Supreme Court - Daily Orders
M/S. Kumho Petrochemicals Co. Ltd. vs Designated Authority . on 8 May, 2015
Bench: Chief Justice, Arun Mishra
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ITEM NO.44 COURT NO.1 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).12086-12087/2015
(Arising out of impugned final judgment and order dated 26/12/2014
in AN No. 6/2009 and AN No. 9/2009 passed by the Central Excise
Service Tax Appelate Tribunal)
M/S. KUMHO PETROCHEMICALS CO. LTD. AND ANR. Petitioner(s)
VERSUS
DESIGNATED AUTHORITY AND ORS. Respondent(s)
(With prayer for interim relief and office report)
(I.A. No.1-2 – appln.(s) for bringing additional facts on record)
WITH
S.L.P.(C)...CC No. 8088/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
Date: 08/05/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. V. Lakshmi Kumaran, Adv.
SLP 12086-87/2015 Mr. M. P. Devanath,Adv.
Mr. Atul Gupta, Adv.
Mr. Bhargava Manasatta, Adv.
Mr. Satish T.D., Adv.
CC No. 8088/2015 Mr. Basava Prabhu S. Patil, Sr. Adv.
Ms. Reena Khir, Adv.
Mr. Rajesh Sharma, Adv.
Mr. Sanjay Sharawat,Adv.
Mr. Ratish Kumar, Adv.
For Respondent(s) Mr. Basava Prabhu S. Patil, Sr. Adv.
SLP 12086-87/2015 Ms. Reena Khir, Adv.
Mr. Rajesh Sharma, Adv.
Signature Not Verified
Mr. Sanjay Sharawat,Adv.
Digitally signed by
Mr. Ratish Kumar, Adv.
NEETU KHAJURIA
Date: 2015.05.09
12:20:47 IST
CC No. 8088/2015
Reason:
Mr. V. Lakshmi Kumaran, Adv.
Mr. M. P. Devanath,Adv.
Mr. Atul Gupta, Adv.
Mr. Bhargava Manasatta, Adv.
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Mr. Satish T.D., Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C)No(s).12086-12087/2015 Learned counsel for the petitioners, on instructions, seeks permission of this Court to withdraw these special leave petitions with liberty to the petitioners, if they so desire, to question the correctness or otherwise of the order that may be passed by the designated authority, Director General of Anti-Dumping and allied duties, before an appropriate forum by taking up all such contentions which are available to them including the contentions raised in these special leave petitions.
Permission sought for is granted. The special leave petitions are disposed of as withdrawn with the aforesaid liberty. S.L.P.(C)...CC No. 8088/2015 Delay condoned.
Learned counsel for the petitioner, on instructions, seeks permission of this Court to withdraw this special leave petition with liberty to the petitioner, if it so desires, to question 3 the correctness or otherwise of the order that may be passed by the designated authority, Director General of Anti-Dumping and allied duties, before an appropriate forum by taking up all such contentions which are available to it including the contentions raised in this special leave petition.
Permission sought for is granted. The special leave petition is disposed of as withdrawn with the aforesaid liberty.
(Neetu Khajuria) (Vinod Kulvi)
Sr.P.A. Assistant Registrar