Bombay High Court
Nagpur Business Forms Pvt. Ltd., ... vs Customs, Excise And Service Tax ... on 3 September, 2020
Author: N. B. Suryawanshi
Bench: A.S. Chandurkar, Nitin B. Suryawanshi
9 CAO-471-20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
CIVIL APPLICATION (O) NO. 471 OF 2020
IN
CA (CAT) NO. 20 OF 2015
IN
CENTRAL EXCISE APPEAL NO. 1 OF 2016 (D)
Nagpur Business Forms Pvt. Ltd.
. .Vs..
Customs, Excise and Service Tax Appellate Tribunal and Others.
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's order
and Registrar's orders.
Shri. A. Parchure, Advocate for the appellant.
CORAM : A. S. CHANDURKAR AND
N. B. SURYAWANSHI, JJ.
DATED : 3rd SEPTEMBER , 2020.
Hearing was conducted through video conferencing and learned counsel appearing for the parties stated that the audio and visual quality was clear and proper.
Shri. A. Parchure, learned advocate for the appellant has filed Pursis seeking withdrawal of Civil Application No. 471 of 2020.
The civil application is permitted to be withdrawn. The application is disposed of as withdrawn.
This order be communicated to the counsel appearing for the parties, either on email address or on Whatsapp or by such other mode, as is permissible in law.
JUDGE JUDGE
TAMBE
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