Bombay High Court
The Commissioner Of Central Gst And ... vs Shreeji Aluminium Pvt. Ltd. And The ... on 28 March, 2019
Bench: A.S. Oka, M.S. Sanklecha
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION (APPEALS) NO. 1016 OF 2018
In
NOTICE OF MOTION (APPEALS) 528 OF 2018
The Commissioner Of Central Gst And Central ....Petitioner
Excise, Daman Commissionerate
V/S
Shreeji Aluminium Pvt. Ltd. And The ....Respondent
Commissioner Of Cgst And Central Excise, Daman Commissionera CORAM : A.S. OKA & M.S. SANKLECHA, JJ DATE : 28th March, 2019 P.C. :
On account of paucity of time, matter stands adjourned to 08/04/2019. If any ad-interim relief or interim relief is operative till today, the same will be continue to operate till the next date. If ad-interim or interim relief is not granted for a limited period, the said order will remain unaffected.
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