The Commissioner Of Central Excise vs Sri Ram Overseas Finance Ltd
2024 Latest Caselaw 18892 Mad

Madras High Court

The Commissioner Of Central Excise vs Sri Ram Overseas Finance Ltd on 25 September, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                         C.M.A.(MD).No.127 of 2018


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  Dated : 25.09.2024

                                                       CORAM

                            THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                              AND
                           THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN

                                          C.M.A.(MD).No.127 of 2018

                     The Commissioner of Central Excise,
                     Central Revenue Building,
                     Madurai 625 002                                           ...Appellant

                                                         Vs.

                     Sri Ram Overseas Finance Ltd,
                     178 B Kamarajar Salai,
                     Madurai 625 009                                           ...Respondent


                     PRAYER:- Civil Miscellaneous Appeal filed under Section 35 G of
                     Central Excise Act, 1944 r/w Section 83 of the Finance Act, 1994, to set
                     aside the Final Order No.41292 of 2017 dated 21.07.2017 passed by the
                     Southern Zonal Bench of Customs, Excise and Service Tax Appellate
                     Tribunal, Chennai.


                                  For Appellant      : Mr.N.Dilipkumar




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https://www.mhc.tn.gov.in/judis
                                                                                C.M.A.(MD).No.127 of 2018


                                                        JUDGMENT

[Order of the Court was made by P.VELMURUGAN, J.]

This Civil Miscellaneous Appeal has been filed as against the Final

order No.41292/2017 dated 21.07.2017 passed by the Southern Zonal

Bench of Customs, Excise and Service Tax Appellate Tribunal, Chennai.

2. Learned counsel appearing for the appellant submits that he has

been instructed to withdraw this Civil Miscellaneous Appeal. He has

submitted a letter for the said purpose.

3.By taking note of the same, C.M.A.(MD).No.127 of 2018 is

dismissed as withdrawn without any order as to costs.

                                                                             [P.V.J,] [K.K.R.K.J,]
                                                                                    25.09.2024

                     NCC            : Yes/No
                     Index          : Yes/No
                     sbn

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

To

1.The Southern Zonal Bench of Customs, Excise and Service Tax Appellate Tribunal, Chennai.

2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai.

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

P.VELMURUGAN.J., and K.K.RAMAKRISHNAN.J.,

sbn

25.09.2024

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