Gujarat High Court
Sunshine Overseas(100 Percent Eou) vs The Commissioner Of Cental ... on 25 February, 2020
Author: J.B.Pardiwala
Bench: J.B.Pardiwala, Bhargav D. Karia
C/TAXAP/984/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 984 of 2015
With
R/TAX APPEAL NO. 985 of 2015
With
R/TAX APPEAL NO. 986 of 2015
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SUNSHINE OVERSEAS(100 PERCENT EOU) & 2 other(s)
Versus
THE COMMISSIONER OF CENTAL EXCISE,CUSTOMS & SERVICE
TAX,SURAT-2
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Appearance:
MR DHAVAL SHAH(2354) for the Appellant(s) No. 1,2,3
MR DHAVAL D VYAS(3225) for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
and
HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 25/02/2020
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA)
1. Mr.Dhaval Shah, learned advocate for the appellant has tendered a communication dated 12th February, 2020 of the appellant addressed to the learned advocate informing him to withdraw the appeal as the appellant wants to avail the benefit of the scheme introduced by the Union of India, namely, Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019.
2. The communication dated 12th February, 2020 is taken on record.
Page 1 of 2 Downloaded on : Thu Feb 27 01:02:20 IST 2020C/TAXAP/984/2015 ORDER 3. The learned advocate for the appellant,
accordingly, seeks permission to withdraw the appeal.
4. Permission, as prayed for, is granted. The appeal is disposed of as withdrawn with liberty to revive the same in case for any reason the application made under the scheme is not accepted.
(J. B. PARDIWALA, J) (BHARGAV D. KARIA, J) PALAK Page 2 of 2 Downloaded on : Thu Feb 27 01:02:20 IST 2020