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M/S Future Gaming Solution India Pvt. Ltd vs Union Of India & Anr

Sikkim High Court · Decided on 22 September 2022 · Citation: (2022) 09 SIK CK 0028

HON’BLE JUDGES
Bhaskar Raj Pradhan, J
CASE NUMBER
Writ Petition (C) No. 25 Of 2021

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Judgment

3 paragraphs · 116 words

Bhaskar Raj Pradhan, J

I.A. No. 04 of 2022

An application for adjournment has been filed by the Commissioner, CGST & Central Excise, Siliguri seeking an adjournment on the ground that the learned Senior Standing Counsel Mr. Sudipto Mazumdar is out of station on 22.09.2022 for his personal work of unavoidable nature and Mr. Dilip Kumar, learned Junior Standing Counsel has also some personal engagements because of which they are unable to conduct the case today. The application moved by Mr. Asim Sarkar, Superintendent of Central Goods & Service Tax and Central Excise (Appeals), Siliguri Commissionerate is not opposed by the learned counsel for the petitioner. Considered. The application is allowed. The matter adjourned to 17.11.2022.