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Anil Rathi, Director, M/S Rathi ... vs The Commissioner Of Central ...
2014 Latest Caselaw 621 ALL

Citation : 2014 Latest Caselaw 621 ALL
Judgement Date : 7 April, 2014

Allahabad High Court
Anil Rathi, Director, M/S Rathi ... vs The Commissioner Of Central ... on 7 April, 2014
Bench: Rajes Kumar, Dinesh Gupta



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- CENTRAL EXCISE APPEAL No. - 77 of 2013
 

 
Appellant :- Anil Rathi, Director, M/S Rathi Ispat Ltd.
 
Respondent :- The Commissioner Of Central Excise
 
Counsel for Appellant :- A.P. Mathur
 
Counsel for Respondent :- B.K.S. Raghuvanshi
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Dinesh Gupta,J.

List on 22.4.2014. Meanwhile, Sri B.K.S. Raghuvanshi, learned counsel appearing on behalf of the respondent may inquire-

1-whether for non-deposit of the amount, as directed by the Tribunal, the amount has been recovered or not?

(2) whether the Tribunal has passed the consequential order or not?

Order Date :- 7.4.2014

OP

 

 

 
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