Madhya Pradesh High Court
M/S Shri Balaji Oils Industries vs Cgst And Central Excise on 11 January, 2022
Author: Vivek Rusia
Bench: Vivek Rusia
1 WP-596-2022
The High Court Of Madhya Pradesh
WP No. 596 of 2022
(M/S SHRI BALAJI OILS INDUSTRIES Vs CGST AND CENTRAL EXCISE AND OTHERS)
Indore, Dated : 11-01-2022
Heard through Video Conferencing.
Shri L. C. Patne, learned counsel for the Petitioner.
Shri Patne submits that he has supplied advance notice to Shri
Prasanna Prasad who usually appears on behalf of CGST. Office is directed
to reflect his name in the daily cause list.
Shri Patne further submits that on the similar issue to more writ petition
have already been entertained by this Court.
That being so, issue notice to the respondents, however, no PF is
required to be paid.
List after four weeks.
(VIVEK RUSIA) (RAJENDRA KUMAR (VERMA))
JUDGE JUDGE
hk/
Digitally signed by HARI
KUMAR C G NAIR
Date: 2022.01.11 17:55:19
+05'30'