Supreme Court - Daily Orders
The Commissioner Central Excise And ... vs M/S. Mafatlal Industries Ltd. Through ... on 31 January, 2020
Bench: Indira Banerjee, Sanjiv Khanna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9056 OF 2011
THE COMMISSIONER, CENTRAL
EXCISE AND CUSTOMS, DAMAN
COMMISSIONERATE AT VAPI Appellant(s)
VERSUS
M/S. MAFATLAL INDUSTRIES LTD. Respondent(s)
WITH
SPECIAL LEAVE PETITION (C) NO. 29508 OF 2011
O R D E R
By way of I.A. Nos. 186244/2019 and 163566/2019, the learned counsel for the appellant/petitioner seeks leave to withdraw these matters.
Permission is granted.
The civil appeal and the Special Leave Petition are, accordingly, dismissed as withdrawn. However, we keep the questions of law open.
I.As. are disposed of.
.......................J. [ INDIRA BANERJEE ] .......................J. [ SANJIV KHANNA ] New Delhi;
January 31, 2020.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2020.02.05 16:56:09 IST Reason: ITEM NO.2 COURT NO.16 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). 9056/2011 THE COMMISSIONER CENTRAL EXCISE AND CUSTOMS DAMAN COMMISSIONERATE AT VAPI Appellant(s) VERSUS M/S. MAFATLAL INDUSTRIES LTD. Respondent(s) (IA No. 186244/2019 - WITHDRAWAL OF CASE / APPLICATION) WITH SLP(C) No. 29508/2011 (III) (IA No. 163566/2019 - WITHDRAWAL OF CASE / APPLICATION) Date : 31-01-2020 These matters were called on for hearing today. CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE HON'BLE MR. JUSTICE SANJIV KHANNA For Appellant(s) Mr. Aditya Sharma, Adv.
Ms. Sunita Rani Singh, Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. Mohinder Jit Singh, AOR UPON hearing the counsel the Court made the following O R D E R The civil appeal and the Special Leave Petition are dismissed as withdrawn.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)