Bombay High Court
Star India Pvt. Ltd vs The Commissioner Of Service Tax, ... on 13 January, 2020
Author: M.S.Karnik
Bench: Nitin Jamdar, M.S.Karnik
5. cexa 48-15.doc
DDR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL NO. 48 OF 2015
Star India Pvt. Ltd. ..Appellant
vs.
The Commissioner of Service Tax,
Mumbai-II. ..Respondent
...........
Mr. Sanket Ranade for appellant.
Mr. Swapnil Bangur a/w. J.B. Mishra for respondent.
...........
CORAM : NITIN JAMDAR &
M.S.KARNIK, JJ.
DATE : 13 JANUARY 2020 P.C.:-
Learned counsel for the Appellant states that the Appellant has approached under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 and seeks leave to withdraw this Appeal.
2. The Appeal is accordingly disposed of as withdrawn.
3. Refund of Court Fee as per rules.
(M.S.KARNIK, J.) (NITIN JAMDAR, J.) Digitally signed by Diksha Diksha Rane Date:
Rane 2020.01.15
17:53:11
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