Shri Laxmi Narayan Sharma S/O Shri Jagdish Narayan Sharma vs. Commissioner Of Central Excise And Central Goods And Service Tax
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HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Central/excise Appeal No. 47/2019 Shri Laxmi Narayan Sharma S/o Shri Jagdish Narayan Sharma, Post Goner, Tehsil Sanganer, Jaipur (Rajasthan) ----Appellant Versus Commissioner Of Central Excise And Central Goods And Service Tax, Jaipur-I, NCRB Building Statue Circle, C-Scheme, Jaipur (Presently Renamed As Commissioner Of GST) ----Respondent For Appellant(s) : Mr. Sameer Jain, Adv. HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 20/12/2019
Learned counsel for the appellant, on instructions, prays for withdrawal of the appeal with liberty to apply under the scheme, namely, Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019, recently notified by the Department.
The appeal is accordingly dismissed as withdrawn with liberty, as prayed for. (ASHOK KUMAR GAUR),J (INDRAJIT MAHANTY),CJ Ramesh Vaishnav/86/copl.-1
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