Supreme Court - Daily Orders
Commissioner Of Customs Central Excise ... vs Chebrolu Agros Pvt. Ltd. on 13 August, 2018
Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). OF 2018
(Diary No.25150 OF 2018)
COMMISSIONER OF CUSTOMS, CENTRAL
EXCISE AND SERVICE TAX, GUNTUR ...APPELLANT(S)
VERSUS
CHEBROLU AGROS PVT. LTD. ...RESPONDENT(S)
O R D E R
1. Delay condoned.
2. In view of the order dated 16th July, 2018 passed in Civil Appeal Nos.6788-6811 of 2018, the present appeals are also not entertained and are accordingly dismissed.
....................,J.
(RANJAN GOGOI) ....................,J.
(NAVIN SINHA) ....................,J.
(K.M. JOSEPH)
NEW DELHI
AUGUST 13, 2018
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2018.08.14
17:33:15 IST
Reason:
ITEM NO.21 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). 25150/2018 COMMISSIONER OF CUSTOMS, CENTRAL EXCISE AND SERVICE TAX, GUNTUR Appellant(s) VERSUS CHEBROLU AGROS PVT. LTD. Respondent(s) ( IA No.109104/2018-CONDONATION OF DELAY IN FILING and IA No.109105/2018-STAY APPLICATION ) Date : 13-08-2018 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MR. JUSTICE K.M. JOSEPH For Appellant(s) Mr. Maninder Singh, ASG Mr. K. Radhakrishnan, Sr. Adv. Mr. Rupesh Kumar, Adv.
Ms. Sunita Rani Singh, Adv. Mr. Shreyash Bhardwaj, 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 appeals are dismissed in terms of the signed order.
In view of the above, pending application(s), if any, shall stand disposed of. (NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)