M/S.Rane Engine Valve Limited vs The Commissioner Of Central Tax & ... on 28 April, 2023

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Madras High Court

M/S.Rane Engine Valve Limited vs The Commissioner Of Central Tax & ... on 28 April, 2023

Author: R.Mahadevan

Bench: R.Mahadevan, Mohammed Shaffiq

                                                                                 C.M.A.No.2571 of 2019

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED 28.04.2023

                                                           CORAM

                                    THE HONOURABLE Mr.JUSTICE R.MAHADEVAN
                                                      AND
                                  THE HONOURABLE Mr.JUSTICE MOHAMMED SHAFFIQ

                                                    C.M.A.No.2571 of 2019
                                                  and C.M.P.No.12309 of 2019

                     M/s.Rane Engine Valve Limited,
                     represented by V.K.Vijayaraghavan,
                     Vice President-Finance,
                     Survey No.22, Red Hills Road,
                     Madavaram, Tiruvallur District – 601 204.                       ..    Appellant


                                                              Vs.


                     The Commissioner of Central Tax & Central Excise,
                     Outer Commissionerate,
                     Newry Towers, 2054/I, II Avenue, 12th Main Road,
                     Anna Nagar, Chennai – 600 040.                             ..        Respondent


                                  Civil Miscellaneous Appeal filed under Section 35G of the Central

                     Excise Act, 1944, against the order dated 07.12.2018 passed in Final Order

                     No.43058 of 2018 on the file of the Customs, Excise & Service Tax

                     Appellate Tribunal, Chennai and to set aside the same.

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                   C.M.A.No.2571 of 2019

                                             For Appellant     : Mr.S.Jaikumar

                                             For Respondent    : Mr.Pramod Kumar Chopra


                                                          JUDGMENT

[Judgment of the court was delivered by R.MAHADEVAN, J.] Based on the letter dated 20.04.2023 given to the Registry by the learned counsel for the appellant, this appeal is listed today under the caption "for withdrawal".

2. When the matter was taken up for hearing, the learned counsel for the appellant sought permission of this Court to withdraw this writ appeal.

3. In view of the above, this civil miscellaneous appeal stands dismissed as withdrawn. No costs. Connected C.M.P. is closed.

                                                                    [R.M.D., J.]         [M.S.Q., J.]
                                                                                   28.04.2023
                     Index: Yes / No

Speaking order/ Non-speaking order Neutral Citation: Yes / No nsd 2/4 https://www.mhc.tn.gov.in/judis C.M.A.No.2571 of 2019 To The Commissioner of Central Tax & Central Excise, Outer Commissionerate, Newry Towers, 2054/I, II Avenue, 12th Main Road, Anna Nagar, Chennai – 600 040.

3/4

https://www.mhc.tn.gov.in/judis C.M.A.No.2571 of 2019 R.MAHADEVAN, J.

AND MOHAMMED SHAFFIQ, J.

nsd C.M.A.No.2571 of 2019 28.04.2023 4/4 https://www.mhc.tn.gov.in/judis

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