Supreme Court - Daily Orders
M/S. Gujarat Ambuja Exports Ltd. vs Commissioner Of Central Excise, ... on 9 January, 2017
REVISED
ITEM NO.83 REGISTRAR COURT. 2 SECTION IIIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. M V RAMESH
R.P.(C) D 29844/2016 In C.A. No. 3302/2008
M/S. GUJARAT AMBUJA EXPORTS LTD. Petitioner(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE, AHMEDABAD Respondent(s)
Date : 09/01/2017 This petition was circulated today.
For Petitioner(s) Mr. Devvrat,Adv.
Mr. M. P. Devanath,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
What gets revealed from the perusal of the office report is that the Ld. Counsel for the petitioner has filed a letter for the withdrawal of this Petition which is an unregistered one. Since the petition has not been registered as yet, therefore, the same is permitted to be withdrawn.
Mr. Devvrat, Ld. Counsel has stated that his name has not been generated in the Cause List. Office shall rectify the database accordingly.
Signature Not Verified Digitally signed by MADHU GROVER Date: 2017.01.13 15:00:14 IST Reason:(M V RAMESH) Registrar MG