Supreme Court - Daily Orders
M/S. S.R. Protus Hygiene Private Ltd. vs Commissioner Of Central Excise Delhi Ii on 17 February, 2020
Author: A.S. Bopanna
Bench: A.S. Bopanna
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
I.A. NO.19301 OF 2020
IN
CIVIL APPEAL No(s). 10205-10206/2018
M/S. S.R. PROTUS HYGIENE PRIVATE LTD.ETC. Appellant(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE DELHI II Respondent(s)
O R D E R
Application for withdrawal of appeals is allowed. Accordingly, the Civil Appeals are disposed of as withdrawn.
..........................J. [A.S. BOPANNA] NEW DELHI;
FEBRUARY 17, 2020.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2020.02.19 15:27:05 IST Reason: ITEM NO.30 COURT NO.10 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
Civil Appeal No(s). 10205-10206/2018 M/S. S.R. PROTUS HYGIENE PRIVATE LTD.ETC. Appellant(s) VERSUS COMMISSIONER OF CENTRAL EXCISE DELHI II Respondent(s) I. A. NO. 19301 OF 2020 IN 10202-206 OF 2018 WILL BE LISTED BEFORE THE HON'BLE CHAMBER JUDGE [HON' CJI COURT MENTIONING NTBD DTD. 04.02.2020] IA No. 19301/2020 - WITHDRAWAL OF CASE/APPLICATION) Date : 17-02-2020 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.S. BOPANNA [IN CHAMBER] For Appellant(s) Mr. Punit Dutt Tyagi, AOR Mr. Aaditya Bhattacharya, Adv. Ms. Mounica Kasturi, Adv.
For Respondent(s) Mr. B. Krishna Prasad, AOR Ms. Auna Gupta, Adv.
UPON hearing the counsel the Court made the following O R D E R Application for withdrawal of appeals is allowed. Accordingly, the Civil Appeals are disposed of as withdrawn as per the signed order.
(JATINDER KAUR) (VIRENDER SINGH) SENIOR PERSONAL ASSISTANT BRANCH OFFICER [Signed order is placed on the file]