Supreme Court - Daily Orders
Bharat Petroleum Corporation Ltd. vs Commissioner Of Central Excise Nashik ... on 15 February, 2021
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
IA No.31492/2020
in
Civil Appeal….. D.No(s).3994/2019
M/s. Indian Oil Corporation Ltd. Appellant(s)
VERSUS
Commissioner of Central Excise, Patna Respondent(s)
WITH
IA NO. 42984 of 2020 in Civil Appeal No(s). 3465 of 2018
with
IA NO. 42968 of 2020 in Civil Appeal No(s). 806 of 2017
with
IA NO.33988 of 2020 in Civil Appeal No(s).8219-8224 of 2017
with
IA NO. 69784 of 2020 in Civil Appeal No(s).8063-8069 of 2010
O R D E R
Applications for withdrawal of the Civil Appeals have been filed. Considering the averments in the applications and hearing the learned counsel for the appellants, the Appeals stand disposed of, in terms of the applications. It is ordered accordingly.
The Civil Appeals are disposed of. The Applications for withdrawal are disposed of accordingly.
…………………………………………….J. Signature Not Verified [HRISHIKESH ROY] Digitally signed by Jatinder Kaur Date: 2021.02.17 16:32:51 IST Reason: New Delhi.
February 15, 2021.
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ITEM NO.7 Court 17 (Video Conferencing) 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
Civil Appeal No(s). 5642/2009
BHARAT PETROLEUM CORPORATION LTD. Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE NASHIK COMMISSIONERATE Respondent(s) (ONLY APPLICATIONS FOR WITHDRAWAL OF CASE ARE LISTED AGAINST THIS ITEM IN CIVIL APPEAL NOS.8063-8069/2010, 806/2017, 8219-24/2017 AND 3465/2018 AND in CIVIL APPEAL DIARY NO. 3994/2019) WITH C.A. No. 8063-8069/2010 (III) (FOR WITHDRAWAL OF CASE/APPLICATION ON IA 69784/2020 IA No. 69784/2020 - WITHDRAWAL OF CASE/APPLICATION) C.A. No. 806/2017 (IV-A) (FOR WITHDRAWAL OF CASE/APPLICATION ON IA 42968/2020 IA No. 42968/2020 - WITHDRAWAL OF CASE/APPLICATION) C.A.No.8219-8224/2017 (III) IA No. 33988/2020 - WITHDRAWAL OF CASE /APPLICATION) C.A. No. 3465/2018 (IV-A) FOR WITHDRAWAL OF CASE / APPLICATION ON IA 42984/2020 IA No. 42984/2020 - WITHDRAWAL OF CASE/APPLICATION) Diary No(s). 3994/2019 (XVII-A) FOR WITHDRAWAL OF CASE/APPLICATION ON IA 31492/2020 IA No. 31492/2020 - WITHDRAWAL OF CASE / APPLICATION) Date : 15-02-2021 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY [IN CHAMBER] For the parties Ms. Neha Agarwal, Adv.
Mr. E. C. Agrawala, AOR Mr. B. Krishna Prasad, AOR Ms. Apeksha Mehta, Adv.
Ms. Mounica Kasturi, Adv. Ms. Charanya Lakshmikumaran, AOR Mr. Parijat Sinha, AOR 3 Mr. Devesh Mishra, Adv.
Mr. Rudra Dutta, Adv.
Ms. Pallak Bhagat, Adv.
Ms. Reshmi Rea Sinha, Adv.
UPON hearing the counsel the Court made the following O R D E R The Civil Appeals are disposed of as per the signed order.
The Applications for withdrawal are disposed of accordingly.
(JATINDER KAUR) (ANITA RANI AHUJA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR [Signed Order is placed on the file]