Supreme Court - Daily Orders
M/S Touraids (I) Travel Services vs Commissioner Of Central Excise on 31 October, 2014
Author: Chief Justice
Bench: Chief Justice, Madan B. Lokur, A.K. Sikri
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.9073 OF 2014
M/S TOURAIDS (I) TRAVEL SERVICES ..PETITIONER(S)
VERSUS
COMMISSIONER OF CENTRAL EXCISE ..RESPONDENT(S)
O R D E R
1. This appeal is directed against the judgment and order passed by the High Court of Judicature at Allahabad in Central Excise Appeal No.31 of 2009, dated 03.07.2014.
2. We have heard learned counsel for the parties to the lis.
3. After going through the records of the case, we are of considered opinion that the appeal, being Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2014.11.03 17:23:52 IST Reason: 2 devoid of any merit, is liable to be dismissed and, is dismissed accordingly. No costs.
..................CJI.
(H.L. DATTU) ....................J. (MADAN B. LOKUR) ....................J. (A.K. SIKRI) NEW DELHI;
OCTOBER 31, 2014.
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ITEM NO.37 COURT NO.1 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 No(s). 9073/2014 M/S TOURAIDS (I) TRAVEL SERVICES Appellant(s) VERSUS COMMISSIONER OF CENTRAL EXCISE Respondent(s) (with appln. (s) for exemption from filing O.T. and stay) Date : 31/10/2014 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE A.K. SIKRI For Appellant(s) Mr. S. Ganesh, Sr. Adv.
Mr. R. Sudhindu, Adv.
Mr. Ashok Mathur, Adv.
Ms. Prerna Amitabh, Adv. Ms. Shilpa Dutta, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Civil Appeal is dismissed in terms of the signed order.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)