Full Judgment Text
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 I.A.NOS.3-4 are dismissed as withdrawn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.
JUDGMENT
.......................J.
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW DELHI;
OCTOBER 16, 2012
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