N AND N CHOPRA CONSULTANTS (P.) LTD. Vs. PRINCIPAL COMMISSIONER OF GOODS AND SERVICES TAX AND CENTRAL EXCISE

LAWS(SC)-2019-1-471

SUPREME COURT OF INDIA

Decided on January 03,2019

N And N Chopra Consultants (P.) Ltd. Appellant

VERSUS

Principal Commissioner Of Goods And Services Tax And Central Excise Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) To be heard along with C.A. No. 8453/2015.;