Supreme Court - Daily Orders
Commissioner Central Excise And ... vs M/S.. Swagat Synthetics Through ... on 2 March, 2020
Author: S. Abdul Nazeer
Bench: S. Abdul Nazeer
ITEM NO.14 COURT NO.14 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 2357/2020, in Civil Appeal No(s). 8615/2011
COMMISSIONER CENTRAL EXCISE AND CUSTOMS SURAT I Appellant(s)
VERSUS
M/S.. SWAGAT SYNTHETICS THROUGH MANAGING DIRECTOR Respondent(s)
(For IA 2357/2020 Application for Withdrawal in Civil Appeal 8615
of 2011
IA No. 2357/2020 - WITHDRAWAL OF CASE / APPLICATION)
Date : 02-03-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
[IN CHAMBER]
For Appellant(s) Mr. T.A. Khan, adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Rahul Narayan, AOR
Ms. Mala Narayan, Adv.
Mr. Shashwat Goel, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Application for withdrawal of Appeal is allowed. The Appeal is dismissed as withdrawn in terms of the signed order.
(NEELAM GULATI) (RAJINDER KAUR) AR cum PS ASSISTANT REGISTRAR (Signed Order is placed on the file) Signature Not Verified Digitally signed by GEETA AHUJA Date: 2020.03.03 17:23:01 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION INTERLOCUTORY APPLICATION NO. 2357 OF 2020 IN CIVIL APPEAL NO. 8615 OF 2011 COMMISSIONER CENTRAL EXCISE AND CUSTOMS SURAT I Appellant(s) VERSUS M/S.. SWAGAT SYNTHETICS THROUGH MANAGING DIRECTOR Respondent(s) O R D E R Learned counsel for the applicant/appellants has filed an application for withdrawal of the appeal stating therein that the tax amount involved is less than two crores, hence matter comes under the low tax effects.
Consequently, the Application for withdrawal of Appeal is allowed.
As a sequel to above, the Appeal is dismissed as withdrawn.
.............................J. (S. ABDUL NAZEER) NEW DELHI MARCH 02, 2020