Bombay High Court
M/S Johnson And Johnson Pvt Ltd vs Commissioner Of Central Excise And St ... on 12 February, 2020
Bench: Nitin Jamdar, Makarand Subhash Karnik
1 901. CEXA 33.16.doc
JPP
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL NO. 33 OF 2016
M/s. Johnson and Johnson Pvt. Ltd. ... Appellant
V/s.
The Commissioner of Central Excise &
ST (LTU) ... Respondent
Ms. Virangana Wadhwan i/b. Economic Laws Practice for the
Appellant
Mr. Sham Walve for the Respondent
CORAM : NITIN JAMDAR &
Digitally signed M.S. KARNIK, JJ.
Jyoti P. by Jyoti P.
Pawar
Pawar Date:
2020.02.14 DATE : 12 FEBRUARY 2020.
16:14:31 +0530
P.C. :-
The learned Counsel for the Appellant states that the Appellant has approached under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 and seeks leave to withdraw the Appeal. Accordingly, the Appeal is disposed of as withdrawn.
M.S. KARNIK, J. NITIN JAMDAR, J.