KESORAM INDUSTRIES LTD. Vs. ASSISTANT COMMISSIONER OF CENTRAL GST AND CENTRAL EXCISE, MANCHERIAL DIVISION

LAWS(SC)-2019-6-18

SUPREME COURT OF INDIA

Decided on June 10,2019

KESORAM INDUSTRIES LTD. Appellant

VERSUS

Assistant Commissioner Of Central Gst And Central Excise, Mancherial Division Respondents

JUDGEMENT

- (1.) Learned counsel for the petitioner submits that he will file an application in the High Court for review of the impugned order.
(2.) The special leave petition is dismissed as not pressed.
(3.) Pending application(s), if any, stands disposed of.;

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