Principal Commissioner Of CGST And Central Excise Howrah Commissionerate vs. M/S Bengal Beverages Private LTD

CEXA/12/2022HC CalcuttaGSTCNR WBCHCO003457202225 August 2022Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA1 pages

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OD – 1 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (CENTRAL EXCISE) ORIGINAL SIDE CEXA/12/2022 PRINCIPAL COMMISSIONER OF CGST AND CENTRAL EXCISE HOWRAH COMMISSIONERATE VS. M/S. BENGAL BEVERAGES PRIVATE LTD. BEFORE : THE HON’BLE JUSTICE T.S. SIVAGNANAM And THE HON’BLE JUSTICE HIRANMAY BHATTACHARYYA Date : NOVEMBER 03, 2022. Appearance: Ms. Aishywarya Rajyashree, Adv. …for appellant The Court :- This matter has been listed under the caption “To Be Mentioned” for correction. It is submitted that in the cause title of the order the word “Principal” has been omitted inadvertently before the word “Commissioner”. The same shall be included in the order. This order shall form part of the judgment dated 25th August, 2022 (T.S. SIVAGNANAM, J.)

(HIRANMAY BHATTACHARYYA, J.) Pkd/GH

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