Supreme Court - Daily Orders
M/S Bata India Limited vs Union Of India . on 5 January, 2015
Author: V. Gopala Gowda
Bench: V. Gopala Gowda
ITEM NO.50 COURT NO.12 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. NO. 3 in Civil Appeal No(s). 2263/2012
M/S BATA INDIA LIMITED Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(for withdrawal of appeal)
Date : 05/01/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
[IN CHAMBER]
For Appellant(s)
Mr. M. P. Devanath,Adv.
Mr. Prashanth S.Shivadass,Adv.
For Respondent(s) Ms. Sunita Rani Singh,Adv.
Mr. B. Krishna Prasad,Adv.
Mr. B. V. Balaram Das,Adv.
Mr. Vasudevan Raghavan,Adv.
Respondent-in-person
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed as withdrawn.
Accordingly, I.A.No.3 is disposed of.
(SUMAN WADHWA) (Renu Diwan) AR-cum-PS Court Master (SIGNED ORDER IS PLACED ON THE FILE) Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.01.07 10:30:57 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION I.A.NO. 3 IN CIVIL APPEAL NO. 2263 OF 2012 M/s. Bata India Ltd. Appellant (s) VERSUS Union of India & Ors. Respondent(s) O R D E R Learned counsel for the applicant submits that the service tax is being paid. Therefore, he does not want to press this appeal. Accordingly, the appeal is dismissed as withdrawn.
Accordingly, I.A. No.3 is disposed of.
....................J. (V. GOPALA GOWDA) New Delhi;
Date: 5.1.2015.