J.V. Industries Pvt. Ltd. v. Commissioner, Central Gst & Central Excise, Delhi East .

Dilip Gupta, President:— An application has been filed with the prayer that the appeal may be dismissed as withdrawn for the reason that the applicant has filed a declaration under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019.

2. Learned Counsel appearing for the appellant has pressed this application. The miscellaneous application is allowed.

3. The appeal is accordingly dismissed as withdrawn.