Bombay High Court
The Commissioner Of Service Tax-I vs Parle Products Pvt. Ltd on 28 August, 2018
Author: Riyaz I. Chagla
Bench: M.S.Sanklecha, Riyaz I. Chagla
901-CEXA-146-2014.DOC
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL NO. 146 OF 2014
The Commissioner of Service Tax-I, Mumbai ... Appellant
Versus
Parle Products Pvt. Ltd. ...Respondent
Mr. Swapnil Bangur, with Mr. Dhnanjay Deshmukh for the
Appellant.
Ms. Manasi Patil, I/b. M.H. Patil, for the Respondent
CORAM: M.S.SANKLECHA &
RIYAZ I. CHAGLA, JJ.
DATED: 28TH AUGUST, 2018 PC:-
1. This Appeal under Section 85 of the Finance Act read with Section 35G of Central Excise Act, 1944 challenges the order dated 1st January, 2014 passed by Customs, Excise and Service Tax Appellate Tribunal.
2. Mr. Bangur, the learned counsel appearing in support of the Appeal on instructions from Mr. Sandeep Puri, Commissioner, CGST, Mumbai West seeks to withdraw this Appeal. This is on account of tax effect being less of Rs.50,00,000/- as provided in CBIC circular dated 11th July, 2018.
4. Hence, the Appeal is dismissed as withdrawn. Refund of Court Fees, as per Rules.
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