Supreme Court - Daily Orders
Commissioner Of Central Excise Lucknow vs M/S. Nps Power Industries on 27 November, 2020
Author: V. Ramasubramanian
Bench: V. Ramasubramanian
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.12217-12218/2018
COMMISSIONER OF CENTRAL EXCISE LUCKNOW Appellant(s)
VERSUS
M/S. NPS POWER INDUSTRIES Respondent(s)
O R D E R
It is stated by Ms. Sunita Sharma, learned counsel representing Mr. B.K. Prasad, learned Standing Counsel for the UOI that the monetary value of the above appeal is below the ceiling limit fixed in the circular. Therefore, she seeks permission to withdraw the appeals.
The appeals are accordingly dismissed as withdrawn. However, the question of law is left open.
.........................J. [V. RAMASUBRAMANIAN] NEW DELHI;
NOVEMBER 27, 2020.
Signature Not Verified Digitally signed by Jatinder Kaur Date: 2020.12.01 13:20:09 IST Reason: ITEM NO.23 Court 12 (Video Conferencing) SECTION XVII-A 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). 12217-12218/2018 COMMISSIONER OF CENTRAL EXCISE LUCKNOW Appellant(s) VERSUS M/S. NPS POWER INDUSTRIES Respondent(s)
Date : 27-11-2020 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN [IN CHAMBER] For Appellant(s) Ms. Sunita Sharma, Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. Gaurav, AOR UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed as withdrawn as per the signed order.
(JATINDER KAUR) (BEENA JOLLY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) [Signed Order is placed on the file]