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The Principal Commissioner Of Central Tax, GST, Delhi, North vs. Shree Jee Laminator

CEAC/34/2017HC DelhiGSTCNR DLHC01454044201727 April 2018Bench: CASES PERTAINING TO SPL.DIVISION BENCHES1 pages
For Petitioner: Mr. Harpreet Singh, Sr. Standing CounselFor Respondent: Dr. Seema Jain, Mr. Ajay K. Jain, Mr. Dushyant K. Mahant, Advs

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Cause title — parties, addresses and appearances
$~1 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CEAC 34/2017 THE PRINCIPAL COMMISSIONER OF CENTRAL TAX, GST, DELHI, NORTH .... Appellant Through Mr. Harpreet Singh, Sr. Standing Counsel versus SHREE JEE LAMINATOR ..... Respondents Through Dr. Seema Jain, Mr. Ajay K. Jain, Mr. Dushyant K. Mahant, Advs. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON’BLE MS. JUSTICE PRATHIBA M. SINGH

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27.04.

2018

Learned counsel for the appellant/revenue seeks permission to withdraw the appeal and approach the Supreme Court under Section 35L of the Central Excise Act, 1942. Statement is taken on record and appeal is dismissed as withdrawn with liberty as prayed.

SANJIV KHANNA, J

PRATHIBA M. SINGH, J APRIL 27, 2018

b

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