Supreme Court - Daily Orders
Principal Commissioner Customs ... vs M/S Elora Tobacco Co. Ltd. on 19 February, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.55 COURT NO.3 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) NO(S)……………………/2018
DIARY NO(S). 2261/2018
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 18-05-2017
IN CEA NO. 34/2016 AND DATED 24-07-2017 IN RP NO. 252/2017 PASSED
BY THE HIGH COURT OF M.P AT INDORE)
THE PRINCIPAL COMMISSIONER CUSTOMS,
CENTRAL EXCISE AND SERVICE TAX, INDORE PETITIONER(S)
VERSUS
M/S ELORA TOBACCO CO. LTD. RESPONDENT(S)
(FOR ADMISSION AND I.R. AND IA NO.21494/2018-CONDONATION OF DELAY
IN FILING AND IA NO.21496/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
WITH
SLP(C) NO………...DIARY NO(S). 2259/2018 (IV-A)
Date : 19-02-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Ms. Nisha Bagchi, Adv.
Mr. T.C. Sharma, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Exemption from filing certified copy of the impugned order is granted.
We are not inclined to interfere. The Special Leave Petitions are accordingly dismissed.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2018.02.19 17:13:49 IST Reason: [VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER