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Supreme Court - Daily Orders

Commr.Of Cen.Exc.Rohtak vs Hindustan Petroleum Corp.Ltd. on 25 August, 2014

Author: V. Gopala Gowda

Bench: V. Gopala Gowda

  ITEM NO.43                              COURT NO.13                 SECTION III

                                S U P R E M E C O U R T O F      I N D I A
                                        RECORD OF PROCEEDINGS

  Civil Appeal Diary No(s).                 25435/2012

  COMMR.OF CEN.EXC.ROHTAK                                             Appellant(s)

                                                 VERSUS

  HINDUSTAN PETROLEUM CORP.LTD.                                       Respondent(s)

  (office report on default)


  Date : 25/08/2014 This appeal was called on for hearing today.

  CORAM :
                              HON'BLE MR. JUSTICE V. GOPALA GOWDA
                                            [IN CHAMBER]

  For Appellant(s)
                                     Mr. Ravindra Kumar Verma, Adv.
                                     Mr. B. Krishna Prasad ,Adv.

  For Respondent(s)


                           UPON hearing the counsel the Court made the following
                                              O R D E R

The appeal is dismissed as withdrawn in terms of the signed order.

(VINOD KUMAR) (H.S.PARASHER) COURT MASTER COURT MASTER (Signed order is placed on the file) Signature Not Verified Digitally signed by Vinod Kumar Date: 2014.09.27 11:56:27 IST Reason: REVISED ITEM NO.43 COURT NO.13 SECTION III S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CIVIL APPEAL NOS. 8622-8623 OF 2014 (arising out of Civil Appeal Diary No(s). 25435/2012) COMMR.OF CEN.EXC.ROHTAK Appellant(s) VERSUS HINDUSTAN PETROLEUM CORP.LTD. Respondent(s) (office report on default) Date : 25/08/2014 These appeals were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE V. GOPALA GOWDA [IN CHAMBER] For Appellant(s) Mr. Ravindra Kumar Verma, Adv. Mr. B. Krishna Prasad ,Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed as withdrawn in terms of the signed order.
(VINOD KUMAR) (H.S.PARASHER) COURT MASTER COURT MASTER (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS. 8622-8623 OF 2014 (DIARY NO(S).25435/2012) COMMR.OF CEN.EXC.ROHTAK Appellant(s) VERSUS HINDUSTAN PETROLEUM CORP.LTD. Respondent(s) O R D E R Learned counsel for the appellant seeks permission of this Court to withdraw the appeal.
Permission granted.
The appeals are dismissed as withdrawn.
...........J. (V.GOPALA GOWDA) NEW DELHI AUGUST 25, 2014