M.Venugopal Reddy vs The Commissioner Of Central Excise And ...
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Telangana High Court

M.Venugopal Reddy vs The Commissioner Of Central Excise And ... on 5 February, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

              THE HON'BLE SRI JUSTICE P.SAM KOSHY

                                       AND

   THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA

                 CENTRAL EXCISE APPEAL No.210 of 2010

JUDGMENT:

(per Hon'ble Sri Justice P.SAM KOSHY)

Today, when the matter is taken up for hearing, learned counsel for the

appellant submits that in between the appellant expired and he does not

intend to press the appeal any further.

2. Recording the above made submission, the instant Central Excise

Appeal stands dismissed.

As a sequel, miscellaneous applications pending, if any, shall stand

closed. No order as to costs.

___________________ P.SAM KOSHY, J

________________________________ NARSING RAO NANDIKONDA, J

Date:05.02.2025 AQS

THE HON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA

CENTRAL EXCISE APPEAL No.210 of 2010

05.02.2025 AQS