Supreme Court - Daily Orders
D. Pauls Travel And Tours Ltd. ( ... vs Commissioner Of Central Excise New ... on 12 February, 2018
Bench: Ranjan Gogoi, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). OF 2018
(Diary No.22411/2017)
D. PAUL'S TRAVEL AND TOURS LTD.
(PREVIOUSLY D.PAUL'S CONSUMER BENEFIT LTD.) APPELLANT(S)
VERSUS
COMMISSIONER OF CENTRAL EXCISE, N.DELHI RESPONDENT(S)
O R D E R
1. Delay condoned.
2. Learned counsel prays for and is permitted to move the learned Tribunal for reconsideration of the impugned order insofar as the issue with regard to invocation of the extended period of limitation is concerned.
3. The appeal is disposed of in the above terms.
....................,J.
(RANJAN GOGOI) ....................,J.
(R. BANUMATHI)
NEW DELHI
FEBRUARY 12, 2018
Signature Not Verified
Digitally signed by
CHARANJEET KAUR
Date: 2018.02.16
17:21:51 IST
Reason:
ITEM NO.19 COURT NO.3 SECTION XIV
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). 22411/2017 D. PAUL'S TRAVEL AND TOURS LTD. (PREVIOUSLY D.PAUL'S CONSUMER BENEFIT LTD.) Appellant(s) VERSUS COMMISSIONER OF CENTRAL EXCISE, N.DELHI Respondent(s) (IA No.129744/2017-CONDONATION OF DELAY IN FILING and IA No.129745/2017-CONDONATION OF DELAY IN REFILING) Date : 12-02-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Mr. Salil Kapoor, Adv.
Mr. Sanat Kapoor,Adv.
Mr. Praveen Swarup, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is disposed of in terms of the signed order.
(NEETU KHAJURIA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)