Vaidyaratnam Oushadhasala Pvt. ... vs Commissioner Of Central Excise ...
2021 Latest Caselaw 4989 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR.JUSTICE S.V.BHATTI

                                   &

          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

    WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

                        C.E.Appeal.No.52 OF 2018

        AGAINST THE ORDER/JUDGMENT IN OTHERS 20719/2018 OF
        CUSTOMS,EXCISE&SERVICE TAX APP.TRIBUNAL,BANGALORE


APPELLANT/S:

                VAIDYARATNAM OUSHADHASALA PVT. LTD
                REPRESENTED BY ITS DIRECTOR, OLLUR, THRISSUR-680322

                BY ADV. SRI.C.S.GOPALAKRISHNAN NAIR

RESPONDENT/S:

                COMMISSIONER OF CENTRAL EXCISE CUSTOMS
                AND SERVICE TAX
                CENTRAL REVENUE BUILDINGS, MANANCHIRA,
                KOZHIKODE-673001

                R1 BY SRI.P.R.SREEJITH, SC, CENTRAL BOARD OF EXCISE
                AND CUSTOMS

     THIS CENTRAL EXICISE APPEAL HAVING BEEN FINALLY HEARD            ON
10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 C.E.Appeal.No.52 OF 2018

                                   -2-




                               JUDGMENT

Dated this the 10th day of February 2021

S.V.BHATTI,J.

The memo dated 25.01.2021 for withdrawal of the appeal is

placed on record and accepted.

The C.E. Appeal is dismissed, accordingly as withdrawn.

Sd/-

S.V.BHATTI

JUDGE

BECHU KURIAN THOMAS

JUDGE

JS