Supreme Court - Daily Orders
M/S Sgb Engineering Pvt Ltd. vs Commissioner Of Central Excise ... on 1 May, 2015
Bench: T.S. Thakur, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL D. NO.(S). 5968 OF 2015
UNION OF INDIA AND ANR Appellant(s)
VERSUS
EX SEP DASARI DAVID RAJU Respondent(s)
O R D E R
Heard.
Apart from the fact that there is an inordinate delay of 755 days in the filing of this appeal, we see no reason to take a different view from the one taken by the Tribunal.
This appeal is accordingly dismissed on the ground of limitation and also on merit.
......................J. (T.S. THAKUR) ......................J. (R.BANUMATHI) NEW DELHI DATED 1st MAY, 2015.
Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.05.05 18:08:56 IST Reason: ITEM NO.17 COURT NO.2 SECTION XVII 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). 5968/2015 UNION OF INDIA AND ANR Appellant(s) VERSUS EX SEP DASARI DAVID RAJU Respondent(s)
(with appln. (s) for c/delay in re-filing appeal and condonation of delay in filing appeal. and office report) Date : 01/05/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Ms. Pinky Anand,ASG Ms. Gunwant Dara,Adv.
Ms. Tanvi Kaushal,Adv.
Mr. B.B. Singh,Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard.
Apart from the fact that there is an inordinate delay of 755 days in the filing of this appeal, we see no reason to take a different view from the one taken by the Tribunal.
This appeal is accordingly dismissed on the ground of limitation and also on merit.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)