Supreme Court - Daily Orders
Commnr. Of Central Excise, Meerut vs M/S. Viman Chemical (P) Ltd. on 8 May, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.110 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). 2963-2964/2005
COMMNR. OF CENTRAL EXCISE, MEERUT Appellant(s)
VERSUS
M/S. VIMAN CHEMICAL (P) LTD. Respondent(s)
(with appln. (s) for stay and office report)
Date : 08/05/2015 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Appellant(s) Mr. A.K.Panda,Sr.Adv.
Mr. Arijit Prasad,Adv.
Ms. Sunita Rani Singh,Adv.
Mr. Ajay Sharma,Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
Mr. Rajesh Kumar,Adv.
Mr. Krishna Kuamr R.S.,Adv.
Mr. R.K.Srivastava,Adv.
Mr. K..Mahadevan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeals are 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 15:03:07 IST Reason:IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 2963-2964 OF 2005 Commnr. Of Central Excise, Meerut Appellant(s) VERSUS M/s. Viman Chemical (P) Ltd. Respondent(s) O R D E R The Tribunal in the impugned judgment has followed the decision of Delhi Bench of the Tribunal in Jagdamba Petroleum Pvt. Ltd. Vs. Commissioner of Central excise, Noida reported in 2004 (163) E.L.T. 88 (Tri.-Del.). The appeal of the Revenue in the said case was dismissed by this Court on 9.4.2007.
As a result these appeals are also dismissed.
….....................J. (A.K.SIKRI) …......................J. (ROHINTON FALI NARIMAN) New Delhi;
Date: 8.5.2015.