Supreme Court - Daily Orders
N.S. Pannu vs Commnr. Of Central Excise & Service Tax on 5 May, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.114 COURT NO.13 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). 1298/2005
N.S. PANNU Appellant(s)
VERSUS
COMMNR. OF CENTRAL EXCISE & SERVICE TAX Respondent(s)
(with appln. (s) for ex-parte stay and office report)
Date : 05/05/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s) Mr. Balbir Singh,Adv.
Mr. H.G.Dharmadhikari,Adv.
Mr. Rupender Sinhmar,Adv.
Mr. K.Gurumurthy,Adv.
Mr. Rajesh Kumar,Adv.
For Respondent(s) Mr. A.K.Sanghi,Sr.Adv.
Mr. Arijit Prasad,Adv.
Mr. Sudhir Walia,Adv.
Ms. Niharika Ahluwalia,Adv.
Mr. B.V.Niren,Adv.
Mr. B.K.Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed in terms of the signed order.
(SUMAN WADHWA) (SUMAN JAIN) AR-cum-PS COURT MASTER Signed order is placed on the file.
Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.05.14 15:01:54 IST Reason:IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 1298 OF 2005 N.S. Pannu Appellant(s) VERSUS Commnr. Of Cent. Ex. & Service Tax Respondent(s) O R D E R As the matter is squarely covered by the judgment rendered in C.A.No. 1296/2005 today itself, the appeal is dismissed.
….....................J. (A.K.SIKRI) …......................J. (ROHINTON FALI NARIMAN) New Delhi;
Date: 5.5.2015.