Rajasthan High Court - Jodhpur
Union Of India vs M/S Jain Ceramic Colours And Coating on 24 September, 2019
Bench: Sangeet Lodha, Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
D.B. Central/excise Appeal No. 158/2017
Union Of India through the Commissioner, Central Goods and
Service Tax & Central Excise Commissionerate, Jodhpur
(Rajasthan).
----Appellant
Versus
M/s Jain Ceramic Colours and Coating Pvt. Ltd., F-52, Bichhwal
Industrial Area, Phase I, Bikaner (Rajasthan)- 334006-reg.
----Respondent
For Appellant(s) : Mr. Vipul Singhvi
For Respondent(s) : Mr. Jagat Tatia
HON'BLE MR. JUSTICE SANGEET LODHA
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 24/09/2019 The matter comes up on an application (No. 1/19) preferred on behalf of the appellant seeking leave to withdraw the appeal.
Learned counsel appearing for the appellant submits that in view of the Circular No.F.No.390/Misc./116/2017-JC dated 22.8.19 issued by the Ministry of Finance, Department of Revenue, Central Board of Indirect Taxes & Customs, the tax effect involved in the present appeal being less than Rs. 1 crore, the appellant may be permitted to withdraw the appeal.
The application is allowed.
The appeal is dismissed as withdrawn. (VINIT KUMAR MATHUR),J (SANGEET LODHA),J RP/-
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