Supreme Court - Daily Orders
Commissioner Of Central Excise Customs ... vs M/S. Shree Renuka Sugars Ltd on 18 February, 2019
Author: Vineet Saran
Bench: Vineet Saran
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION NO. 125 OF 2019
WITH
INTERLOCUTORY APPLICATION NO. 68969 OF 2018
(Application for restoration)
AND
INTERLOCUTORY APPLICATION NO. 5858 OF 2019
(Application for condonation of delay in filing
restoration application)
IN
CIVIL APPEAL NO.1531 OF 2016
COMMISSIONER OF CENTRAL EXCISE, CUSTOMS AND Appellant(s)
SERVICE TAX, BELGAUM
Versus
M/S. SHREE RENUKA SUGARS LIMITED Respondent(s)
O R D E R
Delay in filing the application for restoration is condoned.
The application for restoration is allowed. Civil Appeal is restored to its original number. Miscellaneous application stands disposed of.
........................J. (VINEET SARAN) New Delhi, February 18, 2019 Signature Not Verified Digitally signed by SUKHBIR PAUL KAUR Date: 2019.02.20 15:11:13 IST Reason: ITEM NO.27 COURT NO.5 SECTION IV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS M.A. 125 OF 2019 IA 68969/2018,5858/2019 in CIVIL APPEAL NO. 1531 OF 2016 COMMISSIONER OF CENTRAL EXCISE CUSTOMS AND SERVICE TAXPetitioner(s) VERSUS M/S. SHREE RENUKA SUGARS LTD Respondent(s) (FOR ADMISSION and IA No.68969/2018-RESTORATION and IA No.5858/2019-CONDONATION OF DELAY IN FILING APPLICATION FOR RESTORATION IN MA 125/2019 IN CA 1531/2016) Date : 18-02-2019 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN [IN CHAMBER] For Petitioner(s) Mr. Ravindra Kumar Verma, Adv. For Mr. B. Krishna Prasad, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay in filing the application for restoration is condoned. The application for restoration is allowed. Civil Appeal is restored to its original number. Miscellaneous application stands disposed of. (SUKHBIR PAUL KAUR) (RAJ RANI NEGI) AR CUM PS ASSISTANT REGISTRAR (Signed order is placed on the file)