INDIA TRADE PROMOTION ORGANISATION Vs. STATE

JUDGEMENT

(1.) 1. The order of the Supreme Court in Oil & Natural Gas Commission v. Collector of Central Excise dt. 11th Oct., 1991, reads as Mows :

(2.) In view of the order quoted above, Mr. Ravinder Kapur, the learned counsel of the applicant, seeks permission to withdraw the application to approach the Committee on Disputes for obtaining clearance with liberty of approaching this Authority on being permitted to do so by the Committee on Disputes. Having accepted the submission of the learned counsel, we permit him to withdraw the application with the liberty to approach the Authority after obtaining clearance of the Committee on Disputes. The application is accordingly dismissed as withdrawn.