Supreme Court - Daily Orders
M/S Centrury Denim vs Commissioner Of Central Excise Indore on 23 January, 2020
Author: Chief Justice
Bench: Chief Justice, S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.116 COURT NO.1 SECTION XVII-A
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. 5479-5482/2008
M/S CENTRURY DENIM Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE (INDORE) M.P. Respondent(s)
(With appln. Withdrawal of the appeal)
Date : 23-01-2020 These appeals were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Appellant(s) Mr. Kavin Gulati, Sr. Adv.
Mr. Nakul Gandhi, Adv.
Ms. Swikriti Singhania, Adv.
Mr. Anmol Jassal, Adv.
For Mrs. Manik Karanjawala, AOR
For Respondent(s) Ms. Pinky Anand, Ld. ASG
Mr. Arijit Prasad, Sr. Adv.
Ms. Nisha Bagchi, Adv.
Mr. Balendu Shekhar, Adv.
Ms. Saudamini Sharma, Adv.
Mr. B. Krishna Prasad, AOR
Mrs. Anil Katiyar, AOR
UPON hearing the counsel the Court made the following
O R D E R
The appeals are dismissed as withdrawn.
Pending application stands disposed of.
[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR [ Signed order is placed on the file ] Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2020.01.24 18:35:10 IST Reason: IN THE SUPREME COURT OF INDIA CIVILL APPELLATE JURISDICTION CIVIL APPEAL NOS. 5479-5482 OF 2008 M/S. CENTURY DENIM .. APPELLANT(S) VERSUS COMMISSIONER OF CENTRAL EXCISE, INDORE (M.P.) .. RESPONDENT(S) O R D E R Mr. Kavin Gulati, learned senior counsel for the appellant seeks permission to withdraw these appeals.
Permission sought for is granted.
The appeals are dismissed as withdrawn accordingly.
.................CJI.
[ S.A. BOBDE ] ...................J. [ S. ABDUL NAZEER ] ....................J. [ SANJIV KHANNA ] NEW DELHI, JANUARY 23, 2020.