Union Of INDIA vs. M/S Khemani Metal Industries PVT. Limited
Original PDF →No AI summary yet for this judgment.
[2025:RJ-JD:5847-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Restoration No. 439/2024 Union Of India, Through The Commissioner, Cgst, And Central Excise Commissionerate, Jodhpur,raj. ----Petitioner Versus M/s Khemani Metal Industries Pvt. Limited, A-46, (A) Phase-Ii, Basni Jodhpur,raj. ----Respondent For Petitioner(s) : Mr. Rajat Arora Mr. Lucky Rajpurohit HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE CHANDRA PRAKASH SHRIMALI Order 29/01/2025 Heard on restoration application.
Upon due consideration of the cause shown in the restoration application, the same is allowed. D.B. Central/Excise Appeal No.4/2024 be restored to its original number. (CHANDRA PRAKASH SHRIMALI),J (MANINDRA MOHAN SHRIVASTAVA),CJ 22-minki/-
Reproduced from the public record of the Rajasthan High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.