Commissioner, CGST And Cx Kolkata vs. Coal INDIA Limited
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OD-1(sl)
IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION ORIGINAL SIDE
CEXA/4/2021
THE COMMISSIONER, CGST & CX, KOLKATA NORTH COMMISSIONERATE VS. COAL INDIA LIMITED
BEFORE :
THE HON’BLE JUSTICE T.S. SIVAGNANAM
And THE HON’BLE JUSTICE SUPRATIM BHATTACHARYA Date : 23rd November, 2022
The Court : This matter has been listed today as “To Be Mentioned” for correction of a typographical mistake in the cause title of our order dated September 19, 2022. The correct name of the appellant shall be “THE COMMISSIONER, CGST & CX, KOLKATA NORTH COMMISSIONERATE” instead of “THE COMMISSIONER, CGST & CS, KOLKATA NORTH COMMISSIONERATE”. This order shall form part of the order dated September 19, 2022. (T.S. SIVAGNANAM, J.)
(SUPRATIM BHATTACHARYA, J.)
s.pal/SN.
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