Supreme Court - Daily Orders
M/S Karnataka Soaps And Detergents Ltd. vs Commissioner Of Central Excise And ... on 20 February, 2018
Bench: Madan B. Lokur, S. Abdul Nazeer, Deepak Gupta
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NOs. 407-410/2018
IN
CIVIL APPEAL Nos. 4822-4825/2015
M/S KARNATAKA SOAPS AND DETERGENTS LTD. Petitioner(s)
VERSUS
COMMISSIONER OF CENTRAL EXCISE
AND SERVICE TAX, BANGALORE Respondent(s)
O R D E R
Delay condoned.
We have carefully gone through the review petitions and the connected papers. We find no merit in the review petitions and the same are accordingly dismissed.
…....................J. [MADAN B. LOKUR] …....................J. [S. ABDUL NAZEER] …....................J. [DEEPAK GUPTA] NEW DELHI;
FEBRUARY 20, 2018.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2018.02.24 12:40:52 IST Reason: 1 ITEM NO.1002 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
R.P.(C) No. 407-410/2018 in C.A. No. 4822-4825/2015 M/S KARNATAKA SOAPS AND DETERGENTS LTD. Petitioner(s) VERSUS COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX BANGALORE Respondent(s) (FOR IA No.21914/2018-CONDONATION OF DELAY IN FILING REVIEW PETITION) Date : 20-02-2018 These petitions were circulated today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE DEEPAK GUPTA By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petitions are dismissed in terms of the signed order.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER [Signed order is placed on the file] 2