Bombay High Court
Shayona Pulp Conversion Mills Pvt Ltd ... vs The Commissioner Of Central Excise And ... on 10 January, 2020
Author: Mangesh S. Patil
Bench: S. V. Gangapurwala, Mangesh S. Patil
This Order is modified/corrected by Speaking to Minutes Order dated 14/01/2020
1 2p-CEA-53-15.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CENTRAL EXCISE APPEAL NO. 53 OF 2015
Shayona Pulp Conversion Mills Pvt. Ltd.,
Aurangabad Through its Director .. Applicant
Versus
The Commissioner of Central Excise
& Customs, Aurangabad .. Respondent
Mr. R. S. Indani, Advocate for Applicant.
CORAM : S. V. GANGAPURWALA &
MANGESH S. PATIL, JJ.
DATED : 10th JANUARY, 2020.
PER COURT:-
. The learned counsel for the applicant states that he is instructed by the applicant/appellant to withdraw the appeal.
2. In the light of that, appeal is disposed of as withdrawn. Court fees as per rules be refunded.
( MANGESH S. PATIL ) ( S. V. GANGAPURWALA )
JUDGE JUDGE
P.S.B.
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