Supreme Court - Daily Orders
Cmc Ltd. vs Commissioner Of Central Excise ... on 26 February, 2016
Bench: A.K. Sikri, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8864 OF 2011
CMC LTD. ... Appellant
VERSUS
COMMISSIONER OF CENTRAL EXCISE, HYDERABAD ... Respondent
O R D E R
Since the tax effect involved in the instant appeal is negligible, the appeal is dismissed on this ground alone, leaving the question of law open.
....................., J. [ A.K. SIKRI ] ....................., J. [ R.K. AGRAWAL ] New Delhi;
February 26, 2016.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2016.02.29 17:53:10 IST Reason: ITEM NO.47 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 No. 8864/2011 CMC LTD. Appellant(s) VERSUS COMMISSIONER OF CENTRAL EXCISE HYDERABAD Respondent(s)
Date : 26/02/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Mr. M. P. Devanath, Adv. Mr. Anandh K., Adv.
Mr. Aditya Bhattacharya, Adv. Mr. Hemant Bajaj, Adv.
Mr. Abhishek Anand, Adv.
For Respondent(s) Mr. A. K. Sanghi, Sr. Adv. Mr. K. L. Janjani, Adv.
Mr. B. Krishna 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.
(Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master [Signed order is placed on the file.]