Supreme Court - Daily Orders
Commissioner Of Central Excise, And ... vs M/S. Intas Pharmaceuticals Ltd. Etc. on 26 February, 2016
Bench: Dipak Misra, Shiva Kirti Singh
ITEM NO.25 COURT NO.4 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). 2706/2016
COMMISSIONER OF CENTRAL EXCISE, AND SERVICE TAX,
AHMEDABAD - II ETC. Appellant(s)
VERSUS
M/S. INTAS PHARMACEUTICALS LTD. ETC. Respondent(s)
(with appln. (s) for condonation of delay in filing appeal and
office report)
Date : 26/02/2016 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Appellant(s) Mr. Tara Chandra Sharma, Adv.
Ms. Rashmi Malhotra, 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.
Heard learned counsel for the appellants.
The appeal, being sans merit, stands dismissed in terms of the signed order.
(Gulshan Kumar Arora) (H.S. Parasher) Signature Not Verified Court Master Court Master Digitally signed by GULSHAN KUMAR ARORA Date: 2016.03.17 15:37:36 IST Reason: (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 2486-2498 OF 2016 (D. NO.2706 OF 2016) Commissioner of Central Excise, and Service Tax, Ahmedabad – II Etc. … Appellants VERSUS M/s. Intas Pharmaceuticals Ltd. Etc. … Respondents O R D E R Delay condoned.
Heard learned counsel for the appellants.
The appeal, being sans merit, stands dismissed.
................,J.
(Dipak Misra) ................,J.
(Shiva Kirti Singh) New Delhi;
February 26, 2016.