Bombay High Court
M/S Badve Helmets Pvt. Ltd., Aurangabad vs Commissioner Of Central Excise, ... on 27 March, 2019
Bench: Prasanna B. Varale, Nitin W. Sambre
8.18cea etc
(1)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CENTRAL EXCISE APPEAL NO.8 OF 2018
WITH
CENTRAL EXCISE APPEAL NO.9 OF 2018
M/s. Badve Helmets Pvt. Ltd.,
A-24, MIDC Area, Waluj,
Aurangabad-431 136 ..APPELLANT
VERSUS
Commissioner of Central Excise,
Custom & Service Tax,
N-5, Town Centre, CIDCO,
Aurangabad ..RESPONDENT
Mr Abhay Kolte, Advocate for appellant;
Mr D. S. Ladda, A.G.P. for respondent
CORAM : PRASANNA B. VARALE
AND
NITIN W. SAMBRE, JJ.
DATE : 27th March, 2019
ORAL ORDER:
Mr Kolte, learned Counsel appearing on behalf of the appellant, in view of the order dated 21st June, 2017, passed by the Division Bench of this Court in Central Excise Appeal No.45 of 2015, which is brought to our notice by Mr Ladda, learned Counsel appearing on behalf of respondent, prays for withdrawal of the appeals, with liberty to avail remedy of an appeal before the Honourable the Apex Court. ::: Uploaded on - 28/03/2019 ::: Downloaded on - 29/03/2019 04:08:27 :::
8.18cea etc (2)
2. The appeals are allowed to be withdrawn and disposed of accordingly, with liberty as prayed for.
3. In view of disposal of the appeals, pending civil applications are also disposed of.
(NITIN W. SAMBRE, J.) (PRASANNA B. VARALE, J.) sjk ::: Uploaded on - 28/03/2019 ::: Downloaded on - 29/03/2019 04:08:27 :::