KRISHI UPAJ MANDI SAMITI SIKAR Vs. COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX

LAWS(SC)-2018-4-192

SUPREME COURT OF INDIA

Decided on April 23,2018

Krishi Upaj Mandi Samiti Sikar Appellant

VERSUS

Commissioner Of Central Excise And Service Tax Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) Tag with Civil Appeal No. 1482/2018.;