Supreme Court - Daily Orders
Commissioner Of Central Excise, Nagpur vs M/S Ssv Coal Carriers (P) Ltd. on 27 November, 2015
Author: Chief Justice
Bench: Chief Justice, Amitava Roy
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2015
(Arising out of Civil Appeal D.No.21306 OF 2015)
COMMISSIONER OF EXCISE, NAGPUR ..APPELLANT(S)
VERSUS
M/S. SSV COAL CARRIERS (P)LTD. ..RESPONDENT(S)
O R D E R
1. Delay condoned.
2. Mr. M.P. Devanath, learned counsel, who is appearing on caveat, accepts notice on behalf of the respondent.
3. Heard learned counsel appearing for the parties to the lis.
4. The issues raised in this appeal are more or less identical with the issues raised and considered by this Court in Civil Appeal Nos. 6038-6039 of 2007, titled as “M/s. ITW India Limited vs. Commissioner of Central Excise & Customs-II” and Signature Not Verified Digitally signed by Date: 2015.12.03 11:39:49 IST other connected matters, disposed of on 16.10.2015. Sukhbir Paul Kaur Reason:
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5. In view the above, this Civil Appeal is also disposed of in the same terms, conditions, observations and directions as in the case of “M/s. ITW India Limited vs. Commissioner of Central Excise & Customs-II” and other connected matters.
Ordered accordingly.
.................CJI.
(H.L. DATTU) ...................J. (AMITAVA ROY) NEW DELHI;
NOVEMBER 27, 2015.
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ITEM NO.29 COURT NO.1 SECTION III
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). 21306/2015
COMMISSIONER OF CENTRAL EXCISE, NAGPUR Appellant(s)
VERSUS
M/S SSV COAL CARRIERS (P) LTD. Respondent(s)
(with appln. (s) for c/delay in filing appeal and re-filing
appeal and office report) Date : 27/11/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. Mukul Roatgi, Attorney General Ms. B. Sunita Rao, Adv.
Ms. S.C. Acharya, Adv.
Ms. Diksha Rai, Adv.
Mr. M. Thangathurai, Adv. Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. M.P. Deavanath, Adv.
Mr. Anandh K., Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Mr. M.P. Devanath, learned counsel, who is appearing on caveat, accepts notice on behalf of the respondent.
The appeal is disposed of in terms of the signed order.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)