Gayatri Gramin Vikas Seva Sangh vs Commissioner Of Central Excise ...
2017 Latest Caselaw 6207 Bom

                                                                                    6&7-CEXA-144&145-15.doc

Sharayu.

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                ORDINARY ORIGINAL CIVIL JURISDICTION 

                   CENTRAL EXCISE APPEAL NO. 144 OF 2015
                                                            WITH
                RESTORATION APPLICATION NO. 694 OF 2015
                                                                IN
                   CENTRAL EXCISE APPEAL NO. 144 OF 2015



      Bipin G. Joshi                                                                         ...Appellant

              Versus

      Commissioner of Central Excise & Anr.                                                  ...Respondents

                                                ALONG WITH
                 CENTRAL EXCISE APPEAL NO. 145 OF 2015
                                                         WITH
              RESTORATION APPLICATION NO. 698 OF 2015
                                                             IN
                 CENTRAL EXCISE APPEAL NO. 145 OF 2015


      Gayatri Gramin Vikas Seva Sangh                                                        ...Appellant

              Versus

      Commissioner of Central Excise & Anr.                                                  ...Respondents

                                     ----------
      Mr.   K.R.   Bulchandani,   a/w   Mr.   Stebin   Methews   &   Mr.   Ajay
      Singh, Mr. Avik Sarkar, Mr. Amit Nikam, i/b Sagar Kasar, for the
      Appellant in both Appeals.

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                                                                                6&7-CEXA-144&145-15.doc

 Ms. Shalaka Gujar, for the Respondents in both Appeals.

                                                      ----------

                                                       CORAM : ABHAY S. OKA AND
                                                               RIYAZ  I. CHAGLA, JJ.

                                                       DATE     : 16 August 2017
 ORDER :

1. The learned Counsel appearing for the Appellants in

both the Appeals seeks permission to withdraw these Appeals

with liberty to file Miscellaneous Applications before the

Customs, Excise And Service Tax Appellate Tribunal.

2. We, accordingly, dispose of the Appeals as

withdrawn with liberty as prayed. If such Applications are made

by the Appellants, the Appellate Tribunal shall decide the same

on its own merits.

3. All contentions of the Appellants are kept open,

which can be agitated in the Miscellaneous Application.

 [RIYAZ I. CHAGLA  J.]                                                         [ABHAY S. OKA, J.]