Supreme Court - Daily Orders
M/S Triveni Iron & Steel Ind. Pvt Ltd vs Commissioner Of Cen. Ex.,Bhavnagar on 7 September, 2020
Bench: D.Y. Chandrachud, K.M. Joseph
ITEM NO.4 Court 3 (Video Conferencing) SECTION III
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). 6222/2013
M/S TRIVENI IRON & STEEL IND. PVT LTD Appellant(s)
VERSUS
COLLECTOR OF CEN. EX.,BHAVNAGAR Respondent(s)
(ONLY I.A.NO. 69366/2020 (Withdrawal) IN C.A. 7023 of 2013)
WITH
C.A. No. 7023/2013 (III)
(FOR WITHDRAWAL OF CASE / APPLICATION ON IA 69366/2020)
Date : 07-09-2020 This appeal was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE K.M. JOSEPH
For Appellant(s) Mr. Ashwani Sharma, Adv.
Mr. Ankur Prakash, AOR
Mr. Ashwani Sharma, Adv.
Mr. Archit Upadhayay, AOR
For Respondent(s) Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Interlocutory Application has been filed for withdrawal of the civil appeal in view of the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019.
The civil appeal is, accordingly, dismissed as withdrawn.
(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
Signature Not Verified
(Signed order is placed on the file) Digitally signed by ARJUN BISHT Date: 2020.09.18 15:52:20 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.7023 OF 2013 M/s. Lucky Steel Industries … Appellant versus Commissioner of Central Excise, Bhavnagar … Respondents ORDER The Interlocutory Application has been filed for withdrawal of the civil appeal in view of the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019.
The civil appeal is, accordingly, dismissed as withdrawn.
……………………………..,J.
(Dr D Y Chandrachud) ……………………………..,J.
(K M Joseph) New Delhi;
September 07, 2020