Bombay High Court
Dhl Express (India) Pvt Ltd vs The Commissioner Of Service Tax-I on 14 February, 2020
Author: M.S.Karnik
Bench: Nitin Jamdar, M.S.Karnik
902. cexa 18-16.doc
DDR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL NO. 18 OF 2016
DHL Express (India) Pvt.Ltd. ..Appellant
vs.
The Commissioner of Service Tax-I ..Respondent
...........
Mr. Jas Sanghavi i/b. PDS Legal for Appellant.
Mr. Swapnil Bangur a/w. Mr. J.B. Mishra for Respondent.
...........
CORAM : NITIN JAMDAR &
M.S.KARNIK, JJ.
DATE : 14 FEBRUARY 2020 P.C.:-
Learned counsel for the Appellant states that the Appellant has approached under the Sabka Vishwas (Legal Dispute Resolution) Scheme, 2019 and seeks leave to withdraw this Appeal.
2. The Appeal is accordingly disposed of as withdrawn.
3. Refund of Court Fee as per rules.
4. Pending Notice of Motions are disposed of.
(M.S.KARNIK, J.) (NITIN JAMDAR, J.) Digitally signed by Diksha Diksha Rane Date:
Rane 2020.02.15
10:51:50
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