Megos Tours And Travels PVT. LTD. Lko. Thru. Its Signatory Birendra Verma vs. Deputy Commissioner CGST And Central Excise Division-I Lko. And Another
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Court No. - 2 Case :- WRIT TAX No. - 95 of 2023 Petitioner :- Megos Tours And Travels Pvt. Ltd. Lko. Thru. Its Signatory Birendra Verma Respondent :- Deputy Commissioner Cgst And Central Excise Division-I Lko. And Another Counsel for Petitioner :- Amit Ranjan Mishra Counsel for Respondent :- Dipak Seth Hon'ble Rajan Roy,J.
Hon'ble Manish Kumar,J.
Heard Amit Ranjan Mishra, learned counsel for the petitioner and Shri Dipak Seth, learned counsel for the opposite parties.
The petitioner has a remedy of appeal against the impugned order which is alleged to have been passed ex-parte. He has not availed the same. We see no reason to entertain this writ petition. The petitioner may avail the said remedy.
With the aforesaid observations, the writ petition is disposed of. . (Manish Kumar,J.) (Rajan Roy, J.)
Order Date :- 25.4.2023 R.K.P. RAJ KUMAR PATEL High Court of Judicature at Allahabad, Lucknow Bench
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