Supreme Court - Daily Orders
M/S. Signet Chemical Pvt. Ltd. (Now ... vs Commissioner Of Customs (Import) on 8 March, 2021
Bench: D.Y. Chandrachud, M.R. Shah
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No 391 of 2021
M/s Signet Chemical Pvt Ltd (Now Known as Appellant(s)
Signet Excipients Private Limited)
Versus
Commissioner of Customs (Import) Respondent(s)
WITH
Civil Appeal No 324 of 2021
ORDER
1 We find no reason to interfere with the impugned Final Order Nos A/85787/2020 in Customs Appeal No 85493 of 2019 and A/85786/2020 in Customs Appeal No 89829 of 2018 dated 25 September 2019 passed by the Customs, Excise & Service Tax Appellate Tribunal, Regional Bench, Mumbai.
2 The Civil Appeals are accordingly dismissed.
3 Pending applications, if any, stand disposed of.
….....…...….......………………........J. [Dr Dhananjaya Y Chandrachud] Signature Not Verified Digitally signed by Chetan Kumar ..…....…........……………….…........J. Date: 2021.03.12 15:27:11 IST Reason: [M R Shah] New Delhi;
March 8, 2021
CKB
ITEM NO.8 Court 6 (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
Civil Appeal No.391/2021
M/S. SIGNET CHEMICAL PVT. LTD. (NOW KNOWN Appellant(s)
AS SIGNET EXCIPIENTS PRIVATE LIMITED) VERSUS COMMISSIONER OF CUSTOMS (IMPORT) Respondent(s) WITH C.A. No.324/2021 (XVII-A) Date : 08-03-2021 These appeals were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE M.R. SHAH For Appellant(s) Mr. V. Lakshmikumaran, Adv.
Ms. Apeksha Mehta, Adv.
Ms. Srinidhi Ganeshan, Adv. Mr. Dhananjay Sethuraj, Adv. Mr. Aditya Bhattacharya, Adv. Ms. Charanya Lakshmikumaran, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R 1 The Civil Appeals are dismissed in terms of the signed order.
2 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Court Master (Signed order is placed on the file)