Supreme Court - Daily Orders
Imtiaz Ahmed vs Commissioner Of Customs, Mangalore on 11 March, 2016
Bench: Madan B. Lokur, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2432 of 2016
IMTIAZ AHMED Appellant(s)
VERSUS
COMMISSIONER OF CUSTOMS, MANGALORE Respondent(s)
O R D E R
Learned counsel for the appellant seeks leave to withdraw the appeal. He says that he would like to independently challenge the preventive detention.
Leave to withdraw the appeal is granted.
The civil appeal is dismissed as withdrawn.
…....................J. [Madan B. Lokur] …....................J. [N.V. Ramana] NEW DELHI MARCH 11, 2016 Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2016.03.15 15:32:59 IST Reason: 1 ITEM NO.17 COURT NO.8 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 No(s). 2432/2016 IMTIAZ AHMED Appellant(s) VERSUS COMMISSIONER OF CUSTOMS, MANGALORE Respondent(s) (With appln. (s) for directions and exemption from filing c/c of the impugned judgment and office report) Date : 11/03/2016 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE N.V. RAMANA For Appellant(s) Mr. Saurabh Kirpal, Adv.
Mr. Wattan Sharma, Adv.
For Mr. Nikhil Jain,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed as withdrawn in terms of the signed order.
(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master
[Signed order is placed on the file] 2