Sarda Plywood Industries Ltd vs The Union Of India And 3 Ors
2023 Latest Caselaw 3046 Gua

                                                                         Page No.# 1/2

GAHC010176412015




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : WP(C)/2919/2015

            SARDA PLYWOOD INDUSTRIES LTD.
            P.O. and P.S. JEYPORE, DIST- DIBRUGARH, ASSAM, REP. BY ITS
            COMMERCIAL MANAGER, SRI RAJESH DWIVEDI



            VERSUS

            THE UNION OF INDIA and 3 ORS
            THROUGH THE SECY., MINISTRY OF FINANCE DEPTT., OF REVENUE,
            NORTH BLOCK, CENTRAL SECY., NEW DELHI

            2:THE UNDER SECY. TO THE GOVT. OF INDIA
             MINISTRY OF FINANCE
             DEPTT. OF REVENUE
             NORTH BLOCK
             CENTRAL SECRETARIAT
             NEW DELHI

            3:THE COMMISSIONER
             CENTRAL EXCISE and SERVICE TAX
             DIBRUGARH
             MILAN NAGAR
             DIBRUGARH-786003

            4:THE ASSTT. COMMISSIONER
             CENTRAL EXCISE and SERVICE TAX
             DIBRUGARH DIVISION
             C.R. BUILDING
             P.O. C.R. BUILDING
             MILAN NAGAR
             DIBRUGARH-

Advocate for the Petitioner   : MS.A B KAYASTHA
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Advocate for the Respondent : SC, CENTRAL EXCISER3,4




                                      BEFORE
                 HON'BLE MR. JUSTICE DEVASHIS BARUAH
                               ORDER

10.08.2023

Mr. R. Dubey, the learned counsel for the petitioner submits that in view of the judgment of the Supreme Court in the case of Union of India & Another vs. M/s V.V.F. Limited & Another, reported in (2020) 20 SCC 57 as

well as the order dated 15.06.2023 passed in Excise Appeal No.670/2012 passed by the Customs, Excise and Service Tax Appellate Tribunal, Kolkata , Eastern Zonal Bench, Kolkata, the petitioner is not pressing in the instant writ petition.

2. Taking into account the above, the instant writ petition stands closed.

JUDGE

Comparing Assistant