LAWS(MPH)-2012-8-319

FORTUNE STONE LTD. Vs. THE COMMISIONER

Decided On August 13, 2012
Fortune Stone Ltd. Appellant
V/S
The Commisioner Respondents

JUDGEMENT

(1.) THIS appeal is admitted on the following substantial questions of law: -

(2.) ISSUE notice to the other side. Notice on behalf of respondent is accepted by Shri Jaideep Singh, Deputy Government Advocate.

(3.) APPELLANT to serve copy of this application to Shri Jaideep Singh during the course of the day against acknowledgment.