Suresh Chandra Sharma vs. Commissioner Of CGST And Central Excise

EXCIA/16/2019HC RajasthanGSTCNR RJHC02009962201921 October 2019Bench: MOHAMMAD RAFIQ,INDRAJIT MAHANTY1 pages

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HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Central Excise Appeal No.16/2019 With D.B. Central Excise Stay Application No.508/2019 Suresh Chandra Sharma, village and post Tehla, Tehsil Rajgarh, District Alwar (Rajasthan) ----Appellant Versus Commissioner Of CGST And Central Excise, Alwar Commissionerate (Erstwhile Jaipur-I Commissionerate) Alwar (Rajasthan) ----Respondent For Appellant(s) : Mr. Praveen Kumar Purohit HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MOHAMMAD RAFIQ Order 21/10/2019 Learned counsel for appellant prays for and is permitted to withdraw the appeal.

The appeal is dismissed as withdrawn. This also disposes of stay application as also other pending application(s), if any. (MOHAMMAD RAFIQ),J (INDRAJIT MAHANTY),CJ //Jaiman//34

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