The Commissioner Of Central Goods And Services Tax And Central Excise, Shillong vs. Sanjay Kumar Binani

MC (CentralExciseAp)/2/2024HC MeghalayaGSTCNR MLHC01001175202402 December 2024Bench: HON'BLE MR JUSTICE I. P. MUKERJI, CHIEF JUSTICE,HON'BLE MR. JUSTICE W. DIENGDOH2 pages

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HIGH COURT OF MEGHALAYA AT SHILLONG MC(Central Excise Ap.) No. 2 of 2024 Date of order: 02.12. 2024 Coram: Hon’ble Mr. Justice I.P. Mukerji, Chief Justice Hon’ble Mr. Justice W. Diengdoh, Judge Appearance: For the Appellant : Dr. N. Mozika, DSG with Ms. |K. Gurung, Adv For the Respondents : Mr. Alok Kr. Ghosh, Adv Mr. Aniket Mitra, Adv Mr. Debojyoh Das, Adv Sufficient cause is shown. The delay of 81 days in preferring the appeal is condoned. We direct the department to register the appeal. List this appeal for admission on 13th December, 2024. MC (Central Excise Ap.) No.2 of 2024 is disposed of. (W. Diengdoh) (I.P. Mukerji) Judge Chief Justice Serial No. 4 Weekly List 2024:MLHC:1105-DB

2024:MLHC:1105-DB

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