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Supreme Court - Daily Orders

C.C. C.E S.T. Nellore vs B.K. Threshers Pvt. Ltd. Through Its ... on 27 July, 2018

Bench: Ranjan Gogoi, R. Banumathi, Navin Sinha

                                      IN THE SUPREME COURT OF INDIA
                                       CIVIL APPELLATE JURISDICTION

                                 CIVIL APPEAL NO.                       OF 2018
                                             (Diary No.17030/2018)


                          C.C., C.E. & S.T. NELLORE                       Appellant (s)

                                                    VERSUS

                          B.K. THRESHERS PVT. LTD.                        Respondent(s)



                                                 O R D E R

1. Delay condoned.

2. Heard the learned counsel for the appellant and perused the relevant material.

3. Similar Civil Appeal Nos.6788- 6811/2018 titled as Commissioner of Customs Central Excise and Service Tax Guntur Vs. M.L. Agro Prodcuts Ltd. have been dismissed by this Court’s Order dated 16-07-2018. Consequently this appeal is also dismissed.

....................,J.

(RANJAN GOGOI) ....................,J.

(R. BANUMATHI) Signature Not Verified Digitally signed by POOJA ARORA Date: 2018.07.28 12:58:15 IST Reason: ....................,J.

                                                                      (NAVIN SINHA)

                          NEW DELHI
                          JULY 27, 2018
ITEM NO.6                  COURT NO.2                  SECTION XII-A

                 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.17030/2018 C.C. C.E S.T. NELLORE Appellant (s) VERSUS B.K. THRESHERS PVT. LTD. THROUGH ITS DIRECTOR Respondent(s) (IA No.96288/2018-CONDONATION OF DELAY IN FILING and IA No.96292/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.96294/2018-STAY APPLICATION and IA No.96289/2018- CONDONATION OF DELAY IN REFILING ) Date : 27-07-2018 This appeal was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s)/ Mr. Tushar Mehta, ASG (N.P.) Appellant Mr. K. Radhakrishnan, Sr. Adv.
Mr. B. Krishna Prasad, AOR Mr. Rajat Nair, Adv.
Mr. Dhruv Sheoran, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Heard learned counsel for the appellant and perused the relevant material.
Application for exemption from filing Certified Copy of the impugned judgment is allowed.
The appeal is dismissed in terms of the signed order.
(POOJA ARORA)                                     (ASHA SONI)
COURT MASTER                                     BRANCH OFFICER
(Signed order is placed on the file)