Supreme Court - Daily Orders
Commnr.Of Central Excise,Mumbai-Ii ... vs Indian Veg. Oil & Chemical Co.Pvt.Ltd. on 7 February, 2014
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2014 (D.NO.32681/2013)
COMMISSIONER OF CENTRAL EXCISE, APPELLANTS
MUMBAI-II AND ANR.
VERSUS
INDIAN VEG. OIL & CHEMICAL RESPONDENT
CO.PVT.LTD.
O R D E R
1. We have heard learned Additional Solicitor General appearing for the revenue.
2. Delay condoned.
3. We find no merit in the Civil Appeals. The Civil Appeals are dismissed.
.......................J. (H.L. DATTU) .......................J. (S.A. BOBDE) NEW DELHI;
FEBRUARY 07, 2014 ITEM NO.5 COURT NO.3 SECTION III S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CIVIL APPEAL D.NO(s). 32681 OF 2013 (for prel.hearing) COMMNR.OF CENTRAL EXCISE,MUMBAI-II &ANR. Appellant (s) VERSUS INDIAN VEG. OIL & CHEMICAL CO.PVT.LTD. Respondent(s) (With appln(s) for c/delay in re-filing appeal,condonation of delay in filing appeal) Date: 07/02/2014 This appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU HON’BLE MR. JUSTICE S.A. BOBDE For Petitioner(s) Mr.S.K.Bagaria, ASG Ms.Binu Tamta, Adv.
Ms.Raji Joseph, Adv.
Mr.K.A.Singh, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) UPON hearing counsel the Court made the following O R D E R Delay condoned.
The Civil Appeals are dismissed, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar (signed order is placed on the file)