Commissioner GST And Central Excise vs. Ms Nilachal Iron And Power LTD
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IN THE HIGH COURT OF JHARKHAND AT RANCHI T. A. No. 33 of 2017 Commissioner, GST & Central Excise, Jamshedpur. …... …. Appellant Versus M/s Nilachal Iron & Power Ltd., Ratanpur, District Saraikella Kharsawan. ….. Respondent. --------- CORAM : HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN --------- For the Appellant : Mr. Ratnesh Kumar, Advocate --------- 4/ 24.09.2019 Learned counsel for the appellant seeks permission to withdraw this appeal in view of the increase in the monetary limits for filing appeals, as contained in Instruction dated 11.07.2018, issued by the Ministry of Finance, Department of Revenue, Government of India. This appeal is accordingly, dismissed as withdrawn.
( H. C. Mishra, A.C. J.) (Deepak Roshan, J.) R.Kr.
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