LAXMAN DAS JAISINGHANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Being aggrieved by the Order in Appeal dtd. 23/3/2024 passed by Joint Commissioner (Appeals) Central G.S.T. & Central Excise Bhopal, the petitioner has preferred the present petition.

(2.) With the consent of the parties, matter is heard finally.

(3.) Heard Shri Himanshu Khemuka, Advocate appeared on behalf of the petitioner and Shri Abhijeet Shrivastava, Advocate appeared on behalf of the respondent - revenue.