The Principal Commissioner vs. M/S Sai Chemicals PVT. LTD 8 B

TAXC/53/2018HC ChhattisgarhGSTCNR CGHC01020623201828 August 2018Bench: HON'BLE THE CHIEF JUSTICE,HON'BLE SHRI JUSTICE PARTH PRATEEM SAHU1 pages

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NAFR HIGH COURT OF CHHATTISGARH, BILASPUR TAXC No. 53 of 2018 The Principal Commissioner CGST And Central Excise, GST Bhawan Dhamtari Road, Tikrapara Raipur Chhattisgarh. ---- Appellant Versus M/s Sai Chemicals Pvt. Ltd 8 B Part, Industrial Area Bhilai Durg Chhattisgarh. ---- Respondent For Appellant : Mr. Maneesh Sharma, Advocate. Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Parth Prateem Sahu, Judge Order on Board 29/08/2018 Per Ajay Kumar Tripathi, Chief Justice

1.

I.A. No. 01/2018 has been filed seeking a prayer for withdrawal of the tax case on behalf of the Revenue.

2.

Counsel for the Appellant is permitted to withdraw the tax case.

3.

In view of the above, the tax case is dismissed as withdrawn. (Ajay Kumar Tripathi) (Parth Prateem Sahu)

CHIEF JUSTICE JUDGE Yogesh

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