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Supreme Court - Daily Orders

Commissioner Of Central Excise And ... vs M/S Triveni Earth Movers P. Ltd. on 30 September, 2019

Bench: A.M. Khanwilkar, Dinesh Maheshwari

                                           IN THE SUPREME COURT OF INDIA
                                           CIVIL APPELLATE JURISDICTION


                               CIVIL APPEAL NO(S).              OF 2019
                                      (Diary No(s). 21266/2019)


                         COMMISSIONER OF CENTRAL
                         EXCISE AND SERVICE TAX, BBSR II                ...APPELLANT(S)

                                                         VERSUS

                         M/S TRIVENI EARTH MOVERS P. LTD.               ...RESPONDENT(S)


                                                        O R D E R

1. Learned counsel for the appellant, on instructions, seeks permission to withdraw these appeal(s) along with pending applications therein due to low tax effect.

2. Permission granted.

3. The appeal(s) and pending applications are dismissed as withdrawn, leaving question of law open.

..................,J.

(A.M. KHANWILKAR) ..................,J.

(DINESH MAHESHWARI) Signature Not Verified NEW DELHI Digitally signed by CHARANJEET KAUR SEPTEMBER 30, 2019 Date: 2019.10.01 17:33:19 IST Reason: ITEM NO.5 COURT NO.7 SECTION XVI 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). 21266/2019 COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX, BBSR II Appellant(s) VERSUS M/S TRIVENI EARTH MOVERS P. LTD. Respondent(s) (FOR ADMISSION and IA No.147481/2019-EX-PARTE STAY and IA No.147476/2019-CONDONATION OF DELAY IN FILING APPEAL and IA No.147478/2019-CONDONATION OF DELAY IN REFILING ) Date : 30-09-2019 These matters were called on for hearing today. CORAM :

HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE DINESH MAHESHWARI For Appellant (s) Mr. K.M. Natraj, ASG Ms. Binu Tamta, Adv.
Mr. Md. Akhil, Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) Mr Nishit Agrawal, Adv.
UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellant, on instructions, seeks permission to withdraw these appeal(s) along with pending applications therein due to low tax effect.
Permission granted.
The appeal(s) and pending applications are dismissed as withdrawn, leaving question of law open.


            (NEETU KHAJURIA)                            (VIDYA NEGI)
              COURT MASTER                              COURT MASTER


(Signed order is placed on the file.)