State Bank Of India Thru' Chief ... vs The Asstt. Commissioner, Central ...
2014 Latest Caselaw 1064 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT TAX No. - 1669 of 2010
 

 
Petitioner :- State Bank Of India Thru' Chief Manager & Case Lead-Iii
 
Respondent :- The Asstt. Commissioner, Central Excise & Service Tax & Ors.
 
Counsel for Petitioner :- Vipin Sinha
 
Counsel for Respondent :- S.S.C.,Shambhu Chopra,V.K. Srivastava
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Notices were issued to the respondents nos. 2 to 6 by the Registered Post. The Post Office has reported that the company is closed, accordingly it returned back.

Sri Satish Chaturvedi, learned counsel for the appellant states that the factory is attached with Central Excise Department and their office address is at Mayo Road, Allahabad.

One more opportunity is given to serve the respondent nos. 2 to 6 by the dasti summon.

Let steps be taken within ten days to serve the respondent nos. 2 to 6 by dasti summon.

List after four weeks showing the name of Sri Vinod Kant Srivastava as counsel for the respondents.

Order Date :- 21.4.2014

Monika