Punjab-Haryana High Court
M/S Vk Kalra Hosiery Works & Anr vs The Customs Central Excise & Service Tax ... on 7 July, 2015
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Custom Appeal-18-2014
Date of decision:- 07.07.2015
M/s V.K. Kalra Hosiery Works and another
...Appellants
Versus
The Customs, Central Excise and Service Tax Appellate Tribunal
and others
...Respondents
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
Present: Mr. S.S. Sodhi, Advocate,
for the appellants.
Mr. D.D. Sharma, Advocate,
for respondents No. 2 and 3.
****
S.J. VAZIFDAR, A.C.J. (ORAL)
Learned counsel for the appellants states that the appellants will be adopting appropriate proceedings.
The appeal is allowed to be withdrawn.
Needless to add that the question of maintainability of any other proceeding is kept open.
(S.J. VAZIFDAR) ACTING CHIEF JUSTICE (HARINDER SINGH SIDHU) JUDGE 07.07.2015 Amodh AMODH SHARMA 2015.07.07 16:03 I attest to the accuracy and authenticity of this document chandigarh