Madhya Pradesh High Court
Commissioner Cutoms vs M/S Shahnaz Commodities International ... on 20 February, 2023
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
OTA No. 3 of 2023
(COMMISSIONER CUTOMS Vs M/S SHAHNAZ COMMODITIES INTERNATIONAL PRIVATE LIMITED AND
OTHERS)
Dated : 20-02-2023
Shri Prasanna Prasad, learned counsel for the appellant.
Issue notice to the respondents on payment of PF by RAD mode within
seven working days, returnable within four weeks.
Heard on I.A.No.1014/2023, application for stay of the impugned order dated 7.12.2022.
In the meanwhile effect and operation of the impugned order dated 7.12.2022 shall remain stayed till the next date of hearing so far as appellant (Commissioner, Customs, Indore) is concerned.
C.c.as per rules.
(S. A. DHARMADHIKARI) (PRAKASH CHANDRA GUPTA)
JUDGE JUDGE
patil
Signature Not Verified
Signed by: SHAILESH PATIL
Signing time: 2/21/2023
9:58:25 AM