MS. STAN COMMODITIES PRIVATE LIMITED Vs. THE COMMISSIONER OF CENTRAL EXCISE AND ORS.
LAWS(JHAR)-2017-11-203
HIGH COURT OF JHARKHAND
Decided on
November 21,2017
Ms. Stan Commodities Private Limited
Appellant
VERSUS
The Commissioner Of Central Excise And Ors.
Respondents
JUDGEMENT
D.N.PATEL,J. -
(1.) I.A. No. 8817 of 2017 This interlocutory application has been preferred for amendment in the writ petition.
(2.) Having heard learned counsels for both the sides and looking to the nature of amendment, it will not change the nature of the writ petition, on the contrary, the amendment shall facilitate this Court in arriving at a conclusion to resolve the dispute between the parties.
(3.) Hence, I.A. No. 8817 of 2017 is allowed and disposed of. W.P. (T) No. 1208 of 2015;
(2.) Having heard learned counsels for both the sides and looking to the nature of amendment, it will not change the nature of the writ petition, on the contrary, the amendment shall facilitate this Court in arriving at a conclusion to resolve the dispute between the parties.
(3.) Hence, I.A. No. 8817 of 2017 is allowed and disposed of. W.P. (T) No. 1208 of 2015;
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