Madhya Pradesh High Court
M.P. Audhyogik Kendra Vikas Nigam ... vs The Chief Commissioner Of Customs on 2 March, 2015
W.P.No. 2868/2015
02-03-2015
Shri Purohit, learned senior counsel with Shri
Pravin Surange, for the petitioner.
Shri Piyush Dharmadhikari, learned
Government Advocate takes notice on behalf of the
respondents and prays for three weeks' time to file
reply.
Prayer is allowed.
Till the next date of hearing no coercive steps shall be taken against the petitioner in respect of recovery of service tax.
C.C. as per rules.
(Ajit Singh) (R.S.Jha)
Judge Judge
mct