Gujarat High Court
Shree Rama Multi-Tech Ltd. vs The Commissioner Of Central Excise, ... on 9 January, 2020
Author: J.B.Pardiwala
Bench: J.B.Pardiwala, Bhargav D. Karia
C/TAXAP/182/2008 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 182 of 2008
With
R/TAX APPEAL NO. 732 of 2015
With
R/TAX APPEAL NO. 357 of 2019
==========================================================
SHREE RAMA MULTI-TECH LTD.
Versus
THE COMMISSIONER OF CENTRAL EXCISE, AHMEDABAD - II
==========================================================
Appearance:
MR PARESH M DAVE(260) for the Appellant(s) No. 1
MR PY DIVYESHVAR(2482) for the Opponent(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
and
HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 09/01/2020
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA)
1. Mr.Paresh Dave, learned advocate appearing for the appellants has filed a note date 08.01.2020 addressed to the Registrar of this Court seeking permission to withdraw the Tax Appeal Nos.182/2008, 732/2015 and 357/2019. The request has been made in wake of the fact that the appellants have opted to seek benefit of the amnesty scheme introduced by the Central Government viz. Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019, as one of the conditions of the said scheme is withdrawal of the pending cases towards which benefit of the scheme is to be availed.
Therefore, the appellants herein are seeking Page 1 of 2 Downloaded on : Fri Jan 10 02:10:45 IST 2020 C/TAXAP/182/2008 ORDER
permission to withdraw the tax appeals.
2. In view of the aforesaid, we permit the appellants to withdraw the Tax Appeal Nos.182/2008, 732/2015 and 357/2019 so as to enable them to take the benefit of amnesty scheme. All the captioned three tax appeals are hereby disposed of, as not pressed without expressing any opinion on the merits of the case. In the event, if the appellants are not able to secure any benefit from the scheme, it shall be open for them to take appropriate recourse available to them in accordance with law.
(J. B. PARDIWALA, J) (BHARGAV D. KARIA, J) GIRISH Page 2 of 2 Downloaded on : Fri Jan 10 02:10:45 IST 2020