M/S Vijay Pratap vs The Commissioner Of Central Excise And ...
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Chattisgarh High Court

M/S Vijay Pratap vs The Commissioner Of Central Excise And ... on 19 February, 2025

           HIGH COURT OF CHHATTISGARH AT BILASPUR
                             TAXC No. 4 of 2020
M/S VIJAY PRATAP versus THE COMMISSIONER OF CENTRAL EXCISE AND
                                  SERVICE TAX



19/02/2025           Mr. Adhiraj Surana, Advocate for the Appellant.
                     Mr.     Maneesh       Sharma,   Advocate   for    the
               Respondent.

In compliance of order dated 14.02.2025, Mr. Sharma has only produced photostate copy of the dispatch Register showing that the order-in-original dated 05.12.2017 was dispatched to the Appellant-Vijay Pratap herein by post on 15.12.2017, however it is not accompanied by any proof of delivery of the said article to the appellant therein.

The aforesaid documents containing four pages be kept on record.

With the consent of learned counsel for the parties, the matter is heard finally.

Reserved for the judgment.

                           Sd/-                          Sd/-
                 (Sanjay K. Agrawal)            (Sanjay Kumar Jaiswal)
                        Judge                           Judge
  Sourabh P.