M/s. DSM Nutritional Products Ltd. Vs. Union of India & Ors
[I.A. No. 47584/2021 in Civil Appeal No. 6352 of 2012]
Learned Counsel Ms. Praveena Gautam submitted that the issues raised in this appeal do not call for any further consideration as they have become academic in nature and hence an application has been filed seeking withdrawal of the appeal.
Submission of the learned counsel for the appellant is placed on record.
The appeal is dismissed as withdrawn.
Application is accordingly, disposed of.
.....................J. (B.V.NAGARATHNA)
New Delhi
October 20, 2021
