The Principal Commissioner vs. M/S Sks Ispat And Power LTD.

TAXC/15/2018HC ChhattisgarhGSTCNR CGHC01006201201827 November 2018Bench: HON'BLE THE CHIEF JUSTICE,HON'BLE SHRI JUSTICE PARTH PRATEEM SAHU1 pages

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1 NAFR HIGH COURT OF CHHATTISGARH, BILASPUR TAXC No. 15 of 2018 The Principal Commissioner CGST And Central Excise, GST Bhawan, Dhamtari Road, Tikrapara Raipur, Chhattisgarh. ---- Appellant Versus M/s SKS Ispat And Power Ltd. Phase-II, Siltara Industrial Area, Raipur, Chhattisgarh. ---- Respondent For Appellant : Shri Maneesh Sharma, Advocate. For Respondent : Shri Ankit Singhal, Advocate. Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Parth Prateem Sahu, Judge Order on Board 28/11/2018 Per Ajay Kumar Tripathi, Chief Justice

1.

I.A. No.01 of 2018 is an application for withdrawal of tax case.

2.

For the reasons indicated therein, the tax case is dismissed as not pressed. (Ajay Kumar Tripathi) (Parth Prateem Sahu)

CHIEF JUSTICE JUDGE Yogesh

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