Rajasthan High Court - Jaipur
Commissioner Of Central Goods And ... vs Ajanta Soya Ltd on 9 January, 2019
Bench: Mohammad Rafiq, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Central/Excise Appeal No. 167/2018
Commissioner Of Central Goods And Service Tax
----Appellant
Versus
Ajanta Soya Ltd
----Respondent
For Appellant(s) : Mr. N.S. Bhati on behalf of Mr. Anuroop Singhi For Respondent(s) :
HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 09/01/2019 Learned counsel for the appellant prays for time to inquire and inform the Court whether any appeal was filed against the earlier judgment of the Tribunal in the case of Shri Seco Pvt.
Ltd. V/s CCE, Jaipur-I on which reliance has been placed in the impugned judgment in the present case.
List this matter after four weeks, as prayed.
(GOVERDHAN BARDHAR),J (MOHAMMAD RAFIQ),J RS/Dheeraj/87 (Downloaded on 05/06/2021 at 08:07:44 PM) Powered by TCPDF (www.tcpdf.org)