Principal Commissioner CGST And Central Excise Lucknow vs. Shri Rajeev Sharma

CEXAD/6/2021HC AllahabadGSTCNR UPHC02045713202112 November 2024Bench: RAJAN ROY,MANISH KUMAR1 pages
For Respondent: Alok Kumar Singh, Atul Gupta, Aviral, Raj, Palash Banerjee, Ritwick Rai, Hon'ble Rajan Roy, J., Hon'ble Manish Kumar, J., (C.M. Application No. IA/5/2024), Heard., This is an application for withdrawal of appeal duly, supported by an affidavit

No AI summary yet for this judgment.

Neutral Citation No. - 2024:AHC-LKO:74684-DB Court No. - 2 Case :- CENTRAL EXCISE APPEAL DEFECTIVE No. - 6 of 2021 Appellant :- Principal Commissioner Cgst And Central Excise Lucknow Respondent :- Shri Rajeev Sharma Counsel for Appellant :- Kuldeepak Nag K.D.Nag,Dheeraj Srivastava Counsel for Respondent :- Alok Kumar Singh,Atul Gupta,Aviral Raj,Palash Banerjee,Ritwick Rai Hon'ble Rajan Roy,J. Hon'ble Manish Kumar,J. (C.M. Application No. IA/5/2024) 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that for the reasons stated in the affidavit filed in support of the application the present appeal may be dismissed as withdrawn.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The appeal is dismissed as withdrawn. [Manish Kumar, J.] [Rajan Roy, J.] Order Date :- 12.11.2024 Santosh/- SANTOSH KUMAR High Court of Judicature at Allahabad, Lucknow Bench

The judgment continues below.

Read the full judgment

A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

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.