Supreme Court - Daily Orders
Commissioner Of Central Excise, ... vs M/S Maruti Udyog Ltd. on 31 August, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2015
(DIARY NO. 27098 OF 2015)
COMMISSIONER OF CENTRAL EXCISE,
DELHI-III, GURGAON ... Appellant
VERSUS
M/S MARUTI UDYOG LTD. ... Respondent
O R D E R
The civil appeal is dismissed on the ground of delay as well as on merits.
......................., J. [ A.K. SIKRI ] ......................., J. [ ROHINTON FALI NARIMAN ] New Delhi;
August 31,2015.
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2015.09.04 10:51:22 IST Reason: ITEM NO.46 COURT NO.14 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 Diary No. 27098/2015 COMMISSIONER OF CENTRAL EXCISE, DELHI-III, GURGAON Appellant(s) VERSUS M/S MARUTI UDYOG LTD. Respondent(s) (With appln. (s) for condonation of delay in filing appeal and office report) Date : 31/08/2015 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Appellant(s) Mr. Tushar Mehta, ASG.
Mr. Yashank Adhyaru, Sr. Adv. Mr. Rupesh Kumar, Adv.
Mr. B. Krishna Prasad, Adv.
For Respondent(s) Ms. L. Charanya, Adv.
Mr. M. P. Devanath, Adv. Mr. Vivek Sharma, Adv.
Mr. Ambarish Pandey, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed on the ground of delay as well as on merits in terms of the signed order.
(Nidhi Ahuja) (Renu Diwan) COURT MASTER COURT MASTER [Signed order is placed on the file.]