Supreme Court - Daily Orders
M/S. Bharat Coking Coal Ltd. vs Commissioner Of Central Excise, ... on 22 April, 2016
Bench: Madan B. Lokur, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3809 OF 2016
M/S. BHARAT COKING COAL LTD. ...APPELLANT(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE, DHANBAD ...RESPONDENT(s)
O R D E R
Learned counsel for the appellant seeks leave to withdraw the appeal with liberty to approach the High Court.
Leave and liberty granted. The appeal is dismissed as withdrawn.
.............................J. (MADAN B. LOKUR) .............................J. (UDAY UMESH LALIT) NEW DELHI APRIL 22, 2016 Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.04.26 12:55:11 IST Reason: ITEM NO.3 COURT NO.6 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).3809/2016 M/S. BHARAT COKING COAL LTD. Appellant(s) VERSUS COMMISSIONER OF CENTRAL EXCISE, DHANBAD Respondent(s) (with appln. (s) for ad-interim ex-parte stay) Date : 22/04/2016 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE UDAY UMESH LALIT For Appellant(s) Mr. N. Venkataraman, Sr. Adv.
Mr. R. Satish Kumar, Adv.
Mr. Naresh Kumar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed as withdrawn in terms of the signed order.
Pending application is disposed of.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)