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Commissioner Of Central GST And Central Excise, Jaipur vs. M/S Terryfab (INDIA)

CRES/99/2019HC RajasthanGSTCNR RJHC02031046201906 January 2022Bench: MANINDRA MOHAN SHRIVASTAVA,ANOOP KUMAR DHAND1 pages

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Cause title — parties, addresses and appearances
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Civil Restoration Application No.99/2019 In D.B. Central Excise Appeal No.161/2018 Commissioner Of Central GST And Central Excise, Jaipur, NCR Building, Statue Circle, C-Scheme, Jaipur Rajasthan 302005 ----Petitioner Versus M/s Terryfab (India), 100% EOU, Village- Chandwaji, National Highway No.8, Jaipur (Rajasthan) ----Respondent For Petitioner(s) : Ms. Lipi Garg for Mr. Archit Bohra through V.C. For Respondent(s) : HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Order 06/01/2022 Heard on restoration application.

Taking into consideration the grounds urged in the application, we are inclined to restore the central excise appeal to its original number subject to the condition that defect(s), if any pending, will have to be removed within a period of four weeks.

The restoration application is accordingly allowed. (ANOOP KUMAR DHAND),J (MANINDRA MOHAN SHRIVASTAVA),J Karan/11

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