Chattisgarh High Court
Commissioner, Central Excise vs Rajesh Strips Ltd. 5 Wa/668/2018 ... on 17 September, 2018
Bench: Ajay Kumar Tripathi, Parth Prateem Sahu
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
TAX Case No. 3 of 2017
• Commissioner, Central Excise, Customs And Service Tax, Raipur,
Chhattisgarh
---- Appellant
Versus
• Rajesh Strips Ltd., 535-C, Urla Industrial Area, Raipur, Chhattisgarh
---- Respondent
__________________________________________________________________ For Appellant : Shri Vinay Pandey, Advocate Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Parth Prateem Sahu, Judge Order on Board Per, Ajay Kumar Tripathi, Chief Justice 17.09.2018
1. Counsel for the Appellant makes a prayer for withdrawal of the appeal for which I.A. No. 01 of 2018 has been filed.
2. For the reasons indicated therein, the said I.A. is allowed. The appeal is dismissed as not pressed.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
Chief Justice Judge
Chandra