Bombay High Court
Sudhir Gensets Ltd vs The Commissioner Of Central Excise And ... on 11 February, 2020
Author: M.S.Karnik
Bench: Nitin Jamdar, M.S.Karnik
902 cexa 1-11.doc
Pradnya Bhogale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL NO. 1 OF 2011
Sudhir Gensets Ltd. ..Appellant
vs.
The Commissioner of Central Excise and
Customs Vapi ..Respondent
...........
Mr. Jas Sanghavi I/b. PDS Legal for Appellant.
Mr. Pradeep S. Jetly a/w Mr. J.B. Mishra for Respondent.
...........
CORAM : NITIN JAMDAR &
M.S.KARNIK, JJ.
DATE : 11 FEBRUARY 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 The Appeal is disposed of as withdrawn.
3. Refund of Court Fee as per rules.
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