Comissioner Of Customs,Central ... vs Dalmia Cementsbharat Ltd
2021 Latest Caselaw 2874 AP

             HON'BLE SRI JUSTICE JOYMALYA BAGCHI

                               AND

             HON'BLE SRI JUSTICE K.SURESH REDDY

             Central Excise Appeal No. 150 of 2018
             (Taken up through video conferencing)


JUDGMENT: (Per Hon'ble Sri Justice Joymalya Bagchi)


      Learned counsel for the appellant, who has appeared

through video conferencing, seeks permission to withdraw the

present appeal as the appellant does not want to prosecute the

same.


2.    Permission, as sought for, is granted.


3.    Accordingly, the Central Excise Appeal is dismissed as

withdrawn.

      As a sequel, the miscellaneous applications, if any pending,

shall stand closed.

                                           _____________________
                                           JOYMALYA BAGCHI, J.

___________________ K.SURESH REDDY, J. Date: 4th August,2021. RPD

JB,J & KSR,J CEA.150 of 2018

HON'BLE SRI JUSTICE JOYMALYA BAGCHI

AND

HON'BLE SRI JUSTICE K.SURESH REDDY

Central Excise Appeal No. 150 of 2018 (Judgment of the Division Bench delivered by Hon'ble Sri Justice Joymalya Bagchi)

DATE: 4th August, 2021

RPD