Supreme Court - Daily Orders
Commnr. Of Central Excise, Noida vs M/S Rajdoot Paints Ltd. on 9 April, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 4964-4976 OF 2004
COMMISSIONER OF CENTRAL EXCISE, NOIDA ... Appellant
VERSUS
M/S RAJDOOT PAINTS LTD. & ORS ... Respondents
O R D E R
From the impugned order passed by Customs, Excise and Service Tax Appellate Tribunal (hereinafter referred to as 'CESTAT'), we find that CESTAT has only remanded the case back to the Commissioner for fresh adjudication. In a matter like this, we would not like to interfere with the order of CESTAT. The appeals are, accordingly, dismissed.
.........................., J. [ A.K. SIKRI ] .........................., J. [ ROHINTON FALI NARIMAN ] New Delhi;
April 09, 2015.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.04.11 13:19:11 IST Reason: ITEM NO.109 COURT NO.14 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 No(s). 4964-4976/2004 COMMNR. OF CENTRAL EXCISE, NOIDA Appellant(s) VERSUS M/S RAJDOOT PAINTS LTD. & ORS Respondent(s)
(with appln. (s) for stay and office report) Date : 09/04/2015 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. Yashank Adhyaru, Sr. Adv. Mr. Rupesh Kumar, Adv. Ms. Shweta Garg, Adv. Mr. B. Krishna Prasad, Adv.
For Respondent(s) Mr. V. Lakshmikumaran, Adv. Mr. M. P. Devanath, Adv. Mr. Vivek Sharma, Adv. Ms. L. Charanaya, Adv. Mr. Aditya Bhattacharya, Adv. Mr. R. Ramachandran, Adv. Mr. Hemant Bajaj, Adv. Mr. Ambarish Pandey, Adv. Mr. Rajesh Kumar, Adv. Mr. Anandh K., Adv.
UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.
(Nidhi Ahuja) (Suman Jain) COURT MASTER COURT MASTER [Signed order is placed on the file.]