Supreme Court - Daily Orders
Prism Cement Ltd. vs Commnr.,Customs & Central Excise, ... on 11 March, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.101 COURT NO.13 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). 7276/2003
PRISM CEMENT LTD. Appellant(s)
VERSUS
COMMNR.,CUSTOMS & CENTRAL EXCISE, BHOPAL Respondent(s)
(with office report)
Date : 11/03/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s) Mr. Abhinav Agrawal,Adv.
Mr. Mahesh Agarwal,Adv.
Mr. E. C. Agrawala,Adv.
For Respondent(s) Mr. A.K.Sanghi,Sr.Adv.
Mr. Rupesh Kumar,Adv.
Mrs. Diksha Rai,Adv.
Mr. B. Krishna Prasad,Adv.
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The appeal is dismissed as withdrawn in terms of the signed order.
(SUMAN WADHWA) (SUMAN JAIN)
AR-cum-PS COURT MASTER
(SIGNED ORDER IS PLACED ON THE FILE) Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.03.11 16:26:06 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 7276 OF 2003 Prism Cement Ltd. Appellant(s) VERSUS Commnr. Customs & Central Excise,Bhopal Respondent(s) O R D E R Learned counsel for the appellant seeks permission to withdraw this appeal as he states that it has become infructuous. Prayer is allowed.
The appeal is accordingly dismissed as withdrawn.
....................J. (A.K.SIKRI) ......................J. (ROHINTON FALI NARIMAN) New Delhi;
Date: 11.3.2015.