Principal Commissioner Of ... vs M/S Sunridges Sporting Goods Pvt. ...
2017 Latest Caselaw 7675 ALL

Citation : 2017 Latest Caselaw 7675 ALL
Judgement Date : 5 December, 2017

Allahabad High Court

Principal Commissioner Of ... vs M/S Sunridges Sporting Goods Pvt. ... on 5 December, 2017

Bench: Bharati Sapru, Saumitra Dayal Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- CENTRAL EXCISE APPEAL No. - 137 of 2017
 

 
Appellant :- Principal Commissioner Of Central Excise, Meerut
 
Respondent :- M/S Sunridges Sporting Goods Pvt. Ltd. Meerut
 
Counsel for Appellant :- Krishna Agarawal
 
Counsel for Respondent :- Nishant Mishra
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Saumitra Dayal Singh,J.

Admit on a substantial question of law no.1 as referred in the memo of appeal.

"Whether, it was correct and proper for the CESTAT to hold that the demand in the show cause notice is hit by limitation?"

Issue notice to the assessee by RPAD returnable at an early date.

The name of Shri Nishant Mishra, advocate may not be shown as learned counsel for the assessee.

Order Date :- 5.12.2017

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