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Commissioner Of Central GST And Central Excise,Jammu vs. Vinod Kumar Jain

CEA/89/2018HC Jammu and Kashmir and LadakhGSTCNR JKHC02010590201821 August 2019Bench: HON'BLE MR. JUSTICE RAJESH BINDAL,HON'BLE MRS. JUSTICE SINDHU SHARMA1 pages

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Cause title — parties, addresses and appearances
Sr. No. 9 Advance List HIGH COURT OF JAMMU AND KASHMIR AT JAMMU CEA No. 89/2018 Commissioner of Central GST and Central Excise (J&K) Jammu ….Appellant(s) Through :- Mr. Jagpaul Singh, Advocate V/s Vinod Kumar Jain ....Respondent(s) Through :- Mr. Amar Pratap Singh and Mr. J. A. Hamal, Advocates HON’BLE MR. JUSTICE RAJESH BINDAL, JUDGE Coram : HON’BLE MS. JUSTICE SINDHU SHARMA, JUDGE

ORDER

Learned counsel for the appellant submitted that he has instructions from the department to withdraw the present appeal. Ordered accordingly.

(Sindhu Sharma) (Rajesh Bindal)

Judge

Judge JAMMU 21.08.2019 Ram Murti Whether the order is speaking : No Whether the order is reportable : Yes/No

RAM MURTI 2019.08.23 08:33 I attest to the accuracy and integrity of this document

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