLE MR. JUSTICE RAMESH CHAND
                  MALVIYA
                                         ORAL ORDER

                  (Per: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD)

15   27-01-2025

On the request of learned counsel for the petitioner and learned Additional Solicitor General for the Union of India, we fix this matter for consideration on 29th January, 2025 under the same heading maintaining its position.

(Rajeev Ranjan Prasad, J) ( Ramesh Chand Malviya, J) Sunnykr/-

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