Commissioner Of CGST, Delhi-West vs. Kamlakant & Company

CEAC/39/2018HC DelhiGSTCNR DLHC01150690201829 January 2020Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE TALWANT SINGH1 pages

For Petitioner: Mr. Anubhav Ray, Jr. Standing CounselFor Respondent: Mr. Aditya Kumar, Advocate

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Cause title — parties, addresses and appearances

$~3 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CEAC 39/2018 COMMISSIONER OF CGST, DELHI-WEST ..... Petitioner Through: Mr. Anubhav Ray, Jr. Standing Counsel versus KAMLAKANT & COMPANY ..... Respondent Through: Mr. Aditya Kumar, Advocate CORAM: JUSTICE S.MURALIDHAR JUSTICE TALWANT SINGH

29.01.

2020

In view of the monetary limit set by the instructions dated 22nd August, 2019 of the Central Board of Indirect Taxes and Customs, the present appeal is disposed of as having become infructuous.

S.MURALIDHAR, J.

TALWANT SINGH, J. JANUARY 29, 2020 / rhc

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