The Commissioner Of Central ... vs M/S.Vedanta Ltd
2022 Latest Caselaw 6771 Mad

                                                                    C.M.A.(MD)No.214 of 2022

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 31.03.2022

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                      AND
                             THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                            C.M.A(MD)No.214 of 2022


                     The Commissioner of Central Excise,
                     Central Revenue Building,
                     Tractor Road, NGO 'A' Colony,
                     Tirunelveli-627 007.                        ... Appellant / Respondent
                                                       Vs.
                     M/s.Vedanta Ltd,
                     SIPCOT Industrial Complex,
                     Madurai Bye Pass Road,
                     TV Puram Post,
                     Thoothukudi - 628 002.                       ... Respondent/Appellant


                     PRAYER: Civil Miscellaneous Appeal filed under Section 35G of the
                     Central Excise Act, 1944 read with Section 83 of the Finance Act, 1994,
                     praying this Court to set aside the Final Order No.40858/2016 dated
                     27.05.2016 passed by the Southern Zonal Bench of Customs, Excise and
                     Service Tax Appellate Tribunal, Chennai and uphold the order-in-Appeal


                     1/4
https://www.mhc.tn.gov.in/judis
                                                                        C.M.A.(MD)No.214 of 2022

                     No.40/2015 dated 22.06.2015 passed by the Commissioner of Central
                     Excise (Appeals-I), Chennai in respect of M/s.Vedanta Ltd., Tuticorin.

                                  For Appellant               : Mrs.S.Ragavendhre
                                                               for Mr.S.Gurumoorthy

                                                   JUDGMENT

R.SUBRAMANIAN, J.

AND N.SATHISH KUMAR, J.

The learned counsel for the appellant / respondent seeks

permission of this Court to withdraw the Civil Miscellaneous Appeal and

she has also made an endorsement to that effect.

2. Permission is granted.

3. In view of the above submission and endorsement made,

this Civil Miscellaneous Appeal is dismissed as withdrawn. No costs.

[R.S.M., J.] & [N.S.K., J.] 31.03.2022 Index:Yes/No Internet:Yes/No rm

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.214 of 2022

To

M/s.Vedanta Ltd, SIPCOT Industrial Complex, Madurai Bye Pass Road, TV Puram Post, Thoothukudi-628 002.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.214 of 2022

R.SUBRAMANIAN, J.

AND N.SATHISH KUMAR, J.

rm

JUDGMENT IN C.M.A.(MD)No.214 of 2022

31.03.2022

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