Kerala Co-Operative Deposit Guarantee Fund Board vs. Commissioner Of Central GST And Central Excise
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN & THE HONOURABLE MR. JUSTICE T.R.RAVI MONDAY, THE 17TH DAY OF AUGUST 2020 / 26TH SRAVANA, 1942 C.E.Appeal.No.1 OF 2020 AGAINST THE ORDER IN ST 20164/2018 DATED 12-02-2020 OF CUSTOMS,EXCISE & SERVICE TAX APPELLATE TRIBUNAL,BANGALORE APPELLANT: KERALA CO-OPERATIVE DEPOSIT GUARANTEE FUND BOARD TC 25/1955(4), MANJALIKULAM ROAD, THIRUVANANTHAPURAM-695001, REPRESENTED BY THE SECRETARY-TREASURER. BY ADVS. SRI.ASOK M.CHERIAN SRI.S.ARAVIND SRI.P.S.RAGHUKUMAR RESPONDENT: COMMISSIONER OF CENTRAL GST AND CENTRAL EXCISE GST BHAVAN, PRESS CLUB ROAD, THIRUVANANTHAPURAM-695001. SRI.SREELAL.N.WARRIER THIS CENTRAL EXCISE APPEAL HAVING COME UP FOR ADMISSION ON 17.08.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-2- K.VINOD CHANDRAN & T.R. RAVI,JJ. ------------------------------------------------ C.E.APPEAL No.1 OF 2020 -------------------------------------------------- Dated this the 17th day of August, 2020 JUDGMENT
K.VINOD CHANDRAN, J. Learned counsel for the appellant submits that the appeal may be permitted to be withdrawn, since they have realised that the appropriate remedy is before the Supreme Court.
The appeal is dismissed as withdrawn, without prejudice. K. VINOD CHANDRAN JUDGE T.R. RAVI JUDGE
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Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.