Commissioner Of Central Goods And ... vs M/S Rathi Tmt Saria Pvt. Ltd
2022 Latest Caselaw 5966 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                         D.B. Central Excise Appeal No. 6/2020

                                        Commissioner Of Central Goods And Service Tax
                                                                                                             ----Appellant
                                                                             Versus
                                        M/s Rathi TMT Saria Pvt. Ltd. & Anr.
                                                                                                          ----Respondents

For Appellant(s) : Mr. Shivangshu Naval Advocate with Mr. Ayush Sharma Advocate.

For Respondent(s) : Ms. Archana Advocate on behalf of Ms. Mahi Yadav Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

27/08/2022

Heard.

In view of the submissions made by learned counsel for the

appellant that on account of initiation of proceedings under The

Insolvency and Bankruptcy Code, 2016, moratorium existing an

operation, this appeal is adjourned with liberty to mention as and

when the proceedings under The Insolvency and Bankruptcy Code,

2016 are brought to its logical conclusion.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-1

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