M/S.Novaa Paints vs The Commissioner Of Central ...
2022 Latest Caselaw 1611 Mad

                                                                         C.M.A.(MD) No.648 of 2017


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 01.02.2022

                                                   CORAM:

                                  THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                    and
                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN

                                            C.M.A(MD)No.648 of 2017
                                                     and
                                           C.M.P(MD)No.6716 of 2017


                 M/s.Novaa Paints,
                 No.75/3 & 4 Pudukudi North,
                 Thanjavur Main Road,
                 Thanjavur-613 402.                         ... Appellant/Respondent

                                                      Vs.


                 The Commissioner of Central Excise,
                 No.1, Williams Road,
                 Cantonment,
                 Trichy.                                    ... Respondents/Appellants



                 PRAYER: Civil Miscellaneous Appeal filed under Section 35-G of the
                 Central Excise Act, 1944, to answer the substantial question of law in
                 favour of the appellant and set aside the Final Order No.40401/2017, dated
                 07.03.2017 passed by the Customs Excise and Service Tax Appellate
                 Tribunal, Chennai and in so far as relating to confirmation of demand and
                 interest.




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https://www.mhc.tn.gov.in/judis
                                                                           C.M.A.(MD) No.648 of 2017



                                  For Appellant        : Mr.S.Jeyakumar
                                  For Respondent       : Mr.K.Prabhu


                                                   JUDGMENT

The learned Counsel appearing for the appellant seeks permission of

this Court to withdraw the appeal and he has submitted a letter, dated

25..01.2022 to the Registry to that effect.

2. In view of the above, the Civil Miscellaneous Appeal is dismissed

as withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

                                                                   [S.V.N.,J.]     [G.J.,J.]
                                                                          01.02.2022
                 Index    : Yes / No
                 Internet : Yes / No

                 am

                 To

The Customs Excise and Service Tax Appellate Tribunal, Chennai.

https://www.mhc.tn.gov.in/judis C.M.A.(MD) No.648 of 2017

S.VAIDYANATHAN, J.

and DR.G.JAYACHANDRAN, J.

am

C.M.A(MD)No.648 of 2017

01.02.2022

https://www.mhc.tn.gov.in/judis