Bombay High Court
The Pr. Commissioner Of Cgst And C.E. ... vs Dhl Lemuir Logistics Pvt.Ltd on 15 March, 2019
Bench: A.S. Oka, M.S. Sanklecha
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL NO. 200 OF 2018
The Pr. Commissioner Of Cgst And C.e. ....Petitioner
Mumbai East
V/S
Dhl Lemuir Logistics Pvt.ltd ....Respondent
CORAM : A.S. OKA &
M.S. SANKLECHA, JJ
DATE : 15th March, 2019
P.C. :
On account of paucity of time, matter stands adjourned to 26/03/2019. If any ad-interim relief or interim relief is operative till today, the same will be continue to operate till the next date. If ad-interim or interim relief is not granted for a limited period, the said order will remain unaffected.
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