Bombay High Court
M/S. Parle Agro Pvt Ltd vs The Commissioner Of Central Excise, ... on 28 February, 2020
Author: M.S. Karnik
Bench: Nitin Jamdar, M.S. Karnik
skn 1 13-603.19-nma.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 603 OF 2019
IN
CENTRAL EXCISE APPEAL NO. 74 OF 2016
Parle Agro Private Limited. ... Applicant.
In the matter of
Parle Agro Pvt.Ltd. ... Appellant.
V/s.
The Commissioner of Central Excise, Vapi. ... Respondent.
Ms.Pragya Koolwal i/b. B.J.Raichandani for the Applicant.
Mr.Amol Joshi for the Respondent.
CORAM : NITIN JAMDAR AND
M.S. KARNIK, JJ.
DATE : 28 February 2020. P.C. :
The notice of motion is filed in June 2019. The appeal is admitted on 3 July 2017. It is informed that as on date no coercive steps are contemplated. The notice of motion be heard along with appeal. Liberty to apply in case any coercive steps are being taken by the Respondent.
(M.S. KARNIK, J.) (NITIN JAMDAR, J.)