Supreme Court - Daily Orders
Commissioner Of Central Excise, ... vs M/S Hewlett Packard India Sales Pvt. ... on 8 April, 2016
Bench: Madan B. Lokur, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2016
D No.42308/2015
COMMISSIONER OF CENTRAL EXCISE,
CUSTOMS AND SERVICE TAX, BANGALORE ...APPELLANT(s)
VERSUS
M/S HEWLETT PACKARD INDIA SALES PVT. LTD. ...RESPONDENT(s)
O R D E R
Learned Additional Solicitor General seeks leave to withdraw the appeal with liberty to file a rectification application.
Leave and liberty granted. The appeal is dismissed as withdrawn.
.............................J. (MADAN B. LOKUR) .............................J. (N.V. RAMANA) NEW DELHI APRIL 08, 2016 Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.04.11 16:51:25 IST Reason: ITEM NO.13 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 Diary No(s).42308/2015 COMMISSIONER OF CENTRAL EXCISE, CUSTOMS AND SERVICE TAX, BANGALORE Appellant(s) VERSUS M/S HEWLETT PACKARD INDIA SALES PVT. LTD. Respondent(s) (with appln. (s) for c/delay in re-filing appeal and condonation of delay in filing appeal and office report) Date : 08/04/2016 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) Ms. Pinky Anand, ASG Mr. Atulesh Kumar, Adv.
Ms. Nisha Bagchi, Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. M. P. Devanath, AOR Mr. Hemant Bajaj, Adv.
Mr. Aditya Bhattacharya, Adv. Mr. Anandh K., Adv.
Ms. L. Charnaya, Adv.
UPON hearing the counsel the Court made the following O R D E R Learned Additional Solicitor General seeks leave to withdraw the appeal with liberty to file a rectification application.
Leave and liberty granted.
The appeal is dismissed as withdrawn.
(SANJAY KUMAR-I) (SAROJ SAINI)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)