Supreme Court - Daily Orders
M/S Bharti Hexacom Limited vs Commissioner Of Cenral Excise Jaipur1 on 25 February, 2020
Author: Aniruddha Bose
Bench: Aniruddha Bose
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
IA No. 22785 OF 2020
IN
CIVIL APPEAL NO.(S) 10658 OF 2018
M/S BHARTI HEXACOM LIMITED Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE JAIPUR-1 Respondent(s)
O R D E R
Learned counsel for the appellant seeks to withdraw the civil appeal.
The civil appeal is dismissed as withdrawn. Application for withdrawal is allowed accordingly.
…………………………………………….J. [ANIRUDDHA BOSE] New Delhi.
February 25, 2020.
Signature Not Verified Digitally signed by Rachna Date: 2020.09.30 15:25:07 IST Reason: ITEM NO.37 COURT NO.14 SECTION XVII-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). 10658/2018 M/S BHARTI HEXACOM LIMITED Appellant(s) VERSUS COMMISSIONER OF CENRAL EXCISE JAIPUR-1 Respondent(s) (I.A NO. 22785 OF 2020 FOR WITHDRAWAL WILL BE LISTED IA No. 22785/2020 - WITHDRAWAL OF CASE/APPLICATION) Date : 25-02-2020 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE [IN CHAMBER] For Appellant(s) Mr. Rahul Jain, AOR Mr. Akshay Amritanshu, Adv. Mr. Vipin Upadhyay, Adv.
Mr. Yashwant Singh, Adv.
Mr. Sparsh Bhargava, Adv.
For Respondent(s) Mr. B. Krishna Prasad, AOR Mr. Shantanu Awasthi, Adv.
UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is dismissed as withdrawn in terms of the signed order.
(JATINDER KAUR) (PRADEEP KUMAR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER [Signed order is placed on the file]