Karnataka High Court
M/S Trac Air Conditioning Systems vs Deputy Commissioner Of Central Excise ... on 1 July, 2009
IN THE HIGH COURT 0? KARNATAKA AT Bz'*;N(?§;?&x}})'f'«';;\:Ei_:?Ef*§_ DATED THIS THE 33.81' DAY OF JULY E _ BEFORE T % V 3 THE HC}N'BLE 1\/Iii'.JUS'I'ICEi 'V CRIMINAL REVISION VPE3fITIc5:=a_:.iSID. V BETWEEN 1' A V V V % 1. M] S Tn-zic Air Flot No 63436 & ?3----76. r D ' '-- 'D .. D KIADB Industrial Area,,_K1 1_ D (Rept. by l)_i3;'r:§:tor331'i;' Atgil I «. 2 M / 3. CdD.di't:i€.§I3ef'*?Vt. Ltd. N9 33, '*~1st" ragga Read; '1é'¢«s1ggé Eion111i1'AVL;'=;you"§:, ' B;a1:g'a1orce? 1 (I?.¢I3t. 'by Dii'e(;fD1_' Dev) 3 shfifinfi Dev . D VDi1'c:ct(:}r PETITEONERS " API'a.A1§é1S;'i:**f0r Sri.G. Sampath and Sri. S. Raghu, Advsa . H Deputy €;bmtfiissioncr of _ ',_Ce;ntra1 Ergcise (legal) ' V '1"3a;;ga1o:re RESPGNDENT _ "g%s:~;.D Ijrvai N. Ramanand, case.) This Criminal Revision Petition is flied under Sectinn 397 V' Cr.P.C by the advocate for the petitioners praying that this Horfble Court may be ialeased to set aside the order of rejection 2 dt.21.1B.O5 passed in C.C.No.1I92/03 on the file: of the Spi. Court for economic ofiefices, Bangalore. This Criminal Revision Petition ccazning on for §:1cariJ1g, this day, the Court, made the folioswing: ' ORDER
Memo is filed by the counselfprb the .
permission to Withdraw the file appropriate appiication beforé' tigge the Memo filed and the sub¥¥iisL$:iot;_ T_:v'.::l1c }p€:tii;ion is dismissed as peféfiflnem to file any suc'i'* permits. The petition is accoItfit2.g13% " n /' ' k L Iudgé