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Supreme Court - Daily Orders

Lally Automobiles Private Limited vs Commissioner (Adjudication) Central ... on 1 April, 2019

Bench: S.A. Bobde, S. Abdul Nazeer

                                             IN THE SUPREME COURT OF INDIA

                                             CIVIL APPELLATE JURISDICTION

                                         CIVIL APPEAL NO.                  OF 2019
                                                                    (@ DIARY NO.39632 OF 2018)


                         LALLY AUTOMOBILES PRIVATE LIMITED                      APPELLANT(S)

                                                           VERSUS

                         COMMISSIONER (ADJUDICATION) CENTRAL EXCISE             RESPONDENT(S)



                                                       O R D E R

Delay condoned.

We have heard learned counsel appearing for the appellant and perused the impugned order passed by the High Court of Delhi.

In our considered view, the reason assigned by the High Court in passing the impugned order needs no interference as the same is in consonance with law.

Accordingly, there is no merit in the appeal and is is dismissed.

.....................J [S.A. BOBDE] .....................J [S. ABDUL NAZEER] NEW DELHI;

APRIL 01, 2019.



Signature Not Verified

Digitally signed by
SANJAY KUMAR
Date: 2019.04.02
16:51:11 IST
Reason:
ITEM NO.11               COURT NO.2                 SECTION XIV

               S U P R E M E C O U R T O F      I N D I A
                       RECORD OF PROCEEDINGS

CIVIL APPEAL No………………………...Diary No.39632/2018 (Arising out of impugned final judgment and order dated 25-07-2018 in SERTA No.7/2018 passed by the High Court Of Delhi At New Delhi) LALLY AUTOMOBILES PRIVATE LIMITED Appellant(s) VERSUS COMMISSIONER (ADJUDICATION) CENTRAL EXCISE Respondent(s) (FOR ADMISSION and I.R. and IA No.47890/2019-EX-PARTE STAY and IA No.47889/2019-EXEMPTION FROM FILING O.T. and IA No.47887/2019- CONDONATION OF DELAY IN FILING APPEAL and IA No.47888/2019- CONDONATION OF DELAY IN REFILING APPEAL) Date : 01-04-2019 This appeal was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE S. ABDUL NAZEER For Petitioner(s) Mr. J.K. Mittal, Adv.
Ms. Vandana Mittal, Adv.
Mr. Praveen Swarup, 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 interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)