Supreme Court - Daily Orders
M/S. Larsen And Toubro Limited vs The Commissioner Of Central Excise ... on 18 June, 2020
Author: Sanjiv Khanna
Bench: Sanjiv Khanna
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. No.2753/2020
IN
CIVIL APPEAL (Dy.) NO.22337 OF 2019
M/S. LARSEN AND TOUBRO LIMITED Petitioner(s)
VERSUS
THE COMMISSIONER OF CENTRAL EXCISE CHENNAI IV Respondent(s)
O R D E R
Application for withdrawal of Civil Appeal is allowed.
The Civil Appeal is dismissed as withdrawn.
Pending applications, if any, also stand disposed of.
………………………………………………………………….J. [SANJIV KHANNA] New Delhi, June 18, 2020 Signature Not Verified Digitally signed by INDU MARWAH Date: 2020.06.19 17:13:20 IST Reason: 2 ITEM NO.19 Virtual Court 9 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 IA 2753/2020, in CIVIL APPEAL Diary No(s). 22337/2019 M/S. LARSEN AND TOUBRO LIMITED Petitioner(s) VERSUS THE COMMISSIONER OF CENTRAL EXCISE CHENNAI IV Respondent(s) ( IA No. 2753/2020 - WITHDRAWAL OF CASE / APPLICATION) Date : 18-06-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA [IN CHAMBER] For Petitioner(s) Mr. Sanand Ramakrishnan, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Application for withdrawal of Civil Appeal is allowed. The Civil Appeal is dismissed as withdrawn in terms of the signed order.
Pending applications, if any, also stand disposed of. (INDU MARWAH) (ANITA RANI AHUJA) COURT MASTER (SH) ASSISTANT REGISTRAR (SIGNED ORDER IS PLACED ON THE FILE)