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Sri Mahabir Prasad Jain vs Commissioner Of Customs
2021 Latest Caselaw 839 Gua

Citation : 2021 Latest Caselaw 839 Gua
Judgement Date : 5 March, 2021

Gauhati High Court
Sri Mahabir Prasad Jain vs Commissioner Of Customs on 5 March, 2021
                                                                Page No.# 1/2

GAHC010085772019




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

                        Case No.: I.A.(Civil)/462/2021

         SRI MAHABIR PRASAD JAIN
         S/O- SHRI BHAWARLAL JAIN
         AJMERA BROTHERS
         M. G. ROAD
         FANCY BAZAR
         GUWAHATI
         ASSAM
         781001


          VERSUS

         COMMISSIONER OF CUSTOMS
         O/O THE COMMISSIONER CUSTOM (PREVENTIVE) NORTH EASTERN
         REGION CUSTOM HOUSE 110
         MAHATMA GANDHI ROAD
         SHILLONG
         MEGHALAYA


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

Advocate for : MS P CHAKRABORTY Advocate for : SC CUSTOMS AND CENTRAL EXCISE appearing for COMMISSIONER OF CUSTOMS Page No.# 2/2

BEFORE HON'BLE THE CHIEF JUSTICE MR. SUDHANSHU DHULIA HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

05.03.2021 (Sudhanshu Dhulia, CJ)

Heard Ms. P. Chakraborty, learned counsel for the appellant. Also heard Mr. S. C. Keyal, learned Standing Counsel, Custom and Central Excise for the respondent.

In view of the order passed today (05.03.2021) in C.Ex.App.2/2021, the operation of the judgment and order dated 15.01.2018 passed by the Custom Excise & Service Tax Appellate Tribunal in Appeal No.C/75380/2014-SM, is stayed.

The Interlocutory Application is accordingly allowed.

                          JUDGE                     CHIEF JUSTICE



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