Bombay High Court
Maxim Tubes Company Private Limited ... vs Union Of India Through Secretary ... on 3 July, 2023
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
2023:BHC-AS:17950-DB 10.WP9720_2021.DOC
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 9720 OF 2021
Maxim Tubes Co. Pvt. Ltd., through Krunal Patel ... Petitioners
& Anr.
Versus
Union of India, through Secretary, Ministry of ...Respondents
Finance & Ors.
Mr. Abhishek Rastogi i/b. Mr. Sushant A. Valimbe for the petitioners.
Mr. Jitendra B. Mishra a/w. Ms. Sangeeta Yadav for the respondents.
_______________________
CORAM: G. S. KULKARNI &
JITENDRA JAIN, JJ.
DATED: 3 July, 2023
_______________________
P.C.
1. After this petition was heard for sometime, Mr. Rastogi, learned counsel for the petitioners, on instructions, seeks leave to withdraw this petition contending that the issue which the petitioners intend to canvass in the present proceeding is an issue subject matter of consideration by the Supreme Court in Canon (India) Pvt. Ltd. vs. Commissioner of Customs1
2. Accepting Mr. Rastogi's submission, we permit the petitioners to withdraw this petition. All contentions are expressly kept open.
3. Disposed of as withdrawn. No costs.
(JITENDRA JAIN, J.) (G. S. KULKARNI , J.) 1 AIR 2021 SC 1699 Page 1 of 1 3 July, 2023 ::: Uploaded on - 03/07/2023 ::: Downloaded on - 04/07/2023 21:18:34 :::