Rajasthan High Court - Jaipur
M/S Parle Biscuits Pvt. Ltd vs Commissioner Of Cgst And Central Excise ... on 1 June, 2020
Bench: Goverdhan Bardhar, Chandra Kumar Songara
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Central/excise Appeal No. 179/2018
M/s Parle Biscuits Pvt. Ltd., Plot No. E-7(A) And E (8) Riico
Industrial Area Neemrana District Alwar Rajasthan Through Its
Manager Shri Bhopal Singh Rathore
----Appellant
Versus
Commissioner Of Cgst And Central Excise Alwar
Commissionerate, (Erstwhile Jaipur -I Commissionerate) Alwar
Rajasthan
----Respondent
For Appellant(s) : Mr. Praveen Kumar Porohit through video conferencing.
For Respondent(s) : Mr. Anurag Kalavatiya through video conferencing.
HON'BLE MR. JUSTICE GOVERDHAN BARDHAR HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Order 01/06/2020 The matter is taken up for hearing through video conferencing.
Learned counsel for the appellant seeks permission of the Court to withdraw the present appeal.
The present appeal is accordingly dismissed as withdrawn.
(CHANDRA KUMAR SONGARA),J (GOVERDHAN BARDHAR),J Ashish Kumar /12 (Downloaded on 01/06/2020 at 08:57:18 PM) Powered by TCPDF (www.tcpdf.org)