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Karnataka High Court

M/S Lakshminarayana Mining Company vs The Commissioner Of Central Excise & ... on 25 June, 2014

Bench: N.K.Patil, B.Sreenivase Gowda

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 IN THE HIGH COURT OF KARNATAKA AT BANGALORE

       DATED THIS THE 25TH DAY OF JUNE, 2014,

                       : PRESENT :

           THE HON'BLE MR. JUSTICE N.K. PATIL

                            AND

  THE HON'BLE MR. JUSTICE B. SREENIVASE GOWDA

           WRIT APPEAL NO. 1492 OF 2014 (T-TAR)

Between:

M/s. Lakshminarayana Mining Company,
100% EOU, Exporters of Iron Ores,
ML.2487, 'A' Block, Near Siddapur Village,
Sandur Taluk, Bellary District,
Karnataka-583 119.

Head Office:

M/s. Lakshminarayana Mining Company,
Old No.33, New No.100,
Sannidhi Road, Basavanagudi,
Bangalore-4.
Rep. by Shri. D.N. Gopalakrishna, Partner.
                                             ... Appellant

(By Shri. V.R. Balasubramani, Advocate)

And:

   1. The Commissioner of Central Excise & Customs,
      Mysore Zone, No.S1/S2, Vinaya Marga,
      Siddartha Nagar, Mysore-570 011.
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  2. The Assistant Commissioner of Central Excise,
     Customs and Service Tax,
     Bellary Division, No.351, GSM Road,
     Gandhi Nagar, Bellary-583 101.

  3. The Superintendent of Central Excise,
     Hospet 'A' Range, Patel Nagar,
     Hospet-583 201.
                                             ... Respondents
                           ****

     This Writ Appeal is filed under Section 4 of the
Karnataka High Court Act, praying to set aside the Order
passed by the learned Single Judge in Writ Petition No.
9249/2014 dated 05/06/2014.

      This Writ Appeal coming on for Preliminary Hearing,
this day, N.K. Patil J., delivered the following:

                    JUDGMENT

The appellant, questioning the correctness or otherwise of the order impugned passed by the learned Single Judge, in Writ Petition No.9249/2014 dated 5th June 2014, has presented this writ appeal.

2. We have heard Shri. Balasubramani, V.R., learned counsel appearing for appellant, for quite some time. During the course of submission, he submitted 3 that the instant appeal may be dismissed as not pressed.

3. His submission is placed on record. In the light of the submission of the learned counsel appearing for appellant, as stated supra, the writ appeal is dismissed as not pressed. Ordered accordingly.

SD/-

JUDGE SD/-

JUDGE BMV*