Jammu & Kashmir High Court
Commissioner Of Central Gst And Central ... vs Krishi Rasayan Exports Pvt. Ltd on 11 May, 2021
Bench: Tashi Rabstan, Sanjay Dhar
Sr. No.116
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
CEA 403/2021
CM(3837/2021)
CM(3838/2021)
(Through Video Conferencing)
Commissioner of Central GST and Central Excise, J&K, Jammu
......Petitioner/appellant(s)
Through:- Mr. Jagpaul Singh, Advocate
V/s
Krishi Rasayan Exports Pvt. Ltd., Industrial Growth Center, Samba
......Respondent(s)
Through: None.
Coram :- HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
11.05.2021 CM(3837/2021) Issue notice to the respondent for filing objections, if any. List again on 04.08.2021 along with CEA No.09/2020.
(Sanjay Dhar) (Tashi Rabstan)
Judge Judge
Jammu
11.05.2021
Madan Verma-PS
MADAN LAL VERMA
2021.05.14 11:50
I attest to the accuracy and
integrity of this document