Principal Commissioner CGST And Central Excise Lucknow vs. Madhu Kapoor
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Neutral Citation No. - 2024:AHC-LKO:75423-DB Court No. - 2 Case :- CENTRAL EXCISE APPEAL DEFECTIVE No. - 14 of 2021 Appellant :- Principal Commissioner Cgst And Central Excise Lucknow Respondent :- Madhu Kapoor Counsel for Appellant :- Kuldeepak Nag K.D.Nag,Anindya Shastri Hon'ble Rajan Roy,J. Hon'ble Brij Raj Singh,J. (C.M. Application No. IA/3/2024) Heard. This is an application for withdrawal of appeal duly supported by an affidavit. Counsel for the appellant says that for the reasons stated in the affidavit filed in support of the application the present appeal may be dismissed as withdrawn. The application is allowed.
The appeal is dismissed as withdrawn. [Brij Raj Singh, J.] [Rajan Roy, J.] Order Date :- 13.11.2024 Santosh/- SANTOSH KUMAR High Court of Judicature at Allahabad, Lucknow Bench
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