Supreme Court - Daily Orders
Commissioner Of Customs vs M/S Ashu Exports,Chennai Through ... on 21 November, 2022
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
IA No. 2165 OF 2022
IN
CIVIL APPEAL NO. 5320 OF 2010
COMMISSIONER OF CUSTOMS Appellant(s)
VERSUS
M/S ASHU EXPORTS,CHENNAI THROUGH PROPERIETOR Respondent(s)
ORDER
Counsel for the appellant seeks permission to withdraw this appeal.
Permission granted.
Accordingly, IA No. 2165 of 2022 is allowed and the Civil appeal stands dismissed as withdrawn.
……………………………………………………………………….J. [PAMIDIGHANTAM SRI NARASIMHA] NEW DELHI;
NOVEMBER 21, 2022.
Signature Not Verified Digitally signed by SNEHA DAS Date: 2022.11.24 10:36:29 IST Reason: ITEM NO.1704 COURT NO.13 SECTION XII 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. 5320/2010 COMMISSIONER OF CUSTOMS Appellant(s) VERSUS M/S ASHU EXPORTS,CHENNAI THROUGH PROPERIETOR Respondent(s)
(IA No. 2165/2022 - WITHDRAWAL OF CASE / APPLICATION) Date : 21-11-2022 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA [IN CHAMBERS] For Appellant(s) Mr. Sandeep, Adv.
Mr. Sunil Prakash Pandey, Adv. Mr. Avadhesh Kumar Dubey, Adv. Mr. Hari Singh, Adv.
Mr. B. Krishna Prasad, AOR Ms. Savita Singh, Adv.
Mr. Mukesh Kumar Maroria, AOR For Respondent(s) Mr. Rameshwar Prasad Goyal, AOR UPON hearing the counsel the Court made the following O R D E R IA No. 2165 of 2022 is allowed and the Civil appeal stands dismissed as withdrawn in terms of the signed order.
(SNEHA DAS) (MONIKA DEY) SENIOR PERSONAL ASSISTANT BRANCH OFFICER
(Signed order is placed in the file)