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

EXCIA/192/2017HC RajasthanGSTCNR RJHC01040604201717 January 2019Bench: SANGEET LODHA,DINESH MEHTA1 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. 192/2017 Union Of India Through The Commissioner, Central Excise And Central GST Commissionerate, 142-B, Hiran Magri, Sector- 11, Udaipur, Rajasthan. ----Appellant Versus M/s Hindustan Zinc Ltd., Having Its Registered Address As Hydro-I, Chanderiya Lead Zinc Smelter, Putholi, Chittorgarh, Rajasthan. ----Respondent For Appellant(s) : Mr. Falgun Buch HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE DINESH MEHTA

Order 17/01/2019 Learned counsel appearing for the appellant submits that in view of the Circular No. F.No.390/Misc./116/2017-JC dated 11.7.18 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 50,00,000/- (Fifty Lacs), the appellant may be permitted to withdraw the appeal.

The appeal is dismissed as withdrawn. (DINESH MEHTA),J (SANGEET LODHA),J 45-Vij/-

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