Amit Joshi vs. Commissioner Of Central Excise & Service Tax, CGST Delhi (East) & Anr.

W.P.(CRL)/766/2020HC DelhiGSTCNR DLHC01016318202007 February 2022Bench: HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD1 pages

For Petitioner: versus COMMISSIONER OF CENTRAL EXCISE & SERVICE TAX, CGST DELHI (EAST) & ANRFor Respondent: CORAM: HON'BLE MS. JUSTICE ANU MALHOTRA

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Cause title — parties, addresses and appearances

$~65 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(CRL) 766/2020 AMIT JOSHI ..... Petitioner Through: versus COMMISSIONER OF CENTRAL EXCISE & SERVICE TAX, CGST DELHI (EAST) & ANR. ..... Respondent Through: CORAM: HON'BLE MS. JUSTICE ANU MALHOTRA

O R D E R %

22.11.

2022

The Hon’ble Judge is on leave today.

The matter be re-notified for 21.02.2023. BY ORDER

COURT MASTER

NOVEMBER 22, 2022/K

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