Bombay High Court
The Commissioner Of Central Excise, ... vs M/S. Gold Jyoti Polymer, (Unit-I) on 26 February, 2020
Author: M.S. Karnik
Bench: Nitin Jamdar, M.S. Karnik
1 902 CEXA 145.16.doc
JPP
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL NO. 145 OF 2016
The Commissioner of Central Excise, Customs
and Service Tax, Silvassa Commissionerate ... Appellant
V/s.
M/s. Gold Jyoti Polymer (Unit-I) ... Respondent
with
CENTRAL EXCISE APPEAL NO. 161 OF 2017
CENTRAL EXCISE APPEAL NO. 167 OF 2017
CENTRAL EXCISE APPEAL NO. 211OF 2018
Mr. Sham Walve a/w. Ms. Sneha Prabhu for the Appellant in CEXA
145/16.
Mr. Sham Walve for the Appellant in CEXA 161/17 & 167/17
Mr. Pradeep Jetly, Senior Advocate a/w. Mr. J.B. Mishra for the
Appellant in CEXA 211/18
Mr. Jas Sanghavi i/b. PDS Legal for the Respondents in CEXA
161/17 and 167/17
CORAM : NITIN JAMDAR &
M.S. KARNIK, JJ.
DATE : 26 FEBRUARY 2020.
P.C. :-
The learned Counsel appearing in support of the Appeals, on instructions, seek leave to withdraw the Appeals in view
2 902 CEXA 145.16.doc of Circular No. 390/Misc.116/2017-IC dated 22 August 2019 issued by the Central Board of Indirect Taxes and Customs.
2. In the above view, the Appeals are disposed of as withdrawn.
3. Refund of Court fees as per Rules.
M.S. KARNIK, J. NITIN JAMDAR, J.
Jyoti P. Digitally signed
by Jyoti P. Pawar
Date: 2020.02.27
Pawar 13:53:28 +0530