Supreme Court - Daily Orders
M/S. Bony Polymers Pvt. Ltd. vs Commissioner Of Central Excise, ... on 27 November, 2015
Author: Chief Justice
Bench: Chief Justice, Amitava Roy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.8838 OF 2015
M/S.BONY POLYMERS PVT. LTD. … APPELLANT(S)
VERSUS
COMMISSIONER OF CENTRAL EXCISE, DELHI-III. RESPONDENT(S)
O R D E R
1. We have heard learned counsel for the appellant.
2. Having gone through the records of the case, we are of the considered opinion that the appeal, being devoid of any merit, deserves to be dismissed and is dismissed accordingly.
….................CJI (H.L. DATTU) …..................J. (AMITAVA ROY) NEW DELHI, NOVEMBER 27, 2015.
Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.11.27 16:45:47 IST Reason: ITEM NO.17 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). 8838/2015 M/S. BONY POLYMERS PVT. LTD. Appellant(s) VERSUS COMMISSIONER OF CENTRAL EXCISE, DELHI-1III Respondent(s)
(with appln. (s) for exemption from filing legible copies of dim annexures and permission to file additional documents and office report) Date : 27/11/2015 This appeal was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. M. P. Devanath,Adv.
Mr.Anandh, K., Adv.
For Respondent(s) 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.
Pending application(s), if any, is/are disposed of.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar (Signed order is placed on the file)