Supreme Court - Daily Orders
Kamal Jeet Singh vs Commissioner Central Excise on 12 September, 2014
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.16 COURT NO.14 SECTION II
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 (Crl.) No(s). 6800/2014
(Arising out of impugned final judgment and order dated 07/08/2014
in S.B.CRMBA No. 8811/2014 passed by the High Court Of Rajasthan
At Jaipur)
KAMAL JEET SINGH AND ANR. Petitioner(s)
VERSUS
COMMISSIONER CENTRAL EXCISE Respondent(s)
(with appln. (s) for exemption from filing O.T. and ex-parte
ad-interim bail)
Date : 12/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s)
Mr. P. K. Manohar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners seeks leave to withdraw the petition. Leave granted. The special leave petition is accordingly dismissed as withdrawn.
(VINOD KUMAR) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2014.09.13
11:11:55 IST
Reason: