Rajasthan High Court - Jodhpur
Maharaja Shree Umaid Mills Ltd vs Commisssioner,C.E.Jaipur-2 on 13 December, 2019
Bench: Indrajit Mahanty, Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Central/excise Appeal No. 24/2010
Maharaja Shree Umaid Mills Ltd., Jodhpur Road, Pali 306401
----Appellant
Versus
The Commissioner, Central Excise, Jaipur-II, New Revenue
Building, C-Scheme, Jaipur.
----Respondent
For Appellant(s) : Mr. Vikas Balia.
For Respondent(s) : Ms. Urvashi Baya for Mr. Vipul
Singhvi.
HON'BLE THE CHIEF JUSTICE MR. INDRAJIT MAHANTY
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 13/12/2019 An application has been filed for withdrawal of the appeal with liberty to avail remedy under the amnesty scheme framed by the Excise Department.
The application is allowed. The appeal is dismissed as withdrawn with the aforesaid liberty.
(DR. PUSHPENDRA SINGH BHATI),J (INDRAJIT MAHANTY),CJ 38-a.asopa/-
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