Supreme Court - Daily Orders
Texport Electronics Ltd. vs Addl.D.G., D.R.I., Kolkata on 23 July, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7253 OF 2005
TEXPORT ELECTRONICS LTD. ... Appellant
VERSUS
ADDITIONAL DIRECTOR GENERAL,
DIRECTORATE OF REVENUE INTELLIGENCE
KOLKATA & ANR. ... Respondents
O R D E R
Learned counsel for the appellant seeks permission to withdraw this appeal. Permission granted. Accordingly, the appeal stands dismissed as withdrawn.
......................., J. [ A.K. SIKRI ] ......................., J. [ ROHINTON FALI NARIMAN ] New Delhi;
July 23, 2015.
Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.07.29 17:43:48 IST Reason: ITEM NO.106 COURT NO.12 SECTION III S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No. 7253/2005 TEXPORT ELECTRONICS LTD. Appellant(s) VERSUS ADDL.D.G., D.R.I., KOLKATA & ANR. Respondent(s)
Date : 23/07/2015 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. Abhinav Gupta, Adv. Mr. Manu Maheshwari, Adv. Ms. Pratibha Jain, Adv.
For Respondent(s) Mr. Yashank Adhyaru, Sr. Adv. Ms. Sunita Rani Singh, Adv. Mr. Arijit Prasad, Adv. Mr. B. Krishna Prasad, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed as withdrawn in terms of the signed order.
(Nidhi Ahuja) (Suman Jain) COURT MASTER COURT MASTER [Signed order is placed on the file.]