Bombay High Court
The Commissioner Of Central Tax Pune-I ... vs Varroc Polymers(P) Ltd on 28 August, 2018
Author: Riyaz I. Chagla
Bench: M.S.Sanklecha, Riyaz I. Chagla
905-CEXAL-156-2018.DOC
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL (L) NO. 156 OF 2018
The Commissioner of Central Tax, Pune-I ... Appellant
Commissionerate, Pune
Versus
Varroc Polymers (P) Ltd. ...Respondent
Ms. Neha Mehta, with Mr. Dhnanjay Deshmukh, for the Appellant.
CORAM: M.S.SANKLECHA &
RIYAZ I. CHAGLA, JJ.
DATED: 28TH AUGUST, 2018 PC:-
1. This Appeal under Section 35G of Central Excise Act, 1944 challenges the order dated 5th December, 2017 passed by Customs, Excise and Service Tax Appellate Tribunal.
2. Ms. Neha Mehta, the learned counsel appearing in support of the Appeal on instructions from Mr. Milind Gawai, Central Tax Pune-I, Commissionerate seeks to withdraw this Appeal. This is on account of tax effect being less of Rs.50,00,000/- as provided in CBIC circular dated 11th July, 2018. In support of this she tenders a pursis filed by the Commissioner seeking to withdraw the Appeal in view of the CBIC circular dated 11th July, 2018. The pursis is taken on record and marked 'A' for identification. 1/2 ::: Uploaded on - 30/08/2018 ::: Downloaded on - 30/08/2018 22:43:12 :::
905-CEXAL-156-2018.DOC
4. Hence, the Appeal is dismissed as withdrawn. Refund of Court Fees, as per Rules.
( RIYAZ I. CHAGLA J. ) (M.S.SANKLECHA, J.) 2/2 ::: Uploaded on - 30/08/2018 ::: Downloaded on - 30/08/2018 22:43:12 :::