Supreme Court - Daily Orders
Commissioner Central Excise And ... vs M/S Dilip Construction Co. on 2 July, 2018
Bench: Kurian Joseph, Sanjay Kishan Kaul
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL DIARY NO. 16913 OF 2018
COMMISSIONER, CENTRAL EXCISE AND
CUSTOMS, RAIPUR Appellant (s)
VERSUS
M/S DILIP CONSTRUCTION CO. Respondent(s)
O R D E R
There is a delay of 2244 days in filing this appeal and we do not find any justifiable reason to condone this huge delay.
The appeal is, accordingly, dismissed on the ground of delay.
.......................J. [ KURIAN JOSEPH ] .......................J. [ SANJAY KISHAN KAUL ] New Delhi;
July 02, 2018.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2018.07.03 16:42:39 IST Reason: ITEM NO.22 COURT NO.4 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). 16913/2018 (Arising out of impugned final judgment and order dated 10-01-2012 in AN No. 659/2008 passed by the Custom Excise Service Tax Appelate Tribunal) COMMISSIONER CENTRAL EXCISE AND CUSTOMS RAIPUR Petitioner(s) VERSUS M/S DILIP CONSTRUCTION CO. Respondent(s) (FOR ADMISSION and I.R. and IA No.76027/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.76077/2018-STAY APPLICATION and IA No.76023/2018-CONDONATION OF DELAY IN FILING APPEAL ) Date : 02-07-2018 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE SANJAY KISHAN KAUL For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. Rupesh Kumar, Adv.
Ms. Meenakshi Grover, Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. Pulkit Tare, Adv.
Mr. Anup Jain, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed non-reportable order.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR (Signed non-reportable order is placed on the file)