Commissioner Of Central Excise And Customs, Aurangabad (Now Commissioner Of Central GST And S. Tax vs. M/S Nsl Sugars LTD.

CEA/1/2019HC BombayGSTCNR HCBM03035903201804 March 2020Bench: HON'BLE SHRI JUSTICE S V GANGAPURWALA,HON'BLE SHRI JUSTICE SHRIKANT D. KULKARNI1 pages

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IN THE HIGH COURT OF JUDICATURE AT BOMBAY BENCH AT AURANGABAD CENTRAL EXCISE APPEAL NO. 1 OF 2019 Commissioner of Central Excise & Customs, Aurangabad (Now, Commissioner of Central GST and and Service Tax) .. 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:- . In view of the Civil Application No. 3055 of 2020, the present appeal is disposed of as withdrawn. The Court fees as per rules be refunded. ( SHRIKANT D. KULKARNI ) ( S. V. GANGAPURWALA ) JUDGE JUDGE

P.S.B.

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