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Union Of INDIA vs. M/S Hindustan Zinc LTD.

EXCIA/58/2018HC RajasthanGSTCNR RJHC01008240201823 January 2020Bench: SANGEET LODHA,PUSHPENDRA SINGH BHATI1 pages

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Cause title — parties, addresses and appearances
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Central/excise Appeal No. 58/2018 Union of India through the Commissioner, Central Excise and Central GST Commissionerate, 142-B, Hiran Magri, Udaipur (Rajasthan). ----Appellant Versus M/s Hindustan Zinc Limited, Putholi, Chittorgarh (Raj.) ----Respondents For Appellant(s) : Mr. Vipul Singhvi For Respondent(s) : Mr. Lalit Pareek HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order 23/01/2020 In view of the Circular No. F.No.390/Misc./116/2017-JC dated 22.8.19 issued by the Ministry of Finance, Department of Revenue, Central Board of Indirect Taxes & Customs, the tax effect involved in the present appeal being less than Rs. 1 crore, learned counsel appearing for the appellant seeks permission to withdraw the appeal. The permission is granted.

The appeal is dismissed as withdrawn. (PUSHPENDRA SINGH BHATI),J (SANGEET LODHA),J RP/-

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