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Malhotra Engineering Company PVT. LTD. vs. Commissioner Of Central Excise, GST, West-Delhi

CEAC/2/2019HC DelhiGSTCNR DLHC01008364201917 January 2020Bench: HON'BLE MR. JUSTICE SUNIL GAUR1 pages
For Petitioner: Ms.Ananya Mohan, AdvocateFor Respondent: Mr.Amit Bansal, Senior Standing Counsel with Mr.Aman Rewaria and Ms.Vipasha Mishra, Advocates

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Cause title — parties, addresses and appearances
$~26 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CEAC 2/2019 MALHOTRA ENGINEERING COMPANY PVT. LTD...... Petitioner Through: Ms.Ananya Mohan, Advocate. versus COMMISSIONER OF CENTRAL EXCISE, GST, WEST-DELHI ..... Respondent Through: Mr.Amit Bansal, Senior Standing Counsel with Mr.Aman Rewaria and Ms.Vipasha Mishra, Advocates. CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI HON'BLE MR. JUSTICE SANJEEV NARULA

O R D E R % 17.01.2020 C.M. No. 1814/2020

1.

By this application, the petitioner seeks to withdraw the appeal on the ground that the petitioner’s application under the scheme “Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019” has been accepted.

2.

The appeal is accordingly dismissed as withdrawn. The matter need not be listed on the next date. VIPIN SANGHI, J SANJEEV NARULA, J JANUARY 17, 2020 v

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