Supreme Court - Daily Orders
Commissioner Of Central Excise And ... vs M/S Abb India Limited on 14 February, 2023
Bench: K.M. Joseph, B.V. Nagarathna
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1070 OF 2023
COMMISSIONER OF CENTRAL EXCISE
AND SERVICE TAX, LTU, BANGALORE APPELLANT(S)
VERSUS
M/S ABB INDIA LIMITED RESPONDENT(S)
O R D E R
Delay condoned.
We do no think that the appellant has made out a case for interference with the impugned order. The appeal will stand dismissed.
Pending application(s), if any, stand disposed of.
…………………………………………J. [K. M. JOSEPH] …………………………………………J. [B. V. NAGARATHNA] New Delhi 14th February, 2023 Signature Not Verified Digitally signed by Jagdish Kumar Date: 2023.02.15 17:30:41 IST Reason: 2 ITEM NO.11 COURT NO.3 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(s). 1070/2023 COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX, LTU, BANGALORE APPELLANT(S) VERSUS M/S ABB INDIA LIMITED RESPONDENT(S) (FOR ADMISSION and I.R. and IA No.23379/2023-CONDONATION OF DELAY IN FILING and IA No.23381/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.23380/2023-EX-PARTE STAY) Date : 14-02-2023 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH HON'BLE MRS. JUSTICE B.V. NAGARATHNA For Appellant(s) Mr. N. Venkatraman, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. Rupesh Kumar, Adv.
Mr. Raghav Sharma, Adv.
Mr. Dharma Datta Verma, Adv. Ms. Rukmini Bobde, Adv.
Mr. Ashok Panigrahi, Adv.
Ms. Rukmini Bobde, Adv.
For Respondent(s) Ms. Charanya Lakshmikumaran, AOR Ms. Apeksha Mehta, Adv.
Ms. Falguni Gupta, Adv.
Ms. Neha Choudhary, Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal will stand dismissed in terms of the signed order.
Pending application(s), if any, stand disposed of.
(JAGDISH KUMAR) (RENU KAPOOR) COURT MASTER (SH) ASSISTANT REGISTRAR (Original signed order is placed on the file)