Supreme Court - Daily Orders
Commissioner Of Central Excise, Salem vs M/S Thriveni Earthmovers Pvt Ltd. on 12 July, 2016
Bench: A.K. Sikri, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). /2016
(Arising out of Civil Appeal Diary No(s). 14364/2016)
COMMISSIONER OF CENTRAL EXCISE, SALEM APPELLANT(S)
VERSUS
M/S THRIVENI EARTHMOVERS PVT LTD. RESPONDENT(S)
O R D E R
We find that even if the order of the High Court dismissing the appeal of the appellant herein is not maintainable, one year time is taken by the appellant to file this appeal for which there is no satisfactory explanation is given.
The Civil Appeal is dismissed on the ground of delay.
......................J. [A.K. SIKRI] ......................J. [ N.V. RAMANA] NEW DELHI;
JULY 12, 2016.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2016.07.13 16:28:58 IST Reason: ITEM NO.34 COURT NO.12 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 Diary No(s). 14364/2016 COMMISSIONER OF CENTRAL EXCISE, SALEM Appellant(s) VERSUS M/S THRIVENI EARTHMOVERS PVT LTD. Respondent(s)
(with appln. (s) for condonation of delay in filing appeal.) Date : 12/07/2016 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE N.V. RAMANA For Appellant(s) Ms. Pinky Anand, ASG Mr. Balendu Shekhar, Adv.
Mr. Akshay Abrol, Adv.
Mr. Somya Rathore, Adv.
Mr. H. Raghavendra Rao, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Nikhil Nayyar, Adv.
Mr. N. Sai Vinod, Adv.
Mr. Divyanshu Rai, Adv.
UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is dismissed in terms of the signed order.
Application(s) pending, if any, shall stand disposed of accordingly.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
COURT MASTER COURT MASTER
(Signed order is placed on the file)