Madhya Pradesh High Court
Rahul Rajvaidya vs Customs Central Excise And Service Tax on 18 July, 2019
1 OTA-4-2019 The High Court Of Madhya Pradesh OTA-4-2019 (RAHUL RAJVAIDYA Vs CUSTOMS CENTRAL EXCISE AND SERVICE TAX) 3 Indore, Dated : 18-07-2019 Parties through their counsel. Learned counsel for the appellant submits that reply has been filed by the department.
List the matter on 01.08.2019.
(S.C.SHARMA) (VIRENDER SINGH)
JUDGE JUDGE
Digitally signed by SOURABH YADAV
Date: 2019.07.22 10:14:42 +05'30' sourabh