M/S. True Pet Industries vs Assistant Commissioner Central Excise ...
2024 Latest Caselaw 22695 Bom

Bombay High Court

M/S. True Pet Industries vs Assistant Commissioner Central Excise ... on 5 August, 2024

Author: A.S. Chandurkar

Bench: A.S. Chandurkar

Diksha Rane                                             33. wp 2135-24 & anr..doc




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                    WRIT PETITION NO.2135 of 2024
                                WITH
                    WRIT PETITION NO. 2136 OF 2024

M/S. TRUE PET INDUSTRIES                       ..PETITIONER
       VS.
ASSISTANT COMMISSIONER CENTRAL
EXCISE AND CUSTOMS DIVISION V. & ORS.          ..RESPONDENTS
                             ------------

Mr. Akshay Shinde i/b. Mr. S. B. Bhimra for petitioner in both Writ Petitions.

Mr. Manoj M. Sabale i/b. Mr. H. S. Venegavkar for respondent - UT in both Writ Petitions.

Mr. Karan Adik a/w. Ms. Sangeeta Yadav for respondent nos. 1 and 2.

Mr. A. R. Bamne i/b. M/s. A. R. Bamne & Co. for respondent no.3 - Bank of Baroda

------------

                                  CORAM :     A.S. CHANDURKAR &
                                              RAJESH S. PATIL, JJ

                                  DATE    :   5th August 2024.
P.C. :

1. The learned counsel for the petitioner submits that in view of

the judgment of this Court in Writ Petition (L) No. 1747/2023

(Ronak Industries vs. Assistant Commissioner Central Excise &

Customs, Division II and others) decided on 28th June 2023 the issues

raised have been answered.

Diksha Rane 33. wp 2135-24 & anr..doc

2. The time of two weeks is granted to the learned counsel for the

respondents to file their affidavit-in-reply.

3. Stand over to 19th August 2024.

[ RAJESH S. PATIL, J. ] [ A.S. CHANDURKAR, J. ]

Signed by: Diksha Rane Designation: PS To Honourable Judge Date: 06/08/2024 15:17:12