The Commissioner Of Gst And Central ... vs M/S.Tejas Network Limited
2024 Latest Caselaw 19608 Mad

Madras High Court

The Commissioner Of Gst And Central ... vs M/S.Tejas Network Limited on 18 October, 2024

Author: R.Suresh Kumar

Bench: R.Suresh Kumar, C.Saravanan

                                                                                             C.M.A.No.2043 of 2018

                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 18.10.2024

                                                              CORAM

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

                                                      C.M.A.No.2043 of 2018

                     The Commissioner of GST and Central Excise
                     Puducherry Commissionerate
                     Beach Road, Puducherry 605 001.                                   ...        Appellant

                                                                 Vs.

                     M/s.Tejas Network Limited
                     R.S.No.150/2, Abishegapakkam Road
                     Thavalakuppam, Puducherry 605 007/                                ...        Respondent

                                  Appeal under Section 35G of the Central Excise Act, 1944 against Final
                     Order No.40298 of 2018 dated 01.02.2018 in Appeal No.E/569/2010-DB on the
                     file of the Hon'ble Customs, Excise and Service Tax Appellate Tribunal (CESTAT),
                     South Zonal Bench, Chennai 600 006.
                                                               -----
                                        For Appellant       : Mr.Umesh Rao, Senior Standing Counsel
                                        For Respondent      : Mr.K.Krishnamoorthy


                                                          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. 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.) 18.10.2024 NCS : Yes/No Index : Yes/No KST

To

The CESTAT South Zonal Bench, Chennai 600 006.

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