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M/S. Vikrant Tyres Ltd. vs Commnr. Of Centrsl Excise, Chennai on 28 August, 2015

Bench: A.K. Sikri, Rohinton Fali Nariman

                                   IN THE SUPREME COURT OF INDIA

                                      CIVIL APPELLATE JURISDICTION

                                   CIVIL APPEAL NO. 2931 OF 2006

                   M/S. VIKRANT TYRES LTD. & ANR.                    ... Appellants

                                                 VERSUS

                   COMMISSIONER OF CENTRAL EXCISE, CHENNAI           ... Respondent


                                               O R D E R

The tax effect involved in the instant appeal is only a sum of Rs. 3 lakhs. On this ground alone, we dismiss the appeal.

........................., J. [ A.K. SIKRI ] ........................., J. [ ROHINTON FALI NARIMAN ] New Delhi;

August 28, 2015.

ITEM NO.105 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. 2931/2006 M/S. VIKRANT TYRES LTD. & ANR. Appellant(s) VERSUS COMMNR. OF CENTRAL EXCISE, CHENNAI Respondent(s) (With office report) Date : 28/08/2015 This appeal was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. Ajay Aggarwal, Adv. Ms. Mallika Joshi, Adv. Ms. Ruchika, Adv.

Mr. Rajan Narain, Adv.

For Respondent(s) Mr. Jaideep Gupta, Sr. Adv. Mr. Naik H. K., Adv.

Ms. Nisha Bagchi, Adv. Ms. Sweta Garg, Adv.

Ms. Pooja Sharma, Adv. Mr. B. K. Prasad, Adv.

UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.

(Nidhi Ahuja) (Renu Diwan) COURT MASTER COURT MASTER [Signed order is placed on the file.]