DHARAMPAL PREMCHAND LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) The review petitioner has prayed for the following reliefs:

(2.) Mr. Paramartha Datta, learned counsel for the respondent- Central Excise, Customs and Service Tax, states that, in principle, decision has been taken to prefer a special leave petition before the Hon'ble the Supreme Court of India. Further, the same shall positively be done within a period of 2(two) months.

(3.) In view of the aforesaid statement, Dr. A.K. Saraf, learned Sr. counsel being assisted by Mr. Kousik Roy, learned counsel appearing for the review petitioner namely, M/S. Dharampal Premchand Ltd., seeks permission to withdraw the present petition reserving liberty to file afresh after 2(two) months, if need so arises.