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C.C.E. Gurgaon vs M/S Simplex Pharma P.Ltd. on 26 February, 2016

Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit

                                          IN THE SUPREME COURT OF INDIA

                                          CIVIL APPELLATE JURISDICTION

                                          CIVIL APPEAL NO.6408 OF 2010


                         C.C.E. GURGAON                                       Appellant(s)


                                                          VERSUS

                         M/S SIMPLEX PHARMA P. LTD.                           Respondent(s)



                                                     O R D E R

Since the tax effect is low, we are not inclined to entertain this appeal or interfere with the impugned order.

The appeal is dismissed on that ground alone, leaving the question of law open.

No costs.

.......................CJI.

(T.S.THAKUR) .........................J. (R. BANUMATHI) .........................J. (UDAY UMESH LALIT) NEW DELHI, FEBRUARY 26, 2016.

ITEM NO.30 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 No(s). 6408/2010 C.C.E. GURGAON Appellant(s) VERSUS M/S SIMPLEX PHARMA P.LTD. Respondent(s) Date : 26/02/2016 This appeal was called on for hearing today.

CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE UDAY UMESH LALIT For Appellant(s) Ms. Nisha Bagchi, Adv. Ms. Sushma Manchanda, Adv. Mr. B. Krishna Prasad, Adv.

For Respondent(s) Mr. Sachit Jolly, Adv. Ms. B. Vijayalakshmi Menon, Adv.

UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.

(Ashok Raj Singh) (Veena Khera) Court Master Court Master (Signed Order is placed in the file)