Commissioner Of Central Tax GST And Central Excise vs. Ajay Gupta Partner M/S Hari Om Udyog
No AI summary yet for this judgment.
Court No. - 7 Case :- CENTRAL EXCISE APPEAL DEFECTIVE No. - 114 of 2019 Appellant :- Commissioner Of Central Tax Gst And Central Excise Respondent :- Ajay Gupta Partner M/S Hari Om Udyog Counsel for Appellant :- B.K.Singh Raghuvanshi Hon'ble Biswanath Somadder,J.
Hon'ble Ajay Bhanot,J.
Ref: Civil Misc. Withdrawal Application No.03 of 2019. This is an application seeking withdrawal of the appeal, being Central Excise Appeal Defective No.- 114 of 2019. Considering the facts and circumstances of the case as pleaded in the application, the appeal stands dismissed as withdrawn.
The instant application stands disposed of, accordingly.
Order Date :- 28.11.2019 Dhananjai (Biswanath Somadder, J.) (Ajay Bhanot, J.)
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Allahabad High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.