Bombay High Court
Master Marine Services Pvt Ltd vs The Commissioner Of Service Tax on 13 February, 2020
Author: M.S. Karnik
Bench: Nitin Jamdar, M.S. Karnik
skn 1 902,904-254.14-cexa--.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CENTRAL EXCISE APPEAL NO. 254 OF 2014
WITH
CENTRAL EXCISE APPEAL NO. 53 OF 2016
Master Marine Services Pvt.Ltd. ... Appellant.
V/s.
The Commissioner of Service Tax. ... Respondents.
Mr.Jas Sanghavi i/b. PDS Legal for the Appellant.
for the Respondents.
Digitally
signed by
CORAM : NITIN JAMDAR AND
M.S. KARNIK, JJ.
Sanjay K. Sanjay K. Nanoskar Nanoskar Date:
2020.02.21 18:07:24 +0530 DATE : 13 February 2020.
P.C. :
The learned counsel for the Appellants states that the Appellants have approached under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019. He, therefore, seeks leave to withdraw these appeals.
2. Appeals are disposed of as withdrawn.
(M.S. KARNIK, J.) (NITIN JAMDAR, J.)