Supreme Court - Daily Orders
Cairn Energy India Pvt. Ltd. (Now Known ... vs Commissioner Of Central Excise And ... on 20 February, 2020
Author: Indira Banerjee
Bench: Indira Banerjee
ITEM NO.26 COURT NO.15 SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 27015/2020, in R.P.(C) No. 630-631/2020 in C.A. No. 5755-
5756/2019
CAIRN ENERGY INDIA PVT. LTD. (NOW KNOWN AS VEDANTA LTD.)
Petitioner(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS VISAKHAPATNAM II
Respondent(s)
IA No. 138601/2019 - ORAL HEARING
IA No. 27015/2020 - WITHDRAWAL OF CASE / APPLICATION)
Date : 20-02-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE
[IN CHAMBER]
For Petitioner(s) Mr. Udit Jain, Adv.
Mr. M. P. Devanath, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for withdrawal of the Review Petitions is allowed.
The Review Petitions are dismissed in terms of Signed Order.
Pending applications, if any, are disposed of. (NEELAM GULATI) (RAJINDER KAUR) AR-cum-PS ASSISTANT REGISTRAR (Signed Order is placed on the file) Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2020.02.20 17:17:32 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION INTERLOCUTORY APPLICATION NO. 27015 OF 2020 IN REVIEW PETITION(C) Nos. 630-631 OF 2020 IN CIVIL APPEAL Nos. 5755-5756 OF 2019 CAIRN ENERGY INDIA PVT. LTD. (NOW KNOWN AS VEDANTA LTD.) Applicant/Petitioner(s) VERSUS COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS VISAKHAPATNAM II Respondent(s) O R D E R Application for withdrawal of the Review Petitions is allowed.
Accordingly, the Review Petitions are dismissed as withdrawn.
Consequently, no orders are required on the application for oral hearing.
…..............J (INDIRA BANERJEE) NEW DELHI FEBRUARY 20, 2020