Supreme Court of India
M/S Huawei Technologies Co.Ltd. vs Designated Auth.Min.Of Commerce And ... on 20 October, 2021
Author: B.V. Nagarathna
Bench: B.V.Nagarathna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. No. 47584/2021
IN
CIVIL APPEAL NO.6352 OF 2012
M/S DSM NUTRITIONAL PRODUCTS LTD. Petitioner
VERSUS
UNION OF INDIA & ORS Respondents
O R D E R
Learned Counsel Ms. Praveena Gautam submitted that the issues raised in this appeal do not call for any further consideration as they have become academic in nature and hence an application has been filed seeking withdrawal of the appeal.
Submission of the learned counsel for the appellant is placed on record.
The appeal is dismissed as withdrawn. Application is accordingly, disposed of.
.....................J. (B.V.NAGARATHNA) New Delhi October 20, 2021 Signature Not Verified Digitally signed by Indu Marwah Date: 2021.10.23 11:43:19 IST Reason: