Punjab-Haryana High Court
M/S Shirdi Overseas Imports & Exports vs Union Of India And Others on 24 January, 2013
Author: Hemant Gupta
Bench: Hemant Gupta, Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Date of Decision: January 24, 2013
CWP No. 21553 of 2012
M/s Shirdi Overseas Imports & Exports
...Petitioner
Versus
Union of India and others
...Respondents
CORAM: HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Surjeet Bhadu, Advocate
Mr. Abhinav Kansal, Advocate
and Mr. Veer Singh, Advocate
for the petitioner.
1 To be referred to the Reporters or not?
2 Whether the Judgment should be reported in the
Digest
HEMANT GUPTA, J.
Learned counsel for the petitioners wishes to withdraw the present petition with liberty to avail the remedy of appeal against the order passed by Customs Excise & Service Tax Appellate Tribunal.
Dismissed as withdrawn with the aforesaid liberty.
(HEMANT GUPTA) JUDGE (RITU BAHRI) JUDGE 24.01.2013 Atul