Supreme Court - Daily Orders
Commissioner Of Central Excise And ... vs Barmer Lignite Mining Company Ltd. on 4 July, 2019
Bench: S.A. Bobde, B.R. Gavai
ITEM NO.20 COURT NO.2 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). 17757/2019
COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX Appellant(s)
VERSUS
BARMER LIGNITE MINING COMPANY LTD. Respondent(s)
(IA No.88322/2019-CONDONATION OF DELAY IN FILING and IA
No.88323/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.88354/2019-EX-PARTE STAY)
Date : 04-07-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE B.R. GAVAI
For Appellant(s) Mr. Zoheb Hussain, Adv.
Mr. Rupesh Kumar, Adv.
Mr. Kanu Agrawal, 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.
Pending applications stand disposed of.
[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR [ Signed order is placed on the file ] Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.07.04 15:58:14 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. OF 2019 D.NO.17757/2019 COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX APPELLANT(S) VERSUS BARMER LIGNITE MINING COMPANY LTD. RESPONDENT(S) O R D E R Delay condoned.
Having heard learned counsel for the appellant and gone through the record of the case, we are of the considered opinion that the appeal, being devoid of any merit, is liable to be dismissed and, is dismissed accordingly.
..................J. [ S.A. BOBDE ] ...................J. [ B.R. GAVAI ] NEW DELHI, JULY 04, 2019.