Supreme Court - Daily Orders
Zydus Lifesciences Limited vs The Commissioner Of Central Excise ... on 22 March, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.8485 OF 2014
ASTIK DYESTUFF PRIVATE LIMITED .....Appellant(s)
Vs.
COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS .....Respondent(s)
O R D E R
Learned counsel for the appellant seeks liberty to withdraw the present appeal. He states that the dispute was settled under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019.
The appeal is dismissed as withdrawn.
...................J. (S. RAVINDRA BHAT) ....................J. (DIPANKAR DATTA) New Delhi;
March 22, 2023.
Signature Not Verified Digitally signed by NEETA SAPRA Date: 2023.03.25 11:41:19 IST Reason: ITEM NO.119 COURT NO.13 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(s). 2518-2519/2013 ZYDUS LIFESCIENCES LIMITED Appellant(s) VERSUS THE COMMISSIONER OF CENTRAL EXCISE AHMED Respondent(s) WITH C.A. No. 3796/2016 (III) C.A. No. 8485/2014 (III) Date : 22-03-2023 These appeals were called on for hearing today. CORAM : HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE DIPANKAR DATTA For Appellant(s) Mr. Ejaz Maqbool, AOR Mr. Saif Zia, Adv.
Mr. Harish Pandey, AOR Mr. Jay Savla, Sr. Adv.
Mr. Prakash Shah, Adv.
Mr. Mihir Mehta, Adv.
Mr. Jas Sanghvi, Adv.
Mr. Prabhat Kumar Chaurasia, Adv. Mr. Jasdeep Singh Dhillon, Adv. Mr. Rahul Gupta, AOR For Respondent(s) Mr. B. Krishna Prasad, AOR Mr. N. Venkatraman, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. Rupesh Kumar, Adv.
Mr. Raghav Sharma, Adv.
UPON hearing the counsel the Court made the following O R D E R C.A. No. 8485/2014 The appeal is dismissed as withdrawn in terms of signed order.
All pending applications are disposed of. (NEETA SAPRA) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)