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Patna High Court - Orders

Md.Akhtar vs Commissioner Of Central Excise on 2 February, 2011

Bench: Chief Justice, Jyoti Saran

                          IN THE HIGH COURT OF JUDICATURE AT PATNA
                                          MA No.393 of 2009
                                    Md.Akhtar ..............Appellant
                                                 Versus
                         Commissioner Of Central Excise...................Respondent
                    ============================================
                    APPEARANCE
                         For the Appellant    : Mr. Ajit Kumar, Advocate

                    ===================================================

                    CORAM: HONOURABLE THE CHIEF JUSTICE
                                  And
                          HONOURABLE MR. JUSTICE JYOTI SARAN

                    ORAL ORDER
                    (Per: HONOURABLE THE CHIEF JUSTICE)


7        2/2/2011

Let matter be posted for hearing Under Order 41 Rule 11 CPC on 16th March 2011.

Issue notice to the respondent to be made returnable on 16th March 2011. Notice will be served through court process.

Requisites will be filed within one week from today.

( R. M. Doshit,CJ.) (Jyoti Saran, J.) Neyaz/