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IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

I.A.NOS.3-4

IN

CIVIL     APPEAL     NOS.     1648-1649     OF     2004    

COMMNR. OF CENTRAL EXCISE, MUMBAI                 APPELLANT

                VERSUS

M/S. FIAT INDIA (P) LTD. & ANR.                   RESPONDENTS

O     R     D     E     R   

Learned counsel for the respondents/applicants seeks  

permission of this Court to withdraw the applications with  

liberty to file appropriate Review Petition(s).  Permission  

sought for is granted.  I.A.NOS.3-4  are dismissed as withdrawn  

with liberty to file appropriate Review Petition(s), if they so  

desires.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; OCTOBER 16, 2012