Commissioner Of Central Excise Customs And Service Tax, Aurangabad vs. Skoda Auto INDIA PVT. LTD., Aurangabad
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY, BENCH AT AURANGABAD CIVIL APPLICATION NO.12238 OF 2019 IN CENTRAL EXCISE APPEAL NO.9 OF 2019 Commissioner of Central Excise and Customs, Aurangabad (Now Commissioner of Central GST and Central Excise), Aurangabad ..Applicant Versus M/s Skoda Auto India Pvt.Ltd., Shendra, Aurangabad ..Respondent Mr D.S. Ladda, Advocate for applicant CORAM : S.V. GANGAPURWALA AND ANIL S. KILOR, JJ.
DATE : 11.10.2019 ORAL ORDER :
The learned Advocate for the applicant states that he is instructed to withdraw the appeal, as the tax effect in the appeal is below Rs.100 lakhs.
In light of the above, the appeal is disposed of as withdrawn. Civil Application disposed of. The Court fees as per rules be refunded. ( ANIL S. KILOR, J.) ( S.V. GANGAPURWALA, J.) vvr
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