Supreme Court - Daily Orders
M/S Kisan Co-Operative Sugar Factory ... vs C.C.E. Meerut-I on 5 July, 2016
Bench: Madan B. Lokur, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO...... of 2016
(@ CIVIL APPEAL DIARY NO. 15821 of 2016)
M/S KISAN CO-OPERATIVE SUGAR FACTORY LTD, SARSAWA Appellant(s)
VERSUS
C.C.E. MEERUT-I Respondent(s)
O R D E R
Learned counsel seeks leave to withdraw the appeal. He says that he would like to file a review petition before the Customs, Excise & Service Tax Appellate Tribunal.
Leave and liberty granted.
The civil appeal is dismissed as withdrawn with aforesaid liberty.
…....................J. [Madan B. Lokur] …....................J. [R.K. Agrawal] NEW DELHI;
JULY 05, 2016.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.07.06 12:01:47 IST Reason: 1 ITEM NO.52 COURT NO.7 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 Diary No(s). 15821/2016 M/S KISAN CO-OPERATIVE SUGAR FACTORY LTD, SARSAWA Appellant(s) VERSUS C.C.E. MEERUT-I Respondent(s) (With appln. (s) for condonation of delay in filing appeal) Date : 05/07/2016 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Mr. Prakash Kumar Singh,Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed as withdrawn in terms of the signed order.
(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master
[Signed order is placed on the file] 2