M/S. Transafe Services LTD. vs. Commissioner Of Central Tax, Haldia CGST & Central Excise

CEXA/33/2017HC CalcuttaGSTCNR WBCHCO003233201712 April 2024Bench: HON'BLE JUSTICE SURYA PRAKASH KESARWANI,HON'BLE JUSTICE RAJARSHI BHARADWAJ1 pages

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ORDER

OD – 10 IN THE HIGH COURT AT CALCUTTA SPECIAL JURI ICTION (CENTRAL EXCISE) ORIGINAL SIDE CEXA/33/2017 IA NO: GA/1/2017 (Old No:GA/3089/2017) M/S. TRANSAFE SERVICES LTD. VS. COMMISSIONER OF CENTRAL TAX, HALDIA CGST & CENTRAL EXCISE BEFORE : THE HON’BLE JUSTICE SURYA PRAKASH KESARWANI AND THE HON’BLE JUSTICE RAJARSHI BHARADWAJ Date : 12th April 2024. Appearance: Mr. Abhradip Maity, Advocate … for the respondent.

1.

Case called out. None appears for the appellant to press the appeal.

2.

The appeal is dismissed for non-prosecution. All pending applications also stand dismissed. (SURYA PRAKASH KESARWANI, J.) (RAJARSHI BHARADWAJ, J.) S. Kumar

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