Bombay High Court
Essel Propack Ltd vs Commissioner Of Cgst And Central Excise on 15 January, 2020
Author: M.S.Karnik
Bench: Nitin Jamdar, M.S.Karnik
909 cexa 114-19 & anr.doc
Pradnya Bhogale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL (L) NO. 114 OF 2019
WITH
INTERIM APPLICATION NO. 1 OF 2019
IN
CENTRAL EXCISE APPEAL (L) NO. 114 OF 2019
Essel Propack Ltd. ..Appellant
vs
Commissioner of CGST and Central Excise ..Respondent
...........
Mr. Jas Sanghavi I/b. PDS Legal for Appellant.
Mr. J.B. Mishra for Respondent.
...........
CORAM : NITIN JAMDAR &
M.S.KARNIK, JJ.
DATE : 15 JANUARY 2020
P.C.:-
The learned counsel for the Appellant states that the Appellant has approached under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019. He, therefore, seeks leave to withdraw this Appeal.
2. The Appeal and the Application are accordingly disposed of as withdrawn.
3. Refund of Court Fee as per rules.
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