Supreme Court - Daily Orders
Commissioner Of Central Excise Service ... vs M/S International Shipper And Traders ... on 13 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No(s). /2018
(ARISING OUT OF CIVIL APPEAL Diary No(s). 26983/2018)
COMMISSIONER OF CENTRAL EXCISE, SERVICE
TAX AND CUSTOMS, VISAKHAPATNAM II APPELLANT(s)
VERSUS
M/S INTERNATIONAL SHIPPERS AND TRADERS PVT. LTD. RESPONDENT(s)
O R D E R
Delay condoned.
No ground for interference is made out. The instant appeal is accordingly dismissed.
......................J. [A.K. SIKRI] ......................J. [ASHOK BHUSHAN] NEW DELHI;
AUGUST 13, 2018.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.08.17 13:34:12 IST Reason: ITEM NO.33 COURT NO.5 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). 26983/2018 (Arising out of impugned final judgment and order dated 15-11-2017 in AN No. 82/2009 passed by the Customs Excise And Service Tax Appellate Tribunal, Circuit Bench Hyderabad) COMMISSIONER OF CENTRAL EXCISE SERVICE TAX AND CUSTOMS VISAKHAPATNAM II Petitioner(s) VERSUS M/S INTERNATIONAL SHIPPER AND TRADERS PVT LTD Respondent(s) (FOR ADMISSION and IA No.107985/2018-STAY APPLICATION and IA No.107979/2018-CONDONATION OF DELAY IN FILING APPEAL ) Date : 13-08-2018 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. A.N.S. Nadkarni, ASG Mr. Arijit Prasad, 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 application(s), if any, stands disposed of accordingly.
(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) COURT MASTER (Signed order is placed on the file)