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M/S. Kunj Power Project Pvt. Ltd. vs Commissioner, Customs Central Excise ... on 1 April, 2015

Bench: Chief Justice, Arun Mishra

  ITEM NO.53                                 COURT NO.1                 SECTION III

                               S U P R E M E C O U R T O F          I N D I A
                                       RECORD OF PROCEEDINGS

  Petition(s) for Special Leave to Appeal (C)                      No(s).    9342/2015

  (Arising out of impugned final judgment and order dated 10/03/2015
  in WT No. 183/2015 passed by the High Court of Judicature at
  Allahabad)

  M/S. KUNJ POWER PROJECT PVT. LTD. AND ORS.                             Petitioner(s)

                                                    VERSUS

  COMMISSIONER, CUSTOMS CENTRAL EXCISE AND
  SERVICE TAX AND ANR.                                                      Respondent(s)

  (With prayer for interim relief)

  Date : 01/04/2015 This petition was called on for hearing today.

  CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE ARUN MISHRA

  For Petitioner(s)                   Ms.   Sandhya Goswami,Adv.
                                      Mr.   Sanja Krishna, Adv.
                                      Mr.   Jabar Singh, Adv.
                                      Mr.   M.P.S. Tomar, Adv.

  For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Learned counsel for the petitioners, on instructions, seeks permission of this Court to withdraw this petition.

Permission sought for is granted.

The special leave petition is disposed of as Signature Not Verified Digitally signed by withdrawn.

(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar