Gujarat High Court
Commissioner Of Central Excise vs Parle Agro Pvt Ltd & on 16 April, 2015
Bench: Vijay Manohar Sahai, R.P.Dholaria
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 THE ACTING CHIEF JUSTICE MR.
VIJAY MANOHAR SAHAI
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 16/04/2015
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE MR. VIJAY MANOHAR SAHAI) Learned senior standing counsel Mr. R.J. Oza assisted by learned advocate Ms. Rujutha Oza prays and is allowed to week's time to file affidavit in rejoinder. List on 1.5.2015.
(V.M.SAHAI, ACJ.) (R.P.DHOLARIA,J.) (pkn) Page 1 of 1