Principal Commissioner Of CGST vs. Nsb Bpo Solutions Private Limited
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(REGISTRAR (J-I)) Dated : 13-01-2026 None present. The case is listed for consideration of service upon sole respondent. Notice was issued to sole respondent by registered A.D. mode has returned unserved with the note that “There is no office with that name at the given address”. The petitioner counsel is required to take appropriate steps regarding address to sole respondent within 15 days, failing which office to list the case before the Hon’ble Court. raj
1 CEA-5-2025
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