Supreme Court - Daily Orders
Commissioner Of Customs vs Aveco Technologies Pvt. Ltd. Through ... on 6 August, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2018
@ Diary No.23373/2018
COMMISSIONER OF CUSTOMS Appellant(s)
Versus
AVECO TECHNOLOGIES PVT. LTD. THROUGH MANAGING Respondent(s)
DIRECTOR
O R D E R
Delay condoned.
No ground is made out for our interference with the impugned judgment. The civil appeal is dismissed, accordingly.
Pending application(s), if any, shall stand
disposed of.
........................J. (A.K.SIKRI) ........................J. (ASHOK BHUSHAN) New Delhi, Signature Not Verified AUGUST 6, 2018 Digitally signed by BALA PARVATHI Date: 2018.08.08 10:30:42 IST Reason: ITEM NO.21 COURT NO.4 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 ….…./2018 Diary No(s).23373/2018 (Arising out of impugned final judgment and order dated 31-01-2018 in AN No. 31037/2017 passed by the Customs Excise And Service Tax Apellate Tribunal, Circuit Bench Hyderabad) COMMISSIONER OF CUSTOMS Petitioner(s) VERSUS AVECO TECHNOLOGIES PVT. LTD. THROUGH MANAGING DIRECTOR Respondent(s) (With appln for c/delay in filing SLP and exemption from filing c/c of the impugned judgment and stay application) Date : 06-08-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. Vikramjit Banerjee,ASG Mr. Nachiketa Joshi,Adv. Mr. Rupesh Kumar,Adv.
Mr. Ayush Anand,Adv.
Mr. B.Krishna Prasad, AOR For Respondent(s) Mr. L.Badri Narayanan,Adv.
Mr. Aditya Bhattacharya,Adv. Mr. Victor Das,Adv.
Ms. Apeksha Mehta,Adv. Mr. Manish Rastogi,Adv. Mr. Shrey Ashat,Adv.
Mr. Punit Dutt Tyagi, AOR UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Appeal admitted.
The appeal is dismissed in terms of the signed order.
(B.PARVATHI) (RAJINDER KAUR) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)