Lns Dhanraj Tobacco Export vs. The Commissioner Of Central GST And Central Excise
Held
The High Court allowed the appellants' request, dismissing the appeals as withdrawn and granting them liberty to pursue other available legal remedies.
Facts
The appellants, LNS Dhanraj Tobacco Export and LNS Enterprises, filed multiple appeals before the High Court. During the hearing, their counsel sought permission to withdraw these appeals.
Key Issues
The key legal issue was whether the High Court should grant permission to the appellants to withdraw their appeals with liberty to pursue alternative legal remedies.
AI-generated summary — verify with the full judgment below
1
CGHC010344692026
2026:CGHC:40330-DB
NAFR HIGH COURT OF CHHATTISGARH AT BILASPUR TAXC No. 62 of 2026 LNS Dhanraj Tobacco Export Through Partner Nimish Sunil Agrawal Son Of Shri Sunil Agrawal Aged About 47 Years Ge Road, Village- Tedesara, Tehsil And District- Rajnandgaon, (C.G.)- 491441
--- Petitioner(s) versus The Commissioner Of Central Gst And Cental Excise Gst Building, Dhamtari Road, Tikrapara, Raipur, District- Raipur, (C.G.)- 492001
--- Respondent(s) TAXC No. 66 of 2026 LNS Enterprises Through Prop. Nimish Sunil Agrawal Son Of Sunil Agrawal Aged About 47 Years G E Road, Village -Tedesara, Tehsil And District - Rajnandgaon, (C.G.) -491441
---Petitioner(s) Versus The Commissioner Of Central G S T And Central Excise G S T Building Dhantari Road, Tikrapara, Raipur, District - Raipur, (C.G.) -492001
--- Respondent(s) TAXC No. 64 of 2026 LNS Dhanraj Tobacco Export Through Partner Nimish Sunil Agrawal S/o Shir Sunil Agrawal -Aged About 47 Years G E Road, Village Tedesars, Tehsil And District
The judgment continues below.
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