Supreme Court - Daily Orders
Ajay Enterprises Pvt Ltd. vs Cst Delhi on 25 April, 2016
Bench: Madan B. Lokur, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos.4092-4093 OF 2016
AJAY ENTERPRISES PVT LTD. ...APPELLANT(s)
VERSUS
CST DELHI ...RESPONDENT(s)
O R D E R
Learned counsel for the appellant seeks leave to withdraw the appeals.
Leave to withdraw the appeals granted.
The appeals are dismissed as withdrawn.
.............................J. (MADAN B. LOKUR) .............................J. (N.V. RAMANA) NEW DELHI APRIL 25, 2016 Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.04.26 16:20:31 IST Reason: ITEM NO.13 COURT NO.8 SECTION III S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s).4092-4093/2016 AJAY ENTERPRISES PVT LTD. Appellant(s) VERSUS CST DELHI Respondent(s) Date : 25/04/2016 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE N.V. RAMANA For Appellant(s) Mr. Pawanshree Agrawal, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed as withdrawn in terms of the signed order.
(SANJAY KUMAR-I) (MADHU NARULA) AR-CUM-PS COURT MASTER (Signed order is placed on the file)