Supreme Court - Daily Orders
M/S. S.S. Electricals vs The Commissioner Of Central Excise ... on 27 November, 2020
Author: V. Ramasubramanian
Bench: V. Ramasubramanian
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
INTERLOCUTORY APPLICATION NO.39987 OF 2020
IN
CIVIL APPEAL NOS.17012-17014 OF 2017
M/S. S.S. ELECTRICALS APPELLANT(s)
VERSUS
THE COMMISSIONER OF CENTRAL EXCISE KOHLAPUR RESPONDENT(s)
O R D E R
I.A.No.39987/2020 for withdrawal of civil appeals is allowed.
The Appeals are dismissed as withdrawn.
NEW DELHI ……………………………………………. .J.
27th November, 2020 [V. RAMASUBRAMANIAN)
Signature Not Verified
Digitally signed by
Rachna
Date: 2020.12.01
13:01:44 IST
Reason:
ITEM NO.11 Court 12 (Video Conferencing) SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 39987/2020 in Civil Appeal No(s). 17012-17014/2017
M/S. S.S. ELECTRICALS Appellant(s)
VERSUS
THE COMMISSIONER OF CENTRAL EXCISE KOHLAPUR Respondent(s)
(IA No.39987/2020(Application for withdrawal of Civil Appeal is to be list before Hon'ble Chamber Judge. IA No. 101492/2017 - CONDONATION OF DELAY IN FILING APPEAL IA No. 101494/2017 - EX-PARTE STAY IA No. 39987/2020 - WITHDRAWAL OF CASE / APPLICATION) Date : 27-11-2020 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN [IN CHAMBER] For Parties Ms. Apeksha Mehta, Adv.
Mr. Punit Dutt Tyagi, AOR Mr. B. Krishna Prasad, AOR UPON hearing the counsel the Court made the following O R D E R I.A.No.39987/2020 for withdrawal of civil appeals is allowed. The Appeals are dismissed as withdrawn.
(NIRMALA NEGI) (BEENA JOLLY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
(Signed Order is placed on the file)