- (1.) We have heard Shri S.K. Bagaria assisted by Shri Sanjay Kumar Singh and Shri Ashish Mishra for the applicants and Shri R.C. Shukla, Standing Counsel, Union of India for the respondents.
(2.) These three review applications have been filed by M/s Bajaj Hindusthan Ltd.-the applicant to review the judgment dated 8.3.2013 by which we have dismissed the Central Excise Appeal Nos.815 of 2012, 816 of 2012 and 817 of 2012 under Section 35G of the Central Excise Act, 1944 arising out of the order dated 6.6.2012 and 29.9.2012 passed by the Customs, Excise and Central Tax Appellate Tribunal, New Delhi in Central Excise Appeal Nos.3141/2006-EX (DB) and Application No.E/ROM/2981/2012-EX (DB); Central Excise Appeal Nos.3111/ 2006- EX (DB) and Application No.E/ROM/2980/2012-EX (DB); and Central Excise Appeal Nos.3046 /2006 - EX (DB) and Application No.E / ROM/2979 /2012-EX (DB) filed against the order dated 19.5.2006 passed by the Commissioner of Central Excise, Meerut-I, U.P. disallowing the CENVAT Credit.
(3.) The appellant filed Civil Appeal Nos.3871-3873 of 2013, Bajaj Hindusthan Ltd. v. Union of India & Ors. against the judgment. By an order dated 8th May, 2013, Hon'ble Supreme Court dismissed the appeals as withdrawn:- "Mr. S.K. Bagaria, learned senior counsel appearing for the appellant, seeks leave to withdraw these appeals so as to approach the High Court for filing Review application as, according to him, certain relevant and important factual aspects, including the documents which are on record of the High Court, had not been considered by the High Court. Permission granted. It is made clear that if the appellant is also aggrieved by the order which might be passed in the Review application, if filed, it will be open to the appellant to challenge the order passed in the Review application as well as the present impugned order, in this Court. The Civil Appeals are, accordingly, dismissed as withdrawn. .................................J. [Anil R. Dave] .................................J. [Madan B. Lokur]";