Satinder Singh Keer vs. Commissioner Of CGST Central
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(REGISTRAR (J-I)) Dated : 10-09-2026 None for the appellant. The matter is listed for consideration on account of default in payment of the Process Fee. The appellant has failed to comply with the order of the Hon’ble Court dated 06-07-2026, whereby the Process Fee was directed to be deposited within the stipulated period. In view of the aforesaid order and considering the scope of the Power, Duties, and Functions of the Registrar as delineated in Rule 1(1)(aa), Chapter V-(A) of the High Court of Madhya Pradesh Rules, 2008, more particularly in terms of granting maximum 30 days time period for condonation of delay in payment of process fee, the office is directed to place the matter before the Hon’ble Court, seeking appropriate directions. DG
1 CEA-4-2026
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