CEXA/46/2018
2021 Latest Caselaw 1032 UK

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

THE HON'BLE THE CHIEF JUSTICE SRI RAGHVENDRA SINGH CHAUHAN
                                   AND
            THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA



      CENTRAL EXCISE APPEAL NO. 46 OF 2018


                        19TH March, 2021


Between:


Commissioner          of    Central      Excise     &    Service         Tax,

Dehradun.                                            .......Appellant

and

Ram Securities, Reliance Office, Najibabad Road,

Kotdwar.                                             .......Respondent



Counsel         for        the : Mr. Shobhit          Saharia,     learned
appellant                        counsel.



The Court made the following:


JUDGMENT: (per Hon'ble The Chief Justice Sri Raghvendra Singh Chauhan)




              The application (IA No.17226 of 2021)

seeking withdrawal of the present Central Excise

Appeal has been filed by the appellant.

2.            For the reasons stated, the application for

seeking withdrawal of the present appeal is allowed.

3.            The Central Excise Appeal is dismissed as

withdrawn.
 4.           Pending   applications   stand   disposed   of

accordingly.




                _____________________________
                RAGHVENDRA SINGH CHAUHAN, C.J.


                                 ___________________
                                 ALOK KUMAR VERMA, J.

Dt:19th March, 2021 MAMTA/NEHA