Karnataka High Court
Commissioner Of Central Excise vs M/S Power Grid Corporation Of India ... on 26 August, 2010
Bench: N.Kumar, H.S.Kempanna
IN THE HIGH COURT or KARNATAKA AT
Dated this the 263' day of August', ' 'A
PRESENT
THE HON'BLE Mia.,:V§I~::'s'x'I*(:E.'_N»
',.A..NfI')-_
THE HON'BLE T J1IS§?1f1Io"'EVoi.§1,'S--..1{EMPANNA
V 4]" CIETA No.1; 2.669
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Bangaloreiilo " ' 'V ' -
C R Building
Queens Road V A » V
Bangalore --*560.QO1 ...AppeHant
A. {B5} 'Sridiveevan J Neeralgi, Advocate]
'M/ éA. PoWofi._'(3frid Corporation
of 'India' Ltd-;',
' ' Sahakar; Bhavan
; = N0_..32,"'Race Course Road _
Barigalore --- 560 00} ...Respondent
{By Sri V. Lakshmikumaran & Sri V Sridharan, Advocates} M/, This CEA is filed under Section 85G of the Centraidfilxcise Act, 1944- arising out of Order dated 29/01/2099 passed in final Order No.86/ 2009 praying to (1) to decide _t.?c1e' 's:_ib-sjfantial question of Eaw started therein. (11) set aside the"A«QESfF.A'f, Smith Zone Bench, Bangalore in final order _No.8E§~,!2OO9--A dated 29 /01/2009, in Appeal No.E/732/f2005.« . '_ This, CEA coming on .for..__orders_ this delivered the fo11owing:-- ' "
A memo» isiiled Vapnellant requesting the Court to to"v§ith.draw the appeal.
2. it ._ :tak:en:or1 record. Appeal is dismissed as withdraum. * sd/..j ..
JUDGE Sd/-as JUDGE