Commissioner Of Central Goods & Service ... vs Shri Raj Jaiswal
2026 Latest Caselaw 139 Jhar

Jharkhand High Court

Commissioner Of Central Goods & Service ... vs Shri Raj Jaiswal on 9 January, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
               T.A. No.8 of 2022
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Commissioner of Central Goods & Service Tax & Central Excise Jamshedpur ...... Appellant/Respondent Versus Shri Raj Jaiswal, Director of M/s Makers Casting Pvt. Ltd.

... ... Respondent/Appellant

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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Appellant : Mr. P.S.A. Swaroop Pati, Advocate For the Respondent : Mr. Nitin Kr. Pasari, Advocate

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Order No. 06/Dated 09 January, 2026 th

I.A. No. 147 of 2025:

1. Heard Mr. P.S.A. Swaroop Pati, learned counsel for

the appellant and Mr. Nitin Kr. Pasari, learned counsel for

the respondent.

2. By this I.A., condonation of 3 days in instituting

this appeal is sought for.

3. We have perused the averment made in this

application and our judgments demonstrating the sufficient

cause. Even otherwise, the delay is not inordinate.

4. Accordingly, we condone the delay and dispose of

the delay application.

T.A. No.8 of 2022:

5. List the matter for admission on 02nd of February,

2026.

6. Learned counsel for the applicant states that the

memo of appeal and its accompaniments would be provided

to the learned counsel for the respondent latest by 20th of

January, 2026.

(M.S. Sonak, C.J.)

(Sujit Narayan Prasad, J.) 09th January, 2026 Birendra/Saurabh/-