COMMNR. OF CENTRAL EXCISE, MUMBAI vs. M/S. FIAT INDIA (P) LTD
C.A. No.-001648-001649 - 2004Supreme Court16 October 20121 pages
For Respondent: RAJESH KUMAR
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Page 1 JUDGMENT 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 I.A.NOS.3-4 are dismissed as withdrawn with liberty to file appropriate Review Petition(s), if they so desires.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
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