Supreme Court - Daily Orders
Commissioner Of Customs (Seaport ... vs Refex Refrigerants Ltd on 4 September, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2018
[D.No. 27391/2018]
COMMISSIONER OF CUSTOMS
(SEAPORT-IMPORT) CHENNAI APPELLANT(S)
VERSUS
REFEX REFRIGERANTS LTD RESPONDENT(S)
O R D E R
Delay condoned.
The appeal is dismissed on the ground of low tax effect, leaving the question of law open.
Pending applications, if any, stand disposed of.
…...…................J. (A.K. SIKRI) …...…................J. (ASHOK BHUSHAN) NEW DELHI, SEPTEMBER 4, 2018 Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.09.05 17:33:00 IST Reason: ITEM NO.17 COURT NO.5 SECTION XVII 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). 27391/2018 (Arising out of impugned final judgment and order dated 06-09-2017 in AN No. 292/2008 passed by the Customs Excise and Service Tax Appellate Tribunal, South Zonal Bench, Chennai) COMMISSIONER OF CUSTOMS (SEAPORT IMPORT) CHENNAI Appellant(s) VERSUS REFEX REFRIGERANTS LTD Respondent(s) ( IA No.118244/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.118245/2018-STAY APPLICATION and IA No.118243/2018-CONDONATION OF DELAY IN FILING APPEAL) Date : 04-09-2018 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. P. S. Narasimha, ASG Mr. Ashok Kumar Panda, Sr. Adv. Mr. S.A. Haseeb, Adv.
Mr. Rohit Rao, Adv.
Mr. Kiran Kumar K., Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed on the ground of low tax effect, leaving the question of law open. Pending applications, if any, stand disposed of.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
AR-CUM-PS BRANCH OFFICER
(Signed order is placed on the file.)