COMMISSIONER OF CENTRAL EXCISE Vs. M/S. PREMIER ISPAT LTD.
LAWS(ALL)-2017-9-214
HIGH COURT OF ALLAHABAD
Decided on September 01,2017

COMMISSIONER OF CENTRAL EXCISE Appellant
VERSUS
M/S. Premier Ispat Ltd. Respondents

JUDGEMENT

PANKAJ MITHAL,J. - (1.) The appellant has filed affidavit of service dated 01.03.2013 stating that a set of appeal has been served upon the respondent on 01.03.2013 enclosing the acknowledgement of receipt.
(2.) In view of the said affidavit of service no further affidavit of service is required and the office report in this regard is incorrect.
(3.) After the appeal was admitted, notice was also issued to the respondent by the Registered Post A.D. but the office report shows that the notice so sent to the respondent has not been returned undelivered nor acknowledgement has been received yet.;


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