Bombay High Court
Echjay Forgings Pvt Ltd vs Commissioner Of Central Excise, ... on 6 January, 2020
Author: M.S.Karnik
Bench: Nitin Jamdar, M.S.Karnik
50. cexa 8-12.doc
DDR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL NO.8 OF 2012
Echjay Forgings Pvt. Ltd. ..Appellant
vs.
Commissioner of Central Excise, Customs
and Service Tax ..Respondent
...........
Mr. Sanket Ranade PDS Legal for appellant.
Mr. P.S. Jetly a/w. Ruju R. Thakker for respondent.
...........
CORAM : NITIN JAMDAR &
M.S.KARNIK, JJ.
DATE : 6 JANUARY 2020 P.C.:-
The learned counsel for the Appellant states that the Appellant has approached under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019. He, therefore, seeks leave to withdraw this Appeal.
2. The Appeal is disposed of as withdrawn.
(M.S.KARNIK, J.) (NITIN JAMDAR, J.) Digitally signed by Diksha Diksha Rane Date:
Rane 2020.01.08
13:38:55
+0530
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