Supreme Court - Daily Orders
Commissioner Customs And Central ... vs M/S Indian Wood Products Co. Ltd on 28 July, 2017
Bench: Ranjan Gogoi, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). OF 2017
(Diary No.20210 of 2017)
COMMISSIONER, CUSTOMS &
CENTRAL EXCISE, MEERUT-II ...APPELLANT(S)
VERSUS
M/S INDIAN WOOD PRODUCTS CO. LTD. ...RESPONDENT(S)
O R D E R
1. Delay condoned.
2. Heard the learned counsel for the appellant and perused the relevant material.
3. We find no merit in this appeal. Admission refused. The civil appeal is, accordingly, dismissed.
....................,J.
(RANJAN GOGOI) ....................,J.
(NAVIN SINHA)
NEW DELHI
JULY 28, 2017
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2017.07.29
12:16:19 IST
Reason:
ITEM NO.17 COURT NO.4 SECTION IIIA
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). OF 2017
(Diary No.20210 of 2017) (Arising out of impugned final judgment and order dated 15-12-2016 in AN No. 58482/2013 passed by the Customs, Excise And Service Tax Appellate Tribunal) COMMISSIONER CUSTOMS AND CENTRAL EXCISE, MEERUT II Petitioner(s) VERSUS M/S INDIAN WOOD PRODUCTS CO. LTD. Respondent(s) Date : 28-07-2017 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. Maninder Singh, ASG Ms. Binu Tamta, Adv.
Ms. Meenakshi Grover, Adv. Mr. B. Krishna Prasad, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Heard the learned counsel for the appellant and perused the relevant material.
We find no merit in this appeal. Admission refused. The civil appeal is, accordingly, dismissed.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)