Commissioner Of Central GST And Central Excise J And K , Jammu vs. Shiva Industries

MCC/56/2019HC Jammu and Kashmir and LadakhGSTCNR JKHC02000511201920 February 2019Bench: HON'BLE THE CHIEF JUSTICE,HON'BLE MR. JUSTICE TASHI RABSTAN1 pages

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Serial No.55 Regular List

HIGH COURT OF JAMMU AND KASHMIR AT JAMMU

MCC No. 56/2019 c/w CEA No. 47/2019

Date of order: 20.02.2019 Coram: HON’BLE THE CHIEF JUSTICE

HON’BLE MR. JUSTICE TASHI RABSTAN, JUDGE

Appearance: For the petitioner/appellant(s) : None

For the Respondent(s)

:

i) Whether approved for reporting in Yes/No Law journals etc.: ii) Whether approved for publication in press:

Yes/No

None appears for the applicant/appellant when the matter is called out. In the interest of justice, adverse orders are deferred.

List on 2nd April, 2019. (Tashi Rabstan) (Gita Mittal)

Judge Chief Justice Jammu 20.02.2019 Sanjeev

SANJEEV KUMAR UPPAL 2019.02.20 14:17 I attest to the accuracy and integrity of this document

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