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Commissioner Of Customs Central Excise ... vs Fiitjee Hyderabad Classes on 25 November, 2020

Bench: Sanjay Kishan Kaul, Hrishikesh Roy

                                                     1



                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL APPELLATE JURISDICTION


                                        CIVIL APPEAL NO.96 OF 2019


                         COMMISSIONER OF CUSTOMS CENTRAL
                         EXCISE AND SERVICE TAX HYDERABAD II           Appellant(s)

                             VERSUS

                         FIITJEE HYDERABAD CLASSES                   Respondent(s)


                                               O R D E R

Perused the office report.

The appeal is dismissed as withdrawn as the revenue effect is less than the prescribed limit.

Ordered accordingly.

......................J. [SANJAY KISHAN KAUL] ......................J. [HRISHIKESH ROY] New Delhi;

November 25, 2020.

ITEM NO.16 Court 6 (Video Conferencing) SECTION XVII-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 96/2019 COMMISSIONER OF CUSTOMS CENTRAL EXCISE AND SERVICE TAX HYDERABAD II Appellant(s) VERSUS FIITJEE HYDERABAD CLASSES Respondent(s) ([OFFICE REPORT FOR DIRECTION] IA No. 179250/2018 - STAY APPLICATION) Date : 25-11-2020 This matter was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE HRISHIKESH ROY For Appellant(s) Mr. C.N.Sree Kumar,Sr.Adv.

Ms. Nisha Bagchi,Adv.

Ms. Vishakha,Adv.

For Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. Kishore Kunal, AOR Mr. Parth,Adv.

UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed as withdrawn in terms of the signed order.

(ANITA MALHOTRA) (ANITA RANI AHUJA) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file.)