Commissioner Central Excise ... vs M/S Pragati Steel(P) Ltd.
2011 Latest Caselaw 992 ALL

Citation : 2011 Latest Caselaw 992 ALL
Judgement Date : 8 April, 2011

Allahabad High Court

Commissioner Central Excise ... vs M/S Pragati Steel(P) Ltd. on 8 April, 2011

Bench: Rajes Kumar, Bharati Sapru




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CENTRAL EXCISE APPEAL DEFECTIVE No. - 298 of 2006
 

 
Petitioner :- Commissioner Central Excise Kanpur
 
Respondent :- M/S Pragati Steel(P) Ltd.
 
Petitioner Counsel :- Ajay Bhanot
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Bharati Sapru,J.

On the request of Sri S.P. Kesarwani, learned Additional Chief Standing Counsel, two weeks time is allowed to file a supplementary affidavit.

List thereafter showing the name of Sri S.P. Kesarwani as counsel for the appellant.

Order Date :- 8.4.2011

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