M/S Manisha Projects Pvt. Ltd. vs The Commissioner Of Central ...
2015 Latest Caselaw 1806 ALL

Citation : 2015 Latest Caselaw 1806 ALL
Judgement Date : 13 August, 2015

Allahabad High Court

M/S Manisha Projects Pvt. Ltd. vs The Commissioner Of Central ... on 13 August, 2015

Bench: Tarun Agarwala, Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT TAX No. - 642 of 2015
 

 
Petitioner :- M/S Manisha Projects Pvt. Ltd.
 
Respondent :- The Commissioner Of Central Excise And Anr.
 
Counsel for Petitioner :- A.K. Goyal
 
Counsel for Respondent :- R.C. Shukla,Sr.S.C.
 

 
Hon'ble Tarun Agarwala,J.

Hon'ble Surya Prakash Kesarwani,J.

After the matter was heard at length Sri Sri A.K. Goyal, learned counsel for the petitioner submits that he may be permitted to withdraw the writ petition with liberty to file an appeal.

Prayer is allowed.

Accordingly , the writ petition is dismissed as withdrawn with liberty to file an appeal.

Sri Amit Mahajan, learned counsel for the respondents is present.

Order Date :- 13.8.2015

Mukesh

(Surya Prakash Kesarwani,J.) (Tarun Agarwala, J.)

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