Commissioner Of Central Excise And Service Tax vs. M M Brothers
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[2023:RJ-JP:15149-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Central/excise Appeal No. 34/2019 Commissioner Of Central Excise And Service Tax, Jaipur-I, (Now Known As Principal Commissioner, Central Goods And Services Tax) Ncr Building, Statue Circle, C-Scheme, Jaipur (Raj) 302005 ----Appellant Versus M M Brothers, E-666, Ekta Complex, Nakul Path, Lalkothi Scheme, Jaipur (Raj) ----Respondent For Appellant(s) : Mr. Sandeep Pathak For Respondent(s) : Mr. Rahul Lakhwani & Mr. Wilson Joy HON'BLE THE CHIEF JUSTICE AUGUSTINE GEORGE MASIH HON'BLE MR. JUSTICE SAMEER JAIN Order 25/07/2023
Learned counsel for the parties are ad idem that the respondent having availed of the Amnesty Scheme and having deposited the amount as well with the issuance of the discharge certificate.
Accordingly, the present appeal has been rendered infructuous and disposed of as such. (SAMEER JAIN),J (AUGUSTINE GEORGE MASIH),CJ N. Gandhi/JKP-18
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