Commissioner CGST And Central Excise Lucknow vs. M/S Bajaj Hindustan Limited Unit-Kundarki Kastua Gonda
No AI summary yet for this judgment.
Neutral Citation No. - 2024:AHC-LKO:73954-DB Court No. - 2 Case :- CENTRAL EXCISE APPEAL No. - 27 of 2018 Appellant :- Commissioner Cgst And Central Excise Lucknow Respondent :- M/S Bajaj Hindustan Limited Unit-Kundarki Kastua Gonda Counsel for Appellant :- Kuldeepak Nag K.D.Nag,Kuldeep Srivastava Counsel for Respondent :- Shubam Agrawal,Shubham Agarwal,Y C Srivastava,Yogesh Chandra Srivastava Hon'ble Rajan Roy,J.
Hon'ble Brij Raj Singh,J. (C.M. Application No.IA/8/2024)
Heard.
Learned counsel for the appellant submits that he has instructions to withdraw this appeal, therefore, this appeal be dismissed as withdrawn.
No objection has been raised by the learned counsel for the respondent.
Accordingly, this appeal is dismissed as withdrawn.
The application for withdrawal of the appeal is allowed. (Brij Raj Singh,J.) (Rajan Roy,J.)
Order Date :- 8.11.2024 Gurpreet Singh GURPREET SINGH 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.
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.