Bombay High Court
M/S Ucn Cable Network Pvt. Ltd. Nagpur ... vs The Commissioner Of Customs, Central ... on 7 February, 2020
Author: Amit B. Borkar
Bench: Ravi K. Deshpande, Amit B. Borkar
902.cat27.2017.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CENTRAL EXCISE APPEAL (CAT) NO. 27 OF 2017
M/s. UCN Cable Network Pvt. Ltd. Through its Director Shri Ajay S/o. Tulsiram Khamankar,
Nagpur
.-Vs.-
The Commissioner of Customs, Central Excise and Service Tax, Nagpur.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr. A. A. Naik, counsel for the applicant
CORAM : R.K.DESHPANDE &
AMIT B. BORKAR, JJ.
DATE : 07.02.2020 The applicant has filed pursis under his own signature stating that he desires to pursue the Amnesty Scheme floated by the Department and does not wish to prosecute the present appeal. The permission is sought for withdrawal of this appeal. Permission as prayed for is granted.
The Central Excise Appeal is dismissed, as withdrawn.
JUDGE JUDGE
Namrata
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