Supreme Court - Daily Orders
Commnr. Of Customs, Pune vs M/S. Dabhol Power Co. on 3 November, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 8094-8096 OF 2004
COMMISSIONER OF CUSTOMS, PUNE ... Appellant
VERSUS
M/S. DABHOL POWER CO. ... Respondent
O R D E R
Mr. K. Radhakrishnan, learned senior counsel appearing for the appellant, has handed over the Additional Affidavit dated 29.10.2015 in the Court today wherein it is mentioned that the parties have settled the matter and in view of the Deed of Settlement dated 30.09.2015 which is signed between the parties, the appellant wants to withdraw the present appeal.
The appeal is dismissed as withdrawn. The parties shall remain bound by the terms of settlement on which Deed dated 30.09.2015 is signed between them.
Learned counsel for the appellant shall also ensure that a copy of the Deed is supplied to the respondent.
........................, J. [ A.K. SIKRI ] Signature Not Verified ........................, J. [ ROHINTON FALI NARIMAN ] Digitally signed by ASHWANI KUMAR Date: 2015.11.07 13:40:48 IST Reason: New Delhi;
November 03, 2015.
ITEM NO.102 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. 8094-8096/2004 COMMNR. OF CUSTOMS, PUNE Appellant(s) VERSUS M/S. DABHOL POWER CO. Respondent(s) Date : 03/11/2015 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. K. Radhakrishnan, Sr. Adv. Ms. B. Sunita Rao, Adv. Mr. Anurag, Adv.
Ms. Nisha Bagchi, Adv. Ms. Puja, Adv.
Mr. B. Krishna Prasad, Adv.
For Respondent(s) Ms. L. Charanaya, Adv. Mr. Bhargava V. Desai, Adv. Ms. Saumya Mehrotra, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed as withdrawn in terms of the signed order.
(Nidhi Ahuja) (Renu Diwan) COURT MASTER COURT MASTER [Signed order is placed on the file.]