Patna High Court - Orders
M/S United Enterprises, A Unit Of M/S ... vs The Commissioner Of Centra Excose And ... on 4 February, 2020
Bench: Chief Justice, Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Appeal No.260 of 2013
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M/s United Enterprises, A unit of M/s Business Line (Ispat) Pvt. Ltd.,
Bankaghat, Patna City, Patna, Bihar through its Managing Director Sri Atul
Jain, son of Late Hari Babu Jain, Respondent of 2/7, Jasmine Street, Vatika
City, Sohna Road, Gurgoan, P.S.- Thana Sadar, District- Gurgaon (Haryana).
... ... Appellant/s
Versus
The Commissioner of Central Excise and Service Tax, C.R.Building,
Birchand Patel Path, Patna-800001.
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr.Rajiv Ranjan Tiwari, Adv.
For the Respondent/s:Mr. Satya Prakash Tripathy, Sr. SC GST and Central Excise.
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
12 04-02-2020Appellant has prayed for the following relief:
"Allowing the appeal and setting aside the Order No. A-683/KOL/2012 dated 26.09.2012 passed by the CESTAT, Kolkata in appeal No. ST-178/08."
Learned counsel for the appellant states that the appellant seeks permission to withdraw the present appeal for the reasons that he has applied for settlement under the relevant Scheme.
Without expressing any opinion on the merits, Patna High Court MA No.260 of 2013(12) dt.04-02-2020 2/2 appellant is permitted to withdraw the present appeal.
All interim orders stand vacated.
(Sanjay Karol, CJ) ( Mohit Kumar Shah, J) sujit/-
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