Supreme Court - Daily Orders
Commissioner Of Central Excise And ... vs Baba Construction Pvt. Ltd. on 28 March, 2018
Bench: J. Chelameswar, Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No._________OF 2018
(Diary No. 2271/2018)
COMMISSIONER OF CENTRAL EXCISE AND
SERVICE TAX GHAZIABAD APPELLANT(S)
VERSUS
BABA CONSTRUCTION PVT. LTD. RESPONDENT(S)
O R D E R
Delay condoned.
We have heard learned counsel for the appellant and perused the record. We do not see any cogent reason to entertain the appeal. The judgment impugned does not warrant any interference.
The Civil Appeal is dismissed.
......................J. (J. CHELAMESWAR) ......................J. (SANJAY KISHAN KAUL) NEW DELHI DATED; MARCH 28, 2018 Signature Not Verified Digitally signed by OM PRAKASH SHARMA Date: 2018.04.02 18:42:15 IST Reason: ITEM NO.14 COURT NO.2 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CIVIL APPEAL Diary No(s). 2271/2018 COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX GHAZIABAD Appellantr(s) VERSUS BABA CONSTRUCTION PVT. LTD. Respondent(s) ( IA No.40175/2018-CONDONATION OF DELAY IN FILING and IA No.40178/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.40177/2018-STAY APPLICATION and IA No.40176/2018- CONDONATION OF DELAY IN REFILING) Date : 28-03-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE SANJAY KISHAN KAUL For Petitioner(s) Mr. A.N.S. Nadkarni,ASG Ms. B. Sunita Rao,Adv.
Mr. Ranjeet Kumar,Adv. Mr. Anurag,Adv.
Mr. Shashank,Adv.
Mrs. Neelam Chand,Adv. Mr. Rajiv Nanda,Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed, in terms of the signed order.
Pending appliction(s), if any, shall stand disposed of.
(OM PARKASH SHARMA) (RAJINDER KAUR)
AR CUM PS BRANCH OFFICER
(Signed order is placed on the file)