Bombay High Court
Simens Ltd vs The Commissioner Of Central ... on 7 January, 2020
Author: M.S. Karnik
Bench: Nitin Jamdar, M.S. Karnik
skn 1 907-919-235.13-cexa--.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL NO. 235 OF 2013
Prakash Parakh. ... Appellant.
V/s.
The Commissioner of Central Excise. ... Respondent.
WITH
CENTRAL EXCISE APPEAL NO. 285 OF 2013
WITH
CENTRAL EXCISE APPEAL NO. 131 OF 2014
WITH
CENTRAL EXCISE APPEAL NO. 18 OF 2015
WITH
CENTRAL EXCISE APPEAL NO. 88 OF 2014
WITH
CENTRAL EXCISE APPEAL NO. 90 OF 2014
WITH
CENTRAL EXCISE APPEAL NO. 93 OF 2014
WITH
CENTRAL EXCISE APPEAL NO. 94 OF 2014
WITH
CENTRAL EXCISE APPEAL NO. 97 OF 2014
WITH
CENTRAL EXCISE APPEAL NO. 99 OF 2014
WITH
CENTRAL EXCISE APPEAL NO. 81 OF 2015
WITH
CENTRAL EXCISE APPEAL NO. 51 OF 2016
WITH
CENTRAL EXCISE APPEAL NO. 82 OF 2016
WITH
CENTRAL EXCISE APPEAL NO. 75 OF 2018
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Mr.Viraj Y. Bhate for the Appellant in CEXA Nos.235 & 285/2013,
131, 88, 93, 94, 97 & 99/2017, 18, 81 & 82/2015 and 51/2016.
Mr.Gaurav Gangal i/b. M/s.Crawford Bayley & Co. for the Appellant
in CEXA No.75/2015.
Mr.Vipul Bajpayee for the Respondent in CEXA Nos.235 & 285/13.
K.Godbole i/b. Amol Joshi for the Respondent in CEXA No.18/15.
Mr.Sham Walve for the Respondent in CEXA Nos.88, 93, 94,
97/2014 and 81/2015.
Mr.Sham Walve with Maya Muzumdar for the Respondent in CEXA
No.75/2015.
CORAM : NITIN JAMDAR AND
M.S. KARNIK, JJ.
DATE : 7 January 2020. P.C. :
The learned counsel for the Appellants in all these appeals state that the Appellants have approached under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019. They, therefore, seek leave to withdraw these appeals.
2. All the appeals are disposed of as withdrawn.
(M.S. KARNIK, J.) (NITIN JAMDAR, J.) ::: Uploaded on - 17/01/2020 ::: Downloaded on - 08/06/2020 00:08:23 :::