Chattisgarh High Court
M/S Hi-Tech Abrasives Limited vs The Commissioner Of Central Excise, 2 ... on 2 April, 2018
Bench: Prashant Kumar Mishra, Ram Prasanna Sharma
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 199 of 2018
M/s Hi-Tech Abrasives Limited, through Director, Pankaj Tekriwal
S/o Shri Narayan Prasad Tekriwal, Aged About 38 Years, 740 I
And J, Sector-B, Urla Industrial Complex, Post Office Urla, District
Raipur, Chhattisgarh, District : Raipur, Chhattisgarh
---- Appellant
Versus
The Commissioner Of Central Excise, Raipur Commissionerate,
Raipur, District Raipur, Chhattisgarh.
---- Respondent
For Appellant Shri Dharmesh Srivastava, Advocate. For Respondent Shri Vinay Pandey, Advocate.
Hon'ble Shri Justice Prashant Kumar Mishra Hon'ble Shri Justice Ram Prasanna Sharma Order On Board 02/04/2018
1. This is an application for restoration of TAXC No. 54 of 2017 which was dismissed for non compliance of the Court order dated 10.01.2018.
2. On complying the order passed on 10.01.2018 within a period of one week from today, TAXC No. 54 of 2017 is restored for the reasons mentioned in the application for restoration, subject, however, on payment of cost of Rs. 1000/- to the High Court Bar Association within a period of one week. 2
3. It is made clear, if the cost is not paid within a period of one week from today, this order shall lose its efficacy.
Sd/- Sd/-
Judge Judge
Prashant Kumar Mishra Ram Prasanna Sharma
Akhilesh