Sarjoo Sahkari Chini Mills Ltd., ... vs Commissioner Of Central Excise, ...
2017 Latest Caselaw 3825 ALL

Citation : 2017 Latest Caselaw 3825 ALL
Judgement Date : 30 August, 2017

Allahabad High Court

Sarjoo Sahkari Chini Mills Ltd., ... vs Commissioner Of Central Excise, ... on 30 August, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- CENTRAL EXCISE APPEAL DEFECTIVE No. - 13 of 2017
 

 
Appellant :- Sarjoo Sahkari Chini Mills Ltd., Through Its General Manager
 
Respondent :- Commissioner Of Central Excise, Lucknow
 
Counsel for Appellant :- Pradeep Agrawal
 
Counsel for Respondent :- Dipak Seth
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Sri Dipak Seth, learned counsel for respondent prays for and is allowed ten days time to file counter affidavit to the affidavit filed in support of delay condonation application.

2. List on 12.09.2017.

Order Date :- 30.8.2017

Pachhere/-

Download the LatestLaws.com Mobile App