Madhya Pradesh High Court
Rahul Rajvaidya vs Customs Central Excise And Service Tax on 11 July, 2019
1 OTA-4-2019 The High Court Of Madhya Pradesh OTA-4-2019 (RAHUL RAJVAIDYA Vs CUSTOMS CENTRAL EXCISE AND SERVICE TAX) 2 Indore, Dated : 11-07-2019 Parties through their counsel. Shri Prasanna Prasad seeks permission time to file reply to IA No.4055/2019. He is permitted to do so within a week.
List the matter on 18/07/2019.
(S.C.SHARMA) (VIRENDER SINGH)
JUDGE JUDGE
soumya
Digitally signed by Soumya Ranjan
Dalai
Date: 12/07/2019 18:26:13