The Principal Commissioner vs. M/S Uniworth Textiles Limited
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NAFR HIGH COURT OF CHHATTISGARH, BILASPUR TAXC No. 175 of 2017 The Principal Commissioner Central Tax, CGST and Central Excise, GST Bhavan, Dhamtari Raod, Tikrapara, Raipur, Chhattisgarh. ---- Appellant Versus M/s Uniworth Textiles Limited 923-945, Urla Industrial Estate, Raipur, Chhattisgarh. ---- Respondent For Appellant
: Shri Vinay Pandey, Advocate. For Respondent : Shri Sachin Singh Rajput, Advocate. Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Parth Prateem Sahu, Judge Order on Board 17/09/2018 Per Ajay Kumar Tripathi, Chief Justice
Heard on I.A. No.02 of 2018, application for withdrawal of the tax case.
Counsel for the Respondent has no objection with the same.
For the reasons stated in the application, the same is allowed. The tax case is dismissed as withdrawn. (Ajay Kumar Tripathi) (Parth Prateem Sahu)
CHIEF JUSTICE JUDGE Anu
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