NKG INFRASTRUCTURE LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) CM 33752/2017 (exemption) : Allowed, subject to all just exceptions.

(2.) Notice. Notice is accepted by Mr. Satish Aggarwala, learned counsel appearing for the Respondents.

(3.) There are two issues that have been raised by the Petitioner in relation to the impugned Show Cause Notice ('SCN') dated 2nd December, 2016 issued by the Directorate General of Central Excise Intelligence (DGCEI) in respect of which a notice dated 10th August, 2017 of hearing has been received by the Petitioner from the Director General of Goods Service Tax Intelligence ('DGGSTI') (earlier known DGCEI).