Supreme Court - Daily Orders
M/S Mspl Gases Limited vs Commissioner Of Customs Central Excise ... on 18 January, 2021
Bench: Chief Justice, L. Nageswara Rao, Vineet Saran
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. NO.58359/2020
IN
CIVIL APPEAL NOS.5220-5228/2019
M/S MSPL GASES LIMITED ETC. ETC. ……..APPELLANT(S)
VERSUS
COMMISSIONER OF CUSTOMS CENTRAL
EXCISE AND SERVICE TAX, MYSORE ETC. ETC. ……..RESPONDENT(S)
O R D E R
Heard.
For the reasons stated, the instant interlocutory applications being I.A. NO.58359/2020 for withdrawal of these appeals, is allowed. Accordingly, the appeals are dismissed as withdrawn.
....................CJI [S.A. BOBDE] .....................J [L. NAGESWARA RAO] .....................J [VINEET SARAN] NEW DELHI;
JANUARY 18, 2021.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2021.01.21 16:16:16 IST Reason: ITEM NO.7 Court No.1 (Video Conferencing) 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 No.58359/2020 in Civil Appeal No(s).5220-5228/2019 M/S MSPL GASES LIMITED Appellant(s) VERSUS
COMMISSIONER OF CUSTOMS CENTRAL EXCISE AND SERVICE TAXRespondent(s) (For IA No. 58359/2020 - WITHDRAWAL OF CASE / APPLICATION) Date : 18-01-2021 The application was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE VINEET SARAN For Appellant(s) Mr. Aayush Agarwala,Adv.
Mr. Anuj P.Agarwala,Adv.
Mr. Pramod B. Agarwala, AOR For Respondent(s) Mr. Jayant Sud, ASG Mr. Pranoy ranjan, Adv.
Mr. S k Singhania, Adv.
Mr. B v Balram Das, Adv.
Mr. B. Krishna Prasad, AOR UPON hearing the counsel the Court made the following O R D E R The instant interlocutory application being I.A. NO.58359/2020 for withdrawal of these appeals, is allowed and the appeals are dismissed as withdrawn in terms of the signed order.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed Order is placed on the file)