Ane Industries Pvt. Ltd., ... vs Commissioner Of Central Excise ...
2019 Latest Caselaw 67 Bom

cea4.18.odt                                                                                1/1



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH, NAGPUR.

                        CIVIL APPLICATION (CAT) No.12 OF 2019
                                         IN
                         CENTRAL EXCISE APPEAL No.4 OF 2018

      (Ane Industries Pvt. Ltd. Vs. commissioner of Central Excise & Customs, Nagpur)
__________________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.
                               Shri Akshay Naik, Advocate for Appellant.
                               Shri S.N. Bhattad, Advocate for Respondent.

                               CORAM : Sunil B. Shukre & Milind N. Jadhav, JJ.

DATE : 16th September, 2019.

Heard learned counsel for the appellant and learned counsel for the respondent.

Although there is an opposition to this application, we find that the opposition is without any basis. The amendment proposed by way of this application in our opinion has now become necessary in view of the change in law which has occurred after the law laid down by the Hon'ble Apexn Court in the case of Western Coalfields Ltd. vs. State of Maharashtra, Civil Appeal No.2704/2004, decided on 6.5.2016.

The amendment application is allowed. Amendment be carried out on or before next date with liberty to the respondent to file consequential reply, if any, in the matter.

Stand over to 14.10.2019.

                                            JUDGE                                  JUDGE
DWW