Rajasthan High Court - Jaipur
Shree Cement Limited vs Commissioner, Cgst And Central Excise ... on 17 January, 2020
Bench: Sangeet Lodha, Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Central/excise Appeal No. 5/2019
Shree Cement Limited, Bangur Nagar Beawar Distt. Ajmer
Rajasthan Through Its Jt. President (Commercial) Arvind Khicha
S/o Dr. Indermal Khicha Aged 55 Years R/o Bangur Nagar
Beawar Distt. Ajmer
----Appellant
Versus
Commissioner, Cgst And Central Excise And Service Tax Jaipur,
Ncr Building, Statue Circle, C Scheme, Jaipur Rajasthan.
----Respondent
For Appellant(s) : Mr.Sameer Jain For Respondent(s) :
HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE INDERJEET SINGH Judgment / Order 17/01/2020 Learned counsel for the appellant seeks permission to withdraw the appeal with liberty to file a review petition before the Customs, Excise and Service Tax Appellate Tribunal, New Delhi seeking review of order impugned.
In this view of the matter, the appeal is dismissed as withdrawn with the liberty as prayed for.
The review petition, if any, is filed by the appellant within 30 days, the matter with regard to condonation of delay shall be considered by the Tribunal.
(INDERJEET SINGH),J (SANGEET LODHA),J SANDEEP/117 (Downloaded on 21/01/2020 at 09:12:28 PM) Powered by TCPDF (www.tcpdf.org)