Supreme Court - Daily Orders
Commissioner Of Customs Central Excise ... vs M/S Needle Industries (India) Pvt Ltd on 27 January, 2020
Author: M.R. Shah
Bench: M.R. Shah
IN TH SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL D.NO. 7411 OF 2019
COMMISSIONER OF CUSTOMS CENTRAL EXCISE AND SERVICE TAX SALEM
Petitioner(s)
VERSUS
M/S NEEDLE INDUSTRIES (INDIA) PVT LTD Respondent(s)
O R D E R
The Ld. Counsel, appearing for the petitioner, has placed on record the communication to withdraw the present appeal. The communications dt. 3.9.2019, 13.1.2020 & 23.1.2020 be taken on record.
In view of the matter, the appeal stands dismissed as withdrawn.
……………………………………………J [M.R. SHAH] NEW DELHI DATED:27.1.2020 Signature Not Verified Digitally signed by Manaswini Sharma Date: 2020.01.31 10:58:14 IST Reason: ITEM NO.28 COURT NO.8 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 Diary No(s). 7411/2019 COMMISSIONER OF CUSTOMS CENTRAL EXCISE AND SERVICE TAX SALEM Petitioner(s) VERSUS M/S NEEDLE INDUSTRIES (INDIA) PVT LTD Respondent(s) Date : 27-01-2020 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.R. SHAH [IN CHAMBER] For Petitioner(s) Mr. B. Krishna Prasad, AOR Mr. Shantanu Awasthi, Adv For Respondent(s) Mr. Rahul Bansal, Adv M/S. Parekh & Co., AOR UPON hearing the counsel the Court made the following O R D E R The Ld. Counsel, appearing for the petitioner, has placed on record the communication to withdraw the present appeal. The communications dt. 3.9.2019, 13.1.2020 & 23.1.2020 be taken on record.
In view of the matter, the appeal stands dismissed as withdrawn.
(MANASWINI DEVI SHARMA) (VIRENDER SINGH) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (Signed Order is placed on the file)