Supreme Court - Daily Orders
Cce vs M/S Sai Sharddha Enterprises on 24 March, 2014
\ IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2014
(D.NO.3153/2014)
COMMISSIONER OF CENTRAL EXCISE,
RAIGAD APPELLANT
VERSUS
M/S.SAI SHARDDHA ENTERPRISES
ETC.ETC. RESPONDENTS
O R D E R
1. Delay condoned.
2. The Civil Appeals are disposed of in terms of the order passed by this Court on 7th February, 2014 in the case of Commissioner of Central Excise, Mumbai-II & Anr. Vs. Indian Vegetable Oil & Chemical Co.Pvt. Ltd.
Ordered accordingly.
.......................J. (H.L. DATTU) .......................J. (S.A. BOBDE) NEW DELHI;
MARCH 24, 2014
ITEM NO.19 COURT NO.3 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 D.NO(s). 3153 OF 2014 (for prel.hearing) CCE Appellant (s) VERSUS M/S SAI SHARDDHA ENTERPRISES Respondent(s) (With appln(s) for condonation of delay in filing appeal. and office report ) Date: 24/03/2014 This appeal was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE H.L. DATTU HON’BLE MR. JUSTICE S.A. BOBDE For Petitioner(s) Mr.S.K.Bagaria, ASG Mr.KUmar Ajit Singh, Adv. Ms.Yogmaya Agnihotri, Adv. For Mr. B. Krishna Prasad,Adv.
For Respondent(s) UPON hearing counsel the Court made the following O R D E R Delay condoned.
The Civil Appeals are disposed of, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar (Signed order is placed on the file)