Supreme Court - Daily Orders
M/S Dharampal Satyapal Ltd. vs Commr.Of Customs & Cen.Exc. on 13 March, 2014
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ITEM NO.2 REGISTRAR COURT.2 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 D.NO(s). 33348 OF 2011
BEFORE THE REGISTRAR M.K. HANJURA
M/S DHARAMPAL SATYAPAL LTD. Appellant (s)
VERSUS
COMMR.OF CUSTOMS & CEN.EXC.& ANR Respondent(s)
Date: 13/03/2014 This Petition was called on for hearing today.
For Petitioner(s) Mr.Aviral Kashyap,adv.
Mr. Sanjai Kumar Pathak,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Ld.counsel for the appellant is present. What gets revealed from the perusal of the office report is that the Ld.counsel for the appellant has on 13th January,2014 addressed a letter to the Registry stating therein that he may be permitted to withdraw the petition. Since the matter has not been registered as yet, therefore, the petition is permitted to be withdrawn.
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