Gauhati High Court
M/S Lukwah Tea Estate vs The Commissioner Of Cgst And Central ... on 17 December, 2020
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/2
GAHC010035912020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : C.Ex.App./1/2020
M/S LUKWAH TEA ESTATE
SHIVSAGAR, P.O. LUKWAH, DIST. SIVSAGAR, ASSAM-785688, REP. BY SHRI
KRISHNA KUMAR KHEMKA, WHOLE TIME DIRECTOR, PERMANENT
ADDRESS- 862 JESSORE ROAD, LAKE TOWN COMPLEX, BLOCK-1, FLAT
NO.4B, KOLKATA-700055.
VERSUS
THE COMMISSIONER OF CGST AND CENTRAL EXCISE AND ANR
DIBRUGARH, MILAN NAGAR, (F) LANE, DIBRUGARH, ASSAM.
2:THE DEPUTY COMMISSIONER
CENTRAL EXCISE DIVISION
JORHAT
STATION GODOWN ROAD
JORHAT-785001
ASSAM
Advocate for the Petitioner : MR N DASGUPTA
Advocate for the Respondent : SC, CENTRAL EXCISE
Page No.# 2/2 BEFORE HON'BLE THE CHIEF JUSTICE (ACTING) MR. N. KOTISWAR SINGH HON'BLE MR. JUSTICE MANISH CHOUDHURY order 17-12 -2020 [N. Kotiswar Singh, CJ(Acting)] Today none appears for the appellant on call. On last occasions i.e. on 15.06.2020 and 30.04.2020 also none appeared for the appellant before this Court. Mr. S.C. Keyal, learned Standing Counsel, Central Excise Department is present.
In view of above, another opportunity is granted to the appellant to appear before this Court on the next date. On the next date, if no one appears on behalf of the appellant, appropriate order will be passed without hearing the appellant.
List the matter on 01.02.2021.
JUDGE CHIEF JUSTICE (ACTING) Comparing Assistant