Supreme Court - Daily Orders
Agrawal And Sons vs Commissioner Of Central Excise Jaipur I on 17 November, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO._____________OF 2017
(Diary No.33099/2017)
AGRAWAL AND SONS ETC.ETC. APPELLANT(S)
VERSUS
COMMISSIONER OF CENTRAL EXCISE JAIPUR I RESPONDENT(S)
O R D E R
Delay condoned.
We have heard learned counsel for the appellants and perused the record. We do not see any cogent reason to entertain the appeals. The judgment impugned does not warrant any interference.
The Civil Appeals are dismissed.
......................J. [ J. CHELAMESWAR ] NEW DELHI .......................J. DATED; NOVEMBER 17, 2017 [ S. ABDUL NAZEER ] Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2018.01.20 12:33:34 IST Reason: ITEM NO.22 COURT NO.2 SECTION XIV 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._____________OF 2017 (Diary No(s). 33099/2017) AGRAWAL AND SONS ETC.ETC. Appellant(s) VERSUS COMMISSIONER OF CENTRAL EXCISE JAIPUR I Respondent(s) (IA No.115954/2017-CONDONATION OF DELAY IN FILING and IA No.115955/2017-EX-PARTE STAY and IA No.120167/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA No.120168/2017-IA FOR EXEMPTION FROM FILING LEGIBLE COPIES OF DIM ANNEXURES WITH AFFIDAVIT.) Date : 17-11-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE S. ABDUL NAZEER For Petitioner(s) Mr. L. Badri Narayanan,Adv.
Mr. Aditya Bhattacharya,Adv. Mr. Victor Das,Adv.
Ms. Apeksha Mehta,Adv.
Mr. Punit Dutt Tyagi, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeals are dismissed, in terms of the signed order.
Pending application(s), if any, stand disposed of.
(OM PARKASH SHARMA) (RAJINDER KAUR) AR CUM PS BRANCH OFFICER
(Signed order is placed on the file)