Commissioner Of GST And Central Excise vs. M/S S. Gopal And Company
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Page No.# 1/1 GAHC010255432022
THE GAUHATI HIGH COURT (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH) Case No. : I.A.(Civil)/283/2023 COMMISSIONER OF GST AND CENTRAL EXCISE GST BHAWAN (5TH FLOOR) KEDAR ROAD MACHKHOWA GUWAHATI 781001 VERSUS M/S S. GOPAL AND COMPANY, INDUSTRIAL COMPLEX, BONDA GUWAHATI 781026 AND 339 F.I.E PATPARGANJ NEW DELHI 110092 For the Appellant : Mr. S.C. Keyal, Standing Counsel, CBIC. For the Respondent : None. – B E F O R E – HON’BLE THE CHIEF JUSTICE HON’BLE MRS. JUSTICE SUSMITA PHUKAN KHAUND 14.08.2023 In view of the order passed today in the connected appeal being C. Ex. Appeal No.7/2022, the interlocutory application stands closed. JUDGE CHIEF JUSTICE Comparing Assistant
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