SHIVBHOLA FILAMENTS PRIVATE LIMITED Vs. ASSISTANT COMMISSIONER CGST

JUDGEMENT

(1.) Issue notice.

(2.) The learned counsel for the respondents accepts notice.

(3.) The petitioner has filed the present petition, inter alia, impugning an Order-in-Appeal dtd. 18/11/2021 whereby, the appeals preferred by the petitioner (eight in number) against the eight separate orders, all dtd. 31/12/2020, passed by the Adjudicating Authority, were rejected.