Rajasthan High Court - Jodhpur
Shah D.M.Textiles Pvt.Ltd vs C.C.E.Jaipur-2 on 7 July, 2020
Bench: Sangeet Lodha, Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
D.B. Central/excise Appeal No. 24/2011
Shah D.M. Textile Private Limited, G/A 104-105-106, Mandiya
Road, Pali-Marwar.
----Appellant
Versus
Commissioner, Central Excise Jaipur-II, New Central Revenue
Building, Statute Circle, 'C' Scheme, Jaipur.
----Respondent
For Appellant(s) : Mr. Anil Bhansali with
Mr. Akshat Verma
For Respondent(s) : Mr. Vipul Singhvi with
Mr. Himanshu Pareek
HON'BLE MR. JUSTICE SANGEET LODHA
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI Order 07/07/2020 The matter comes up on an application preferred on behalf of the appellant seeking leave to withdraw the appeal.
Learned counsel appearing for the appellant submits that the appellant intends to avail the benefit under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019, and therefore, he may be permitted to withdraw the appeal.
Permission is granted.
The appeal is dismissed as withdrawn. (PUSHPENDRA SINGH BHATI),J (SANGEET LODHA),J 32-Vij/-
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