Bombay High Court
Ispat Metallics Ltd. (Merged With Ispat ... vs Commissioner Of Central Excise, Raigad on 10 February, 2020
Author: M.S.Karnik
Bench: Nitin Jamdar, M.S.Karnik
1 10 RPA 11-2019 in CEXA 240-07.doc
Sequeira
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
REVIEW PETITION NO. 11 OF 2019
IN
CENTRAL EXCISE APPEAL NO. 240 OF 2007
Ispat Metallics Ltd.
(Merged with Ispat Industries Ltd.
Subsequently, merged into JSW Steel Ltd.) .. Petitioner
(Ori. Respondent)
Vs
Commissioner of Central Excise, Raigad .. Respondent
(Ori. Appellant
Mr.Parth Parikh i/b Economic Laws Practice, for the Petitioner.
Mr.Swapnil Bangur a/w Mr.J.B.Mishra, for the Respondent.
CORAM : NITIN JAMDAR &
M.S.KARNIK , JJ.
Date : 10 February 2020. P.C. :
The learned Counsel for the Petitioner states that the Petitioner has approached under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 and seeks leave to withdraw the Petition. Accordingly, the Review Petition is disposed of as withdrawn.
M.S.KARNIK, J. NITIN JAMDAR, J.
Maria Luiza Digitally signed by Maria Luiza Sequeira Sequeira Date: 2020.02.11 13:16:59 +0530