Commissioner Of Gst And Central Excise vs M/S.Kcp Limited
2024 Latest Caselaw 21166 Mad

Madras High Court

Commissioner Of Gst And Central Excise vs M/S.Kcp Limited on 6 November, 2024

Author: R.Suresh Kumar

Bench: R.Suresh Kumar, C.Saravanan

                                                                                  C.M.A.No.3036 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 06.11.2024

                                                          CORAM

                                    THE HON'BLE MR.JUSTICE R.SURESH KUMAR
                                                     AND
                                     THE HON'BLE MR.JUSTICE C.SARAVANAN

                                                   C.M.A.No.3036 of 2019


                   Commissioner of GST and Central Excise
                   Chennai North Commissionerate
                   No.121, Nungambakkam High Road
                   Chennai 600 034.                                        ....     Appellant
                                                       Vs.

                   M/s.KCP Limited
                   Post Bag No.2278, Tiruvottiyur
                   Chennai 600 019.                                       ....   Respondent
                                                           -----
                             Civil Miscellaneous Appeal under Section 35G of the Central Excise Act
                   against the Final Order No.42896/2018 dated 16.11.2018 on the file of the
                   Hon'ble Customs, Excise and Service Tax Appellate Tribunal, South Zonal
                   Bench, Chennai.
                                   For Appellant        : Mr.Su.Srinivasan
                                                          Senior Standing Counsel

                                                    JUDGMENT

(Delivered by R.SURESH KUMAR, J.)

Learned Senior Standing Counsel for the appellant, on instructions,

would submit that the appellant / Revenue wants to withdraw the appeal due

to low tax effect. He has also made an endorsement to that effect in the court

bundle.

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

R.SURESH KUMAR, J.

AND C.SARAVANAN, J.

KST

2. Recording the submission and the endorsement made, this appeal

stands dismissed as withdrawn. No costs.

(R.S.K.,J.) (C.S.N.,J.) 06.11.2024 NCS : Yes/No KST

To

The CESTAT, Chennai.

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