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Commissioner CGST And Central Excise Nashik Commissionerate, Nashik vs. M/S Ambika Waste Management Ahmednagar

CA/15126/2017HC BombayGSTCNR HCBM03041076201720 June 2018Bench: HON'BLE SHRI JUSTICE PRASANNA B. VARALE,HON'BLE SHRI JUSTICE S. M. GAVHANE2 pages

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Cause title — parties, addresses and appearances
15126.17ca (1) IN THE HIGH COURT OF JUDICATURE AT BOMBAY  BENCH AT AURANGABAD CIVIL APPLICATION NO.15126 OF 2017 IN CENTRAL EXCISE APPEAL NO.13 OF 2017  Commissioner CGST & Central Excise Nashik Commissionerate, Nashik. ..APPLICANT VERSUS M/s Ambika Waste Management, Ahmednagar. ..RESPONDENT Mrs Kalpalata Patil­Bharaswadkar, Advocate for  applicant; Mr V.M. Doiphode, Advocate h/f Mr S.M. Sangale,  Advocate for respondent         CORAM : PRASANNA B. VARALE &   S. M. GAVHANE,JJ.             DATE : 20th JUNE, 2018

ORAL ORDER  : Ad interim relief granted by this Court on 8th December, 2017 to continue till final disposal of appeal.

2.

In view of confirmation of interim order referred   to   above   till   final   disposal   of   the

15126.

17ca (2) appeal,   this   application   is   disposed   of accordingly. (S. M. GAVHANE) (PRASANNA B. VARALE)

JUDGE

JUDGE Tupe

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