Supreme Court - Daily Orders
Godrej Consumers Products Ltd vs Commissioner Of Central Excise And ... on 10 February, 2020
Author: Chief Justice
Bench: Chief Justice, B.R. Gavai, Surya Kant
ITEM NO.7 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
IA 12926/2020, in Civil Appeal No(s). 10584/2014
GODREJ CONSUMERS PRODUCTS LTD Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS INDORE
Respondent(s)
(Only I.A. No. 12926/2019 Application for withdrawal of appeal
is to be listed
(IA No. 12926/2020 - WITHDRAWAL OF CASE / APPLICATION)
Date : 10-02-2020 This application was called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SURYA KANT
For Appellant(s) Ms. Charanya Lakshmikumaran, Adv.
Mr. Aaditya Bhattacharya, adv.
Ms. Apeksha Mehta, Adv.
Ms. Mounica Kasturi, Adv.
Mr. M.P. Devanath, AOR
For Respondent(s) Mr. Abhishek Kumar, Adv.
Mr.B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the application for withdrawal of the appeal filed by learned counsel for the appellant, the civil appeal is dismissed as withdrawn.
I.A. No. 12926/2019 is disposed of accordingly.
Signature Not Verified[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] Digitally signed by A.R.-CUM-P.S. ASSTT. REGISTRAR CHARANJEET KAUR Date: 2020.02.13 17:37:01 IST Reason:
[ Signed order is placed on the file ]
-Apperance slips not given.
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION I.A. NO. 12926 OF 2020 IN CIVIL APPEAL NO. 10584 OF 2014 GODREJ CONSUMERS PRODUCTS LTD. .. APPELLANT(S) VERSUS COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS INDORE .. RESPONDENT(S) O R D E R In view of the application for withdrawal of the appeal, filed by learned counsel for the appellant, the civil appeal is dismissed as withdrawn.
I.A. NO. 12926 OF 2019 is disposed of accordingly.
.................CJI.
[ S.A. BOBDE ] ...................J. [ B.R. GAVAI ] ....................J. [ SURYA KANT ] NEW DELHI, FEBRUARY 10,2020.