Principal Commissioner, Central GST, Meerut vs. M/S Swati Menthol And Alied Chemicals Limited, Rampur
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HIGH COURT OF JUDICATURE AT ALLAHABAD CENTRAL EXCISE APPEAL No. - 43 of 2018 Court No. - 3 HON'BLE SAUMITRA DAYAL SINGH, J. HON'BLE INDRAJEET SHUKLA, J. (Order on Civil Misc. Withdrawal Application No. 6 of 2025)
Heard Shri Amit Mahajan, learned Advocate holding brief of Shri Gaurav Mahajan, learned counsel for appellant who presses withdrawal application No.6 of 2025 and Ms. Kavita Aman, learned Advocate holding brief of Shri Mohit Bihari Mathur, learned counsel for assessee.
The present appeal has been filed against the final order A/70811/2017-EX [DB] dated 10/08/2017 passed by Customs, Excise & Service Tax Appellate Tribunal, Regional Bench, Allahabad in Appeal No E/1355/2009, and affirm the order in original No.56/ Commr/ MRT-Ii/08 dated 28.11.2008. 3. At the outset learned counsel for appellant states that the present appeal is below the monetary limit prescribed under the Circular dated 06.08.2024 issued by CBI.
Learned counsel for assessee has no objection.
The application is allowed and the appeal is dismissed as withdrawn. October 17, 2025 Nadeem Versus Counsel for Appellant(s) : Anjana Singh, Gaurav Mahajan Counsel for Respondent(s) : Gopi Krishna Sood, Mohit Behari Mathur (Indrajeet Shukla,J.) (Saumitra Dayal Singh,J.) Principal Commissioner, Central Gst, Meerut .....Appellant(s) M/S Swati Menthol And Alied Chemicals Limited, Rampur .....Respondent(s) NADEEM AHMAD High Court of Judicature at Allahabad
Reproduced from the public record of the Allahabad High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.