M/S Shri Saiarihant Enterprises, Aurangabad vs. Commissioner Of Central Excise, Customs And Service Tax (Now GST), Aurangabad
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY, BENCH AT AURANGABAD. 901 CENTRAL EXCISE APPEAL NO.4 OF 2018 M/S SHRI SAIARIHANT ENTERPRISES, AURANGABAD VERSUS COMMISSIONER OF CENTRAL EXCISE, CUSTOMS AND SERVICE TAX (NOW GST), AURANGABAD ... Advocate for Appellant : Shri Vikrant P. Raje ...
CORAM: S. V. GANGAPURWALA & AVINASH G. GHAROTE, JJ. DATE : NOVEMBER 19, 2019 PER COURT : -
The learned advocate for the appellant, on instructions, seeks leave to withdraw the appeal. The appeal is disposed of as withdrawn.
Court fees as per rules be refunded. [ AVINASH G. GHAROTE ] [ S. V. GANGAPURWALA ] JUDGE JUDGE Gajanan
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