Supreme Court - Daily Orders
Commissioner Of Central Excise, ... vs United Shippers Ltd. on 3 August, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra, Amitava Roy
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). OF 2015
(Arising out of C.A.D. No(s)15918/2015)
COMMISSIONER OF
CENTRAL EXCISE, THANE-II APPELLANT(S)
VERSUS
UNITED SHIPPERS LTD. RESPONDENT(S)
O R D E R
1. Delay condoned.
2. These appeals are directed against the judgment and order passed by the Customs, Excise and Service Tax Appellate Tribunal, West Zonal Bench at Mumbai in Order No.A/1626-1630/14/CSTB/C-I in ST/85933, 86857 to 86859 and 87184/201-Mum dated 16.10.2014.
3. We have heard Shri Mukul Rohatgi, learned Attorney General appearing for the appellant and Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.08.04 carefully perused the material available on record. 16:35:36 IST Reason: 2 In our considered opinion, we do not see any good ground to interfere with the judgment and order passed by the Tribunal Accordingly, the Civil Appeals are dismissed.
.............CJI.
(H.L. DATTU) ...............J. (ARUN MISHRA) ...............J. (AMITAVA ROY) NEW DELHI AUGUST 03, 2015.
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ITEM NO.44 COURT NO.1 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(s). 15918/2015
COMMISSIONER OF CENTRAL EXCISE, THANE-II Appellant(s)
VERSUS
UNITED SHIPPERS LTD. Respondent(s)
[With appln. (s) for c/delay in filing and re-filing appeal(s)] Date : 03/08/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. Mukul Rohatgi, Attorney General Mr. Rupesh Kumar, Adv.
Mr. Subhash Acharya, Adv. Mr. B. Krishna Prasad,Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeals are dismissed in terms of the signed order.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)