Karnataka High Court
Sri. Baburaya Narayan Nayak vs The Commissioner Of Customs (Appeals) on 9 November, 2018
Bench: Ravi Malimath, A.S.Bellunke
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ON THE 09TH DAY OF NOVEMBER, 2018
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
AND
THE HON'BLE MR. JUSTICE A.S.BELLUNKE
C.S.T.A. NO.9 OF 2018
BETWEEN:
SRI BABURAYA NARAYAN NAYAK,
S/O LATE NARAYAN NAYAK,
FLAT NO.B-507, SHIVA PARVATHI
CO-OPERATIVE HOUSING SOCIETY LIMITED,
NEAR SATYA NAGAR BUS STOP,
SAI BABA NAGAR EXTENSION,
BORIVALI WEST, MUMBAI - 400 092,
MAHARASHTRA STATE.
... APPELLANT
(BY SRI T.P.MUTHANNA, ADVOCATE)
AND:
THE COMMISSIONER OF CUSTOMS (APPEALS)
OFFICE OF THE COMMISSIONER OF CUSTOMS,
BMTC BUILDING, ABOVE BMTC BUS STAND,
DOMLUR, BENGALURU - 560 071.
...RESPONDENT
THIS CSTA IS FILED UNDER SECTION 130 OF THE
CUSTOMS ACT, ARISING OUT OF ORDER DATED
04.04.2018, PASSED IN FINAL ORDER NO.20522/2018
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ANNEXURE - A, PRAYING TO FORMULATE SUBSTANTIAL
QUESTIONS OF LAW AND ALLOW THE APPEAL AND SET
ASIDE THE IMPUGNED ORDER OF THE CUSTOMS, EXCISE
AND SERVICE TAX APPELLATE TRIBUNAL, SOUTH ZONAL
BENCH, BENGALURU VIDE THEIR FINAL ORDER
NO.20522/2018 DATED 04.04.2018 IN C/20859 OF 2017,
ANNEXURE - A AND ETC.,
*****
THIS CSTA COMING ON FOR ADMISSION, THIS
DAY, RAVI MALIMATH J., DELIVERED THE FOLLOWING:
JUDGMENT
In view of the memo filed in the Court today, the appeal is dismissed as withdrawn.
Sd/- Sd/-
JUDGE JUDGE
dh