Punjab-Haryana High Court
Principle Commissioner Of Goods & ... vs Maruti Suzuki India Ltd on 1 October, 2018
Author: Rajesh Bindal
Bench: Rajesh Bindal, Kuldip Singh
102
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CEA-27-2018 (O&M)
Date of decision:- 01.10.2018
Principal Commissioner of Goods and Service Tax
Commissionerate, Gurugram .....Appellant.
Versus
Maruti Suzuki India Ltd ....Respondent.
CORAM: - HON'BLE MR. JUSTICE RAJESH BINDAL
HON'BLE MR. JUSTICE KULDIP SINGH
Present: - Mr. Sharan Sethi, Advocate for the appellant.
....
Rajesh Bindal, J.
Learned counsel for the appellant submits that he may be permitted to withdraw the present appeal.
Dismissed as withdrawn.
(RAJESH BINDAL) JUDGE (KULDIP SINGH) JUDGE 1.10.2018 preeti whether speaking/reasoned yes/no whether reportable yes/no 1 of 1 ::: Downloaded on - 07-10-2018 04:38:06 :::