Supreme Court - Daily Orders
M/S. Yamuna Gases And Chemicals Ltd vs Commissioner Of Central Excise, ... on 28 January, 2020
Bench: A.M. Khanwilkar, Hemant Gupta, Dinesh Maheshwari
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. NO. 12182/2020 IN/AND CIVIL APPEAL NO(S).7001 OF 2012
M/S. YAMUNA GASES AND
CHEMICALS LTD APPELLANT(S)
VERSUS
COMMISSIONER OF CENTRAL
EXCISE, PUNCHKULA RESPONDENT(S)
O R D E R
Learned counsel for the applicant-appellant, on instructions, seeks permission to withdraw this appeal along with pending application(s) therein as the applicant-appellant intends to pursue Sabka Vishwas (Legacy Dispute Resolution) Scheme 2019 with liberty to approach this Court again, if need arises.
Permission granted.
The application for withdrawal of appeal is allowed. Consequently, the appeal and pending application(s) therein are dismissed as withdrawn with the liberty as aforesaid.
..................,J.
(A.M. KHANWILKAR) ..................,J.
Signature Not Verified (HEMANT GUPTA)Digitally signed by CHARANJEET KAUR Date: 2020.01.29 17:41:42 IST Reason: ..................,J.
(DINESH MAHESHWARI)
NEW DELHI
JANUARY 28, 2020
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ITEM NO.1 COURT NO.6 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA No. 12182/2020
IN/AND
Civil Appeal No(s). 7001/2012 M/S. YAMUNA GASES AND CHEMICALS LTD Appellant(s) VERSUS COMMISSIONER OF CENTRAL EXCISE, PUNCHKULA Respondent(s) IA No. 12182/2020 - WITHDRAWAL OF CASE / APPLICATION) Date : 28-01-2020 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE DINESH MAHESHWARI For Appellant(s) Mr. Aaditya Bhattacharya, Adv.
Ms. Apeksha Mehta, Adv.
Ms. Mounica Kasturi, Adv.
Ms. Charanya Lakshmikumaran, AOR For Respondent(s) Ms. Aruna Gupta, Adv.
Mr. B. Krishna Prasad, AOR UPON hearing the counsel the Court made the following O R D E R Learned counsel for the applicant-appellant, on instructions, seeks permission to withdraw this appeal along with pending application(s) therein as the applicant-appellant intends to pursue Sabka Vishwas (Legacy Dispute Resolution) Scheme 2019 with liberty to approach this Court again, if need arises.
Permission granted.
The application for withdrawal of appeal is 3 allowed. Consequently, the appeal and pending application(s) therein are dismissed as withdrawn with the liberty as aforesaid.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER
(Signed order is placed on the file.)