Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Harshvardhan Laboratories Ltd vs Commissioner Of Central Goods And ... on 2 December, 2019

Bench: A.M. Khanwilkar, Dinesh Maheshwari

                                        IN THE SUPREME COURT OF INDIA
                                        CIVIL APPELLATE JURISDICTION


                                       CIVIL APPEAL NOS.9833-9834/2018


                         HARSHVARDHAN LABORATORIES LTD & ANR.          ...APPELLANT(S)

                                                      VERSUS

                         COMMISSIONER OF CENTRAL GOODS
                         AND SERVICE TAX, EXCISE AND
                         CUSTOMS, INDORE                               ...RESPONDENT(S)


                                                   O R D E R

1. Learned counsel for the appellant(s), on instructions, seeks permission to withdraw these appeal(s) along with pending application(s) therein as the appellant(s) intend to pursue Sabka Vishwas (Legacy Dispute Resolution) Scheme 2019.

2. Permission granted.

3. The appeal(s) and pending application(s) are dismissed as withdrawn.

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

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

                                                                 (DINESH MAHESHWARI)
Signature Not Verified   NEW DELHI
Digitally signed by
CHARANJEET KAUR
                         DECEMBER 02, 2019
Date: 2019.12.03
17:25:02 IST
Reason:
ITEM NO.4                     COURT NO.7                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).    9833-9834/2018

HARSHVARDHAN LABORATORIES LTD & ANR.               ...APPELLANT(S)

                                       VERSUS

COMMISSIONER OF CENTRAL GOODS AND SERVICE TAX, EXCISE AND CUSTOMS, INDORE ...RESPONDENT(S) (IA No. 123575/2018 - EX-PARTE STAY IA No. 152606/2018 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS) Date : 02-12-2019 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. Rohit Choudhry, Adv.
Ms. Preeti Khiwani, Adv.
Ms. B. Vijayalakshmi Menon, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellant(s), on instructions, seeks permission to withdraw these appeal(s) along with pending application(s) therein as the appellant(s) intend to pursue Sabka Vishwas (Legacy Dispute Resolution) Scheme 2019.
Permission granted.
The appeal(s) and pending application(s) are dismissed as withdrawn.


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

(Signed order is placed on the file.)