The Principal Commissioner Of CGST, Delhi North vs. B. B. Steels

CEAC/14/2018HC DelhiGSTCNR DLHC01103237201828 May 2018Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE CHANDER SHEKHAR1 pages

For Petitioner: Mr. Deepak Anand, Jr. Standing Counsel for RevenueFor Respondent: Nemo

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Cause title — parties, addresses and appearances

$~8 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CEAC 14/2018 THE PRINCIPAL COMMISSIONER OF CGST, DELHI NORTH ..... Appellant Through Mr. Deepak Anand, Jr. Standing Counsel for Revenue. versus B. B. STEELS ..... Respondent Through: Nemo. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE CHANDER SHEKHAR

28.05.

2018

Counsel for the appellant states that he has been instructed to withdraw the present appeal in view of the low tax impact. In view of the statement made, the appeal is dismissed as withdrawn.

SANJIV KHANNA, J.

CHANDER SHEKHAR, J. MAY 28, 2018 MR/pk

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