Bombay High Court
National Institute Of Construction ... vs The Commissioner Of Cgst, Mumbai on 22 February, 2019
ADN
Before: Aniruddha M. Chandekar
Prothonotary & Senior Master.
Date: 22nd February, 2019
CALLED OUT FOR REJECTION :
54. ITXAL/2096/2018 ) Mr. Dinesh Ghugre (Advocate Clerk) I/b. Tejinder
) Singh.
)
) P.C.: The Appellant and/or his/her Advocate to
) remove office objections on the Appeal and to get the
) same numbered and/or registered on or before
) 22.03.2019, failing Appeal to stand rejected under the
) provisions of O.S. Rule 986 for non-compliance of
) office objections.
58. CEXAL/236/2018 ) Dhananjay Deshmukh, Advocate for Appellant.
)
71. CEXAL/250/2018 ) P.C.: The Appellant and/or his/her Advocate to
) remove office objections on the Appeal and to get the
76. CEXAL/260/2018 ) same numbered and/or registered on or before
) 22.03.2019, failing Appeal to stand rejected under the
) provisions of O.S. Rule 986 for non-compliance of
) office objections.
63. CEXAL/242/2018 ) Akshita Bhandari I/b. PDS Legal, Advocate for
WITH ) Appellant.
NMA/1048/2018 )
CEXAL/242/2018 ) P.C.: The Appellant and/or their Advocate to
) remove office objections on the Appeal and to get the
) same numbered and/or registered within four weeks
) after disposal of Notice of Motion for Condonation of
) Delay, failing Appeal to stand rejected under the
) provisions of O.S. Rule 986 for non-compliance of
) office objections.
69. CEXAL/248/2018 ) None present.
WITH )
NMA/179/2019 ) P.C.: The Appellant and/or their Advocate to
CEXAL/248/2018 ) remove office objections on the Appeal and to get the
) same numbered and/or registered within four weeks
) after disposal of Notice of Motion for Condonation of
) Delay, failing Appeal to stand rejected under the
) provisions of O.S. Rule 986 for non-compliance of
) office objections.
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