Supreme Court - Daily Orders
Commissioner Of Central Excise Delhi ... vs M/S Hero Honda Motors Ltd. on 13 April, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1828 OF 2018
COMMISSIONER OF CENTRAL EXCISE DELHI III .....Appellant(s)
Vs.
M/S HERO HONDA MOTORS LTD. .....Respondent(s)
WITH
CIVIL APPEAL NOS. 5998-5999 OF 2018
O R D E R
Delay condoned.
This Court is of the opinion that no substantial question of law arises.
The appeals are, therefore, dismissed.
...................J. (S. RAVINDRA BHAT) ....................J. (DIPANKAR DATTA) New Delhi;
April 13, 2023.
Signature Not Verified Digitally signed by NEETA SAPRA Date: 2023.04.18 17:38:26 IST Reason: ITEM NO.46 COURT NO.13 SECTION XVII-A 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. 1828/2018 COMMISSIONER OF CENTRAL EXCISE DELHI III Appellant(s) VERSUS M/S HERO HONDA MOTORS LTD. Respondent(s)
(IA No. 12505/2018 - CONDONATION OF DELAY IN FILING IA No. 12508/2018 - STAY APPLICATION) WITH C.A. No. 5998-5999/2018 (XVII-A) Date : 13-04-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE DIPANKAR DATTA For Appellant(s) Mr. B. Krishna Prasad, AOR Mr. N. Venkatraman, A.S.G. Mr. Arijit Prasad, Sr. Adv. Mr. Mukesh Kumar Maroria, AOR Mr. Manish Pushkarna, Adv. Ms. Nisha Bagchi, Adv.
Ms. Alka Agarwal, Adv.
Mr. V.C. Bharathi, Adv.
Mr. Raghav Sharma, Adv.
Mr. Shashank Bajpai, Adv. Mr. Rupesh Kumar, Adv.
Mr. Vijaynand Tripathil, Adv. Mr. Vivasvan Gautam, Adv.
For Respondent(s) Mr. Rajesh Kumar, AOR Mr. Siddharth Singh, Adv. Mr. Praveen Agnihotri, Adv. Mr. Rajkumar Prasad, Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeals are dismissed in terms of signed order.
(NEETA SAPRA) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)