Central Administrative Tribunal - Bangalore
Sudatta Rahul vs Revenue on 20 December, 2023
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OA.No.170/647/2023/CAT/BANGALORE
CENTRAL ADMINISTRATIVE TRIBUNAL
BANGALORE BENCH, BENGALURU
ORIGINAL APPLICATION NO.170/647/2023
DATED THIS THE 20th DAY OF DECEMBER, 2023
CORAM:
HON'BLE MRS. JUSTICE S. SUJATHA, MEMBER (J)
HON'BLE MR. RAKESH KUMAR GUPTA, MEMBER (A)
Sudatta Rahul,
S/o Netrapal Singh,
Aged about 35 years,
Working as Inspector of Central Excise,
Technical Section, Bijapur Division,
Bijapur - 586 108. ... APPLICANT
(By Advocate Shri B.S. Venkatesh Kumar)
Vs.
1. Union of India represented by
Secretary to Government,
Ministry of Finance,
Department of Revenue,
North Block, New Delhi - 110 011.
2. The Principal Chief Commissioner of Central Tax (GST),
Bengaluru (Karnataka) Zone,
Central Revenue Building,
No. 1, Queen's Road, Bangalore - 560 001.
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OA.No.170/647/2023/CAT/BANGALORE
3. The Principal Commissioner,
Office of the Principal Commissioner of
Central GST & Central Excise, Belagavi,
No. 71, Club Road, Belagavi - 500 001.
4. Shri Dyamappa Airani,
Deputy Commissioner/Enquiry Officer,
Office of the Commissioner (AR),
Customs, Excise & Service Tax Appellate Tribunal,
WTC Building, FKCCI Complex,
K.G. Road, Bangalore - 560 009 ...RESPONDENTS
O R D E R (ORAL)
PER: JUSTICE S. SUJATHA, MEMBER (J)
Learned counsel for the applicant has filed a memo seeking leave to withdraw the OA.
2. The said memo is placed on record. Permission granted.
3. OA stands dismissed as withdrawn.
(RAKESH KUMAR GUPTA) (JUSTICE S. SUJATHA)
MEMBER (A) MEMBER (J)
/ms/