M/S Telecom Network Solutions PVT. LTD. vs. Union Of INDIA And 2 Others
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Court No. - 35 Case :- WRIT TAX No. - 867 of 2019 Petitioner :- M/S Telecom Network Solutions Pvt. Ltd.
Respondent :- Union Of India And 2 Others Counsel for Petitioner :- Anil Prakash Mathur Counsel for Respondent :- Ramesh Chandra Shukla Hon'ble Bharati Sapru,J.
Hon'ble Anil Kumar-IX,J.
Heard Shri R.R.Kapoor, learned counsel for the petitioner and Shri R.C. Shukla, learned counsel for the respondent.
The petitioner is aggrieved by an order dated 21.03.2018 passed by Commissioner, Customs & CGST (Appeal) under Section 35-A of the Central Excise Act, 1944. It is left open to the petitioner to take recourse to the statutory remedy available to him under Section 35-EE of the Act. He may file a revision before the Central Government. In case, the petitioner files a revision before the Central Government, his revision may be decided in acordance with law.
With the aforesaid observations, the writ petition is accordingly disposed of.
Order Date :- 1.8.2019 pks
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