Supreme Court - Daily Orders
Commissioner Of Central Excise ... vs M/S. India Cements Limited on 8 July, 2019
Author: Chief Justice
Bench: Chief Justice, Deepak Gupta, Aniruddha Bose
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.7163-7166 OF 2012
The Commissioner of Central Excise, Appellant(s)
Tiruchirapalli
Versus
M/s. India Cements Limited Respondent(s)
O R D E R
Learned counsel for the appellant has filed an application for withdrawal of the present appeals.
On consideration of the grounds mentioned in the application, leave to withdraw the appeals, as prayed for, is granted.
The application for withdrawal stands allowed and the appeals stand disposed of as withdrawn.
..................CJI.
[Ranjan Gogoi] ....................J. [Deepak Gupta] Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2019.07.24 09:53:05 IST Reason: ....................J. [Aniruddha Bose] New Delhi July 08, 2019.
ITEM NO.48 COURT NO.1 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Nos.7163-7166/2012 COMMISSIONER OF CENTRAL EXCISE TIRUCHIRAPALLI Appellant(s) VERSUS M/S. INDIA CEMENTS LIMITED Respondent(s) (With appln.(s) for withdrawal of appeal) Date : 08-07-2019 These appeals were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK GUPTA HON'BLE MR. JUSTICE ANIRUDDHA BOSE For Appellant(s) Ms. Nisha Bagchi, Adv.
Ms. Sunita Rani Singh, Adv. Ms. Aruna Gupta, Adv.
Mr. Arvind Kumar Sharma, AOR For Respondent(s) Mr. V. Lakshmi Kumaran, Adv.
Mr. L. Badri narayanan, Adv. Mr. Aaditya Bhattacharya, Adv. Mr. Manish Rastogi, Adv.
Mr. Hemant Bajaj, Adv.
Mr. Victor Das, Adv.
Ms. Apeksha Mehta, Adv.
Ms. Charanya Lakshmikumaran, Adv. Mr. R. Parthasarathy, AOR UPON hearing the counsel the Court made the following O R D E R In terms of the signed order, the application for withdrawal stands allowed and the appeals stand disposed of as withdrawn.
(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master (Signed order is placed on the file)