Patna High Court - Orders
The Commissioner Of Customs (P) Patna vs M/S Bahubali Attraction Pvt. Ltd. & Ors on 28 April, 2017
Bench: Chief Justice, Sudhir Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.1235 of 2016
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The Commissioner of Customs (P), Patna, Central Revenue Building, B.C.
Patel Path, Patna, Bihar.
.... .... Appellant
Versus
1. M/s Bahubali Attraction Pvt. Ltd. 21, Amratolla Street, 3rd Floor,
Kolkata.
2. Sri Mahadev Bach, Director, M/s Bahubali Attraction Pvt. Ltd. 21,
Amratolla Street, 3rd Floor, Kolkata.
3. Sri Ramesh Kumar Agarwal, Director, M/s Bahubali Attraction Pvt.
Ltd. 21, Amratolla Street, 3rd Floor, Kolkata.
4. Sri Alok Gupta, Staff of M/s Bahubali Attraction Pvt. Ltd. 21,
Amratolla Street, 3rd Floor, Kolkata.
5. Sri Ratan Kumar Agarwal, Prop. M/s R.K. Enterprises, 53/30,
Nayaganj, Kanpur.
6. Sri Dhruv Dev Dubey, Prop. M/s Rajasthan Assam Roadlines, NH-31,
Zero Mile, Gulabbagh, Purnea.
7. Sri Javed Alam, S/o Md. Zaheer Ahmed, Vill+ Post- Kuwari, District-
Araria.
8. Sri Maqsood Alm, S/o Manjur Alam, Vill+ P.O.- Kuwari, District-
Araria.
.... .... Respondents
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Appearance :
For the Appellant : Mr. Satya Prakashtripathy, Advocate.
For the Respondents : Mr.
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE SUDHIR SINGH
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
3 28-04-2017In view of new policy and circular issued by the Central Board of Excise and Customs contained in Circular dated 30.12.2016, an application has been filed seeking permission to withdraw this appeal under Section 131BA of the Customs Act.
This appeal is permitted to be withdrawn. It is dismissed as withdrawn as the revenue involved is not such which Patna High Court MA No.1235 of 2016 (3) dt.28-04-2017 2/2 permits filing of the appeal.
(Rajendra Menon, CJ)
U.K./- (Sudhir Singh, J)
U