Citation : 2017 Latest Caselaw 7676 ALL
Judgement Date : 5 December, 2017
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- CENTRAL EXCISE APPEAL No. - 151 of 2017 Appellant :- Principal Commissioner Of Central Excise, Meerut Respondent :- Virender Sareen,M.D.,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.
Heard Shri Krishna Agrawal, learned counsel for the appellant and Shri Nishant Mishra, learned counsel for the assessee.
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?"
List for hearing after a month. In the meantime, learned ccounsel for the aseessee may file reply, if any.
Order Date :- 5.12.2017
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