Hotel Mela Plaza vs Cce, Ghaziabad
2019 Latest Caselaw 6383 Del

$~33
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                Date of Decision: 09.12.2019

+      CEAC 2/2008

       HOTEL MELA PLAZA                                 ..... Petitioner
                    Through:           Mr. Ravi Kant Chadha, Sr. Adv. with
                                       Ms. Mansi Chadha & Mr. Siddhant
                                       Chaudhary, Advs.

                          versus

       CCE, GHAZIABAD                                   ..... Respondent

Through: Mr. Amit Bansal, Sr. Standing Counsel with Mr. Aman Rewaria & Ms. Vipasha Mishra, Advs.

CORAM:

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE C.HARI SHANKAR

D.N. PATEL, CHIEF JUSTICE (Oral)

1. Learned Senior Counsel appearing for the petitioner, on instructions, seeks permission to withdraw this petition and prays that liberty may be reserved with this petitioner to approach this Court in case of any adverse order passed against this petitioner under the "Sabka Vishwas" (Legacy Dispute Resolution) Scheme, 2019 floated by the respondent for the settlement of tax disputes of Central Excise and Central Tax matters.

2. Permission to withdraw this writ petition is granted.

3. If application is preferred by this petitioner under the aforesaid Scheme, the same shall be decided by the concerned respondent authorities

in accordance with law, rules, regulations, Government policy and the "Sabka Vishwas" (Legacy Dispute Resolution) Scheme, 2019, and, after giving an adequate opportunity of being heard to this petitioner, as early as possible and practicable.

4. With these observations, this writ petition is hereby disposed of. Interim relief, if any, stands vacated.

CHIEF JUSTICE

C.HARI SHANKAR, J DECEMBER 09, 2019 kks