Ajay Kumar Mittal, J. - (1.) THE petitioner by way of present writ petition filed under Articles 226 and 227 of the Constitution of India has impugned orders dated 24.04.2012 (Annexure P -3) and order dated 08.06.2012 (Annexure P -5) whereby the Commissioner (Appeals) had directed the petitioner to deposit an amount of Rs. 17,06,996/ - as duty under section 35F of the Central Excise Act, 1944 for hearing of the appeal. Learned counsel for the petitioner states that he may be allowed to withdraw the present petition with liberty to the petitioner to file an appeal before the Customs, Excise and Service Tax Appellate Tribunal against the orders impugned herein.
(2.) DISMISSED as withdrawn. However, it shall be open to the petitioner to take recourse to the legal remedies available to it in accordance with law.;