Punjab-Haryana High Court
Principal Commissioner Of Central ... vs M/S Nabha Steels Ltd Gt Road Sirhind & Ors on 26 October, 2020
Bench: Jitendra Chauhan, Vivek Puri
CEA-49-2016 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CM-9023-CII-2020 IN/AND
CEA-49-2016 (O&M)
Date of decision : 26.10.2020
Principal Commissioner of Central Excise, Chandigarh-I
...Petitioner(s)
Versus
M/s Nabha Steels Ltd. and others
...Respondent(s)
CORAM:- HON'BLE MR. JUSTICE JITENDRA CHAUHAN
HON'BLE MR. JUSTICE VIVEK PURI
Present: Mr. S.K. Daaria, Advocate,
for Mr. Sharan Sethi, Sr. Standing Counsel,
for the applicant/appellant.
Mr. Sandeep Goyal, Advocate,
for the respondents.
JITENDRA CHAUHAN J. (ORAL)
The matter has been taken up through video-conferencing in the light of the pandemic COVID-19 situation and as per instructions.
The instant application bearing CM-9023-CII-2020, has been filed for withdrawal of the main appeal. The dispute between the parties stands settled under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019, floated by the Department.
In view of the above, the instant application is allowed; the main case is taken up for hearing on today's Board with the consent of 1 of 2 ::: Downloaded on - 27-10-2020 23:04:58 ::: CEA-49-2016 -2- learned counsel for the parties; and is ordered to be dismissed as withdrawn.
(JITENDRA CHAUHAN) (VIVEK PURI)
JUDGE JUDGE
26.10.2020
atulsethi
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
2 of 2
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