HINDUSTAN COMPOSITES LIMITED Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) On 26 July 2019, we passed the following order:

(2.) Today, Mr. Walve and Mr. Ochani, appearing for the Respondents, very fairly state on instructions of Mr. Bhanu Jain, Assistant Commissioner, Central GST and Central Excise, that the Petitioner's grievance in the present facts is justified. This as the impugned order is contrary to and in defiance of the orders of the Tribunal which have attained finality.

(3.) In the above view, the impugned order dated 30 April 2019, passed by the Assistant Commissioner of Central GST and Central Excise, is quashed and set aside.