Chattisgarh High Court
M/S Topworth Steel And Power Private ... vs Custom Excise And Service Tax & Ors on 25 April, 2017
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WP(T) No.60 of 2012
1. M/s Topworth Steel And Power Private Limited a Company Duly
Registered Under The Companies Act, 1956 Having Its Office &
Works At Borai, Growth Centre Rasmada, District Durg through
its authorized signatory Shri Sanddep Badani, S/o Shri
Tarachand Badani, aged about 40 years, R/o Sindhi Colony
Rajnandgaon (CG).
2. Shri Sandeep Badani, S/o Shri Tarachand Badani, aged about
40 years, R/o Sindhi Colony, Rajnandgaon (CG).
---- Petitioners
Versus
1. Custom Excise And Service Tax Appellate Tribunal Principal
Bench, West Block No 2, R.K. Ruram New Delhi.
2. The Commissioner Central Excise & Customs Central Excise
Bhawan, Dhamtari Road, Tikrapara Raipur C.G.
---Respondents
For Petitioners : Mr. Neelabh Dubey, Advocate For Respondents : Mr. Vinay Pandey, Advocate Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 25/04/2017 (1) Learned counsel appearing for the petitioners seeks permission of this Court to withdraw this petition with liberty to file afresh petition. (2) Permission is granted, as prayed for. (3) Accordingly, the petition is dismissed as withdrawn with the liberty as aforesaid. No order as to costs.
SD/-
(Sanjay K. Agrawal) Judge L/-