Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Greater Noida Industrial Development ... vs Commissioner Of Customs, Central ... on 1 February, 2021

Author: R. Subhash Reddy

Bench: R. Subhash Reddy

                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL APPELLATE JURISDICTION


                                  CIVIL APPEAL NOS.10869-10920 OF 2017


                      RIICO LTD. ETC. ETC.                                       APPELLANT(S)


                                                     VERSUS


                      COMMISSIONER OF CENTRAL EXCISE, JAIPUR ETC. ETC. RESPONDENT(S)


                                                 O R D E R

I.A. No.64979/2020 This application is filed for withdrawal of the civil appeals.

Heard counsel for the applicant and also perused the application filed for withdrawal.

In paragraph 5 of the application the applicant has mentioned the civil appeal numbers for which permission is sought for withdrawal of civil appeals.

In view of the reasons stated in the application, the application is allowed. The civil appeals, mentioned in paragraph 5 of the application as Sl. No.1 to 19 only, stand dismissed as withdrawn.

...................J. (R. SUBHASH REDDY) New Delhi;

                      February 01, 2021
Signature Not Verified

Digitally signed by
ARJUN BISHT
Date: 2021.02.02
15:46:39 IST
Reason:
ITEM NO.9      Court 7 (Video Conferencing)                SECTION XI

                S U P R E M E C O U R T O F        I N D I A
                        RECORD OF PROCEEDINGS

Petition(s) for Special Leave to Appeal (C) No(s).23728/2015 GREATER NOIDA INDUSTRIAL DEVELOPMENT AUTHORITY Petitioner(s) VERSUS COMMISSIONER OF CUSTOMS, CENTRAL EXCISE AND SERVICE TAX, NOIDA Respondent(s) (ONLY C.A NO.10869-10920/2017 IS TO BE LISTED BEFORE HON'BLE CHAMBER JUDGE) WITH C.A. No. 10869-10920/2017 (XVII-A) (FOR WITHDRAWAL OF CASE/APPLICATION ON IA 64979/2020, IA No.64985/2020 - EXEMPTION FROM FILING AFFIDAVIT) Date : 01-02-2021 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE R. SUBHASH REDDY [IN CHAMBER] For Petitioner(s) Ms. Apeksha Mehta, Adv.
Mr. Aditya Bhattacharya, Adv. Mr. Punit Dutt Tyagi, AOR Mr. Jasmeet Singh, AOR For Respondent(s) Mr. B. Krishna Prasad, AOR UPON hearing the counsel the Court made the following O R D E R C.A. Nos.10869-10920/2017 The civil appeals, mentioned in paragraph 5 of the application (I.A. No.64979/2020) as Sl. No.1 to 19 only, stand dismissed as withdrawn in terms of the signed order. (ARJUN BISHT) (RENU BALA GAMBHIR) COURT MASTER (SH) BRANCH OFFICER (signed order is placed on the file)