Supreme Court - Daily Orders
Commisioner Of Central Excise Delhi Ii vs Bausch And Lomb Eyecare India Pvt. Ltd. on 24 November, 2017
Bench: Ranjan Gogoi, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2017
(D.NO. 35289 OF 2017)
COMMISSIONER OF CENTRAL EXCISE, DELHI-II Appellant(s)
Versus
M/S BAUSCH AND LOMB EYECARE Respondent(s)
INDIA PVT. LTD.
O R D E R
Heard learned counsel for the parties. Delay condoned.
In view of the small amount of revenue of Rs.4.5 lacs, we are not inclined to entertain this civil appeal. The same is, accordingly, disposed of keeping all questions of law open. As a sequel to the above, pending applications, if any, shall also stand disposed of.
.......................J. (RANJAN GOGOI) .......................J. Signature Not Verified Digitally signed by (R. BANUMATHI) SUKHBIR PAUL KAUR Date: 2017.11.28 12:16:09 PKT Reason: New Delhi, November 24, 2017 ITEM NO.13 COURT NO.3 SECTION XIV 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......./2017 (Diary No(s). 35289/2017) COMMISIONER OF CENTRAL EXCISE DELHI II Petitioner(s) VERSUS BAUSCH AND LOMB EYECARE INDIA PVT. LTD. Respondent(s) ( IA No.118522/2017-CONDONATION OF DELAY IN FILING and IA No.118524/2017-STAY APPLICATION) Date : 24-11-2017 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. Yashank Adhyaru, Sr.Adv. Mr. H.Raghavendra Rao, Adv. Mr. T.M. Singh, Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. Puneet Bansal, Adv.
Mr. Kaustubh Shukla, Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is disposed of keeping all questions of law open, in terms of the signed order.
As a sequel to the above, pending applications, if any, shall also stand disposed of.
(SUKHBIR PAUL KAUR) (ASHA SONI)
AR CUM PS BRANCH OFFICER
(Signed order is placed on the file)