COMMNR. OF CENTRAL EXCISE, MUMBAI Vs M/S. FIAT INDIA (P) LTD.
Bench: H.L. DATTU,CHANDRAMAULI KR. PRASAD
Case number: C.A. No.-001648-001649 / 2004
Diary number: 3369 / 2004
Advocates: Vs
RAJESH KUMAR
Page 1
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 I.A.NOS.3-4 are dismissed as withdrawn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