M/S Rathi Tmt Saria Pvt. Ltd vs Commissioner
2021 Latest Caselaw 4022 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

          D.B. Civil Miscellaneous Application No. 48/2020

                                       In

             D.B. Central Excise Appeal No. 139/2017

M/s Rathi TMT Saria Pvt. Ltd, SP-71-72, RIICO Industrial Area,
Khushkhera, Bhiwadi, District Alwar 301019, Rajasthan Through
Its Authorized Signatory Shri Jai Prakash S/o Shri Rajendra Aged
About 36 Years, R/o Village Kamalpur, Tehsil Tijara, District Alwar
(Raj.)
                                                                  ----Petitioner
                                   Versus
Commissioner, CGST, Alwar (Erstwhile Commissioner Of Central
Excise And Service Tax, Jaipur-I, NCR Building, Statue Circle, C-
Scheme, Jaipur (Raj.)
                                                                ----Respondent

Connected With D.B. Civil Miscellaneous Application No. 49/2020 In

D.B. Central Excise Appeal No. 140/2017

Sh. Sri Srivats Rathi S/o Sh. Arun Kumar Rathi, Director Of M/s Rathi TMT Saria Pvt. Ltd., Sp-71-72, RIICO Industrial Area, Khuskhera, Bhiwadi, Distt. Alwar-301019, Rajasthan, Through His Authorized Signatory Shri Jai Prakash S/o Shri Rajendra, Aged About 36 Years, R/o Village Kamalpur, Th. Tijara, Distt. Alwar, Rajasthan.

----Petitioner Versus Commissioner CGST Alwar, (Erstwhile Commissioner Of Central Excise And Service Tax, Jaipur-I, NCR Building, Statue Circle, Circle, C-Scheme, Jaipur (Raj.)

----Respondent

For Petitioner(s) : Ms. Archana, Advocate For Respondent(s) : Mr. Kinshuk Jain, Advocate

(2 of 2) [CMAP-48/2020]

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Judgment / Order

25/08/2021

Heard.

No ground for recalling of order dated 14.12.2019 is made

out.

Dismissed.

(NARENDRA SINGH DHADDHA),J (SABINA),J

Mohita /7-8

Powered by TCPDF (www.tcpdf.org)