Supreme Court - Daily Orders
Commissioner Of Central Excise, ... vs M/S Cochin International Airport Ltd., ... on 16 February, 2023
Author: Sanjay Kumar
Bench: Sanjay Kumar
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
IA No. 155028 OF 2022
IN/AND
CIVIL APPEAL NOS.8381-8384 OF 2011
COMMISSIONER OF CENTRAL EXCISE Appellant(s)
VERSUS
M/S COCHIN INTERNATIONAL
AIRPORT LTD. Respondent(s)
O R D E R
Accepting the reasons stated in the application (I.A. No.155028/2022) seeking withdrawal of the appeals, the same is allowed and in consequence, Civil Appeal Nos.8381-8384 of 2011 are dismissed as withdrawn.
....................,J.
(SANJAY KUMAR) NEW DELHI;
FEBRUARY 16, 2023.
Signature Not Verified Digitally signed by Neetu Khajuria Date: 2023.02.21 17:25:40 IST Reason: 2 ITEM NO.1716 COURT NO.6 SECTION XI-A 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). 8381-8384/2011 COMMISSIONER OF CENTRAL EXCISE, ERNAKULAM Appellant(s) VERSUS M/S COCHIN INTERNATIONAL AIRPORT LTD. Respondent(s)
(IA No. 155028/2022 - WITHDRAWAL OF CASE / APPLICATION) Date : 16-02-2023 This appln was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR [IN CHAMBER] For Appellant(s) Mr. Rajesh Singh Chauhan, Adv.
Mr. M.K. Maroria, Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. S. Sukumaran, Adv.
Mr. Anand Sukumar, Adv.
Mr. Bhupesh Kumar Pathak, Adv. Ms. Meera Mathur, AOR UPON hearing the counsel, the Court made the following O R D E R Accepting the reasons stated in the application (I.A. No.155028/2022) seeking withdrawal of the appeals, the same is allowed and in consequence, Civil Appeal Nos.8381-8384 of 2011 are dismissed as withdrawn.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER (Signed order is placed on the file.)