The Commissioner Of Central Goods And Services Tax And Central Excise vs. M/S Gail (INDIA) Limited
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Page No.# 1/1 GAHC010204102019
THE GAUHATI HIGH COURT (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH) Case No. : I.A.(Civil)/3218/2022 In C.Ex.App. 6/2022 THE COMMISSIONER OF CENTRAL GOODS AND SERVICES TAX AND CENTRAL EXCISE MILAN NAGAR LANE F P.O. C. R. BUILDING DIBRUGARH- 786003. VERSUS M/S GAIL (INDIA) LIMITED LPG RECOVERY PLANT P.O.- LAKWA DIST.- SIVASAGAR PIN- 785688. For the Applicant(s) : Mr. S.C. Keyal, SC, GST. For the Respondents : Mr. S. Mitra, Advocate. BEFORE HON’BLE THE CHIEF JUSTICE HON’BLE MR. JUSTICE SOUMITRA SAIKIA 22.03.2023 In view of the order passed today (i.e.22.03.2023) in WA No.102/2022 and other connected appeals, the present Interlocutory Application stands disposed of.
JUDGE CHIEF
JUSTICE Comparing Assistant
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