Chamong Tea Co. Ltd vs Commissioner Of Central Excise
2021 Latest Caselaw 3595 Gua

                                                                      Page No.# 1/2

GAHC010076952018




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                  Case No. : C.Ex.App./6/2021

            CHAMONG TEA CO. LTD
            (DUFLATING TEA ESTATE), AT AND PO - TITABOR, DIST- JORHAT, ASSAM,
            PIN - 785630



            VERSUS

            COMMISSIONER OF CENTRAL EXCISE
            DIBRUGARH, WEST MILAN NAGAR, F - LANE, DIBRUGARH, 786003
            (ASSAM)



Advocate for the Petitioner   : MR. D SAHU

Advocate for the Respondent : SC, CENTRAL EXCISE CUSTOMS




             Linked Case : I.A.(Civil)/2136/2020

            CHAMONG TEA CO. LIMITED
            (DUFLATING TEA ESTATE)
             P.O. TITABOR
             DIST.- JORHAT
             ASSAM
             PIN- 785630
             REP. BY SHASHI KANTA ADUKEA
             GENERAL MANAGER.
                                                                       Page No.# 2/2

            VERSUS

           COMMISSIONER OF CENTRAL EXCISE
           DIBRUGARH
           WEST MILAN NAGAR
           F-LANE
           DIBRUGARH- 786003
           ASSAM.


           ------------
           Advocate for : MR. D SAHU
           Advocate for : SC
           CENTRAL EXCISE appearing for COMMISSIONER OF CENTRAL EXCISE
           DIBRUGARH



                                     BEFORE
                          HONOURABLE THE CHIEF JUSTICE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

22-12-2021

In view of the Judgment and Order passed today (22.12.2021) in C. Ex. Appeal. No. 06/2021, this interlocutory application stands disposed of.

                      JUDGE                  CHIEF JUSTICE



Comparing Assistant