Supreme Court - Daily Orders
Central Excise Commissioner Of Central ... vs National Engineering Industries Ltd ... on 20 September, 2021
Bench: M.R. Shah, A.S. Bopanna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION NO. 1394 OF 2021
IN
CIVIL APPEAL NOS. 11090-11092 OF 2017
COMMISSIONER OF CENTRAL EXCISE JAIPUR 1 Appellant(s)/
Applicant
VERSUS
NATIONAL ENGINEERING INDUSTRIES LTD THR. Respondent(s)
O R D E R
Having heard Ms. Madhavi Divan, learned ASG and perusing the averments in the Application and considering the fact that there was an obvious mistake committed in withdrawing the Civil Appeals on the ground of low tax effect, the present Application for restoration is allowed. The Civil Appeal Nos. 11090-11092 of 2017 are ordered to be restored to the file.
Issue notice.
Tag with C.A. Nos. 4968-4969 of 2016.
.......................... J. (M.R. SHAH) .......................... J. (A.S. BOPANNA) New Delhi;
September 20, 2021.
Signature Not Verified Digitally signed by R Natarajan Date: 2021.09.22 16:26:14 IST Reason: ITEM NO.8 Court 13 (Video Conferencing) SECTION XVII-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Miscellaneous Application No. 1394/2021 in C.A. No. 11090- 11092/2017
(Arising out of impugned final judgment and order dated 24-11-2020 in C.A. No. No. 11090/2017 passed by the Supreme Court Of India) CENTRAL EXCISE COMMISSIONER OF CENTRAL EXCISE JAIPUR 1Petitioner(s) VERSUS NATIONAL ENGINEERING INDUSTRIES LTD THR. DIRECTOR Respondent(s) (FOR ADMISSION and IA No.16061/2021-RESTORATION) Date : 20-09-2021 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE A.S. BOPANNA For Petitioner(s) Ms. Madhavi Divan, ASG Mr. Mukesh Kumar Maroria, AOR Ms. Sunita Rani Singh, Adv.
Ms. Priyanka Das, Adv.
Ms. Chinmayee Chandra, Adv.
Ms. Seema Bengani, Adv.
For Respondent(s) Ms. Apeksha Mehta, Adv.
Mr. Punit Dutt Tyagi, AOR UPON hearing the counsel the Court made the following O R D E R Having heard Ms. Madhavi Divan, learned ASG and perusing the averments in the Application and considering the fact that there was an obvious mistake committed in withdrawing the Civil Appeals on the ground of low tax effect, the present Application for restoration is allowed. The Civil Appeal Nos. 11090-11092 of 2017 are ordered to be restored to the file in terms of the signed order.
Issue notice.
Tag with C.A. Nos. 4968-4969 of 2016. (R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER (Signed order is placed on the file)