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Bombay High Court

M/S. Colgate Palmolive (I) Ltd vs The Commissioner Of Central Excise on 28 January, 2020

Author: M.S.Karnik

Bench: Nitin Jamdar, M.S.Karnik

                                                901. cexa 145-11 & ors..doc

DDR
      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           ORDINARY ORIGINAL CIVIL JURISDICTION

               CENTRAL EXCISE APPEAL NO. 145 OF 2011

                                  WITH

               CENTRAL EXCISE APPEAL NO. 148 OF 2011
                              WITH

               CENTRAL EXCISE APPEAL NO. 155 OF 2011

      M/s. Colgate Palmolive (I) Ltd.              ..Appellant
           vs.
      The Commissioner of Central Excise
      Mumbai - I.                                  ..Respondent

                                     ...........
      Mr. Jitendra Motwani a/w. Ms. Kirti Bhoite i/b. Economic Laws
      Practice for appellant.
      Mr. Pradeep S. Jetly a/w. Mr. J.B. Mishra for Respondent.
                                    ...........

                            CORAM : NITIN JAMDAR &
                                    M.S.KARNIK, JJ.

                            DATE     : 28 JANUARY 2020

      P.C.:-

The learned counsel for the Appellant states that the Appellant has approached under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019. He, therefore, seeks leave to withdraw these Appeals.

901. cexa 145-11 & ors..doc

2. The Appeals are, accordingly disposed of, as withdrawn.

3. Refund of Court Fee as per rules.

(M.S.KARNIK, J.) (NITIN JAMDAR, J.) Diksha Rane Digitally signed by Diksha Rane Date: 2020.01.28 16:16:57 +0530 2/2