Commissioner Of Central Excise And Customs, Aurangabad (Now Commissioner Of Central GST And C. Tax vs. M/S Nsl Sugars LTD.
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1 1p-CA3055-2020.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH AT AURANGABAD CIVIL APPLICATION NO. 3055 OF 2020 IN CENTRAL EXCISE APPEAL NO. 1 OF 2019 Commissioner of Central Excise & Customs, Aurangabad (Now, Commissioner of Central GST and Central Excise) .. Applicant Versus M/s NSL Sugars Ltd. .. Respondent Mr. Dwarkadas S. Ladda, Advocate for Applicant.
CORAM : S. V. GANGAPURWALA & SHRIKANT D. KULKARNI, JJ.
DATED : 04th MARCH, 2020. PER COURT:- . The present civil application is filed for withdrawal of the appeal.
Civil application is allowed in terms of prayer clause (B).
Civil application is disposed of. ( SHRIKANT D. KULKARNI ) ( S. V. GANGAPURWALA ) JUDGE JUDGE
P.S.B.
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