Gujarat High Court
Voltamp Transformers Ltd vs The Commissioner Of Cgst And Central ... on 23 November, 2022
Author: Sonia Gokani
Bench: Sonia Gokani
C/TAXAP/254/2022 ORDER DATED: 23/11/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 254 of 2022
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In R/TAX APPEAL NO. 254 of 2022
==========================================================
VOLTAMP TRANSFORMERS LTD.
Versus
THE COMMISSIONER OF CGST AND CENTRAL EXCISE VADODARA 1
==========================================================
Appearance:
MR DHAVAL SHAH(2354) for the Appellant(s) No. 1
MR UTKARSH R SHARMA(6157) for the Opponent(s) No. 1,2
==========================================================
CORAM:HONOURABLE MS. JUSTICE SONIA GOKANI
and
HONOURABLE MRS. JUSTICE MAUNA M. BHATT
Date : 23/11/2022
ORAL ORDER
(PER : HONOURABLE MS. JUSTICE SONIA GOKANI) In wake of the development whereby the Tribunal having remanded the matter and the adjudicating authority passing order-in- appeal, the decision came in favour of the present appellant and therefore, he does not press the present appeal. Without entering into the merits, this appeal is disposed of as not pressed.
Civil Application No.1 of 2020, in wake of withdrawal of main appeal, is also accordingly disposed of.
(SONIA GOKANI, J) (MAUNA M. BHATT,J) DIPTI PATEL Page 1 of 1 Downloaded on : Fri Dec 23 23:47:06 IST 2022