Delhi High Court - Orders
Pasupati Spinning And Weaving Mills Ltd vs Union Of India And Ors on 28 July, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4423/2020
PASUPATI SPINNING AND WEAVING MILLS LTD. .....Petitioner
Through Mr.P.C.Patnaik, Mr.Vishal Sharma,
Advs.
versus
UNION OF INDIA AND ORS ..... Respondents
Through Mr.Ravi Prakash, CGSC with
Mr.Farman Ali, Mr.Aman Malik,
Mr.Shahanullah, Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 28.07.2020 This hearing has been held by video conferencing. The learned counsel for the petitioner submits that as it has been confirmed that the amount of refund of Terminal Excise Duty(TED) along with interest has been received by the petitioner, he has instructions to withdraw the present petition.
The petition is dismissed as withdrawn.
NAVIN CHAWLA, J JULY 28, 2020 RN