Uwas Recyclers Llp vs Customa Authority Of Advance ...
2021 Latest Caselaw 8562 MP

                                                                   1                                 OTA-3-2021
                                         The High Court Of Madhya Pradesh
                                                   OTA No. 3 of 2021
                                 (UWAS RECYCLERS LLP Vs CUSTOMA AUTHORITY OF ADVANCE RULLING MUMBAI AND OTHERS)


                                Indore, Dated : 09-12-2021
                                        Shri Vishwanathan, learned counsel for the appellant.

                                        Shri Prasnna Prasad, learned counsel for the respondent on advance

copy.

Shri Prasad prays for and in absence of opposition granted two weeks time to seek instructions.

As agreed, list on 10.01.2022. In addition, Shri Vishwanathan has supplied a copy of compilation of statutory provisions and judgments. Copy whereof is supplied to Shri Prasnna Prasad also.

                                    (SUJOY PAUL)                                          (PRANAY VERMA)
                                       JUDGE                                                   JUDGE

                                jyoti

Signature Not Verified SAN

Digitally signed by JYOTI CHOURASIA Date: 2021.12.09 16:37:40 IST