Rajasthan High Court - Jaipur
M/S Radiant Silk Mills P Ltd vs Commissioner Of Central Excise on 30 September, 2010
Author: Arun Mishra
Bench: Arun Mishra
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR. JUDGMENT M/s Radiant Silk Mills (P) Ltd. & another. Versus Commissioner of Central Excise (Appeals), Jaipur II & another. DB CIVIL WRIT PETITION NO.5798/2009. Under Articles 226 & 227 of the Constitution of India. DATE OF ORDER: 30th September, 2010. PRESENT HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE SATYA PRAKASH PATHAK Mr. Sudhir Gupta for the appellants. Mr. Anil Mehta for the respondents.
Counsel appearing on behalf of the petitioners has submitted that the appeal out of which interim order arose against which the instant writ petition has been filed has been decided vide order dated 27.4.2010.
In view of aforesaid submission of the learned counsel and the order dated 27.4.2010, the writ petition is dismissed having been rendered infructuous.
(SATYA PRAKASH PATHAK),J (ARUN MISHRA),J. BBLM