Supreme Court - Daily Orders
Commissioner Of Central Excise Customs ... vs M/S Singh Transporters on 8 August, 2017
Bench: Ranjan Gogoi, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). OF 2017
(Diary No.20808 of 2017)
COMMISSIONER OF CENTRAL EXCISE,
CUSTOMS & SERVICE TAX, RAIPUR ...APPELLANT(S)
VERSUS
M/S SINGH TRANSPORTERS ...RESPONDENT(S)
O R D E R
1. Delay condoned.
2. In view of the order dated 07.07.2017 passed in Civil Appeal Diary No.7460 of 2017 titled “Commissioner Of Central Excise & Service Tax, Raipur vs. M/s Singh Transporters', this appeal is also dismissed in the same terms.
....................,J.
(RANJAN GOGOI) ....................,J.
(NAVIN SINHA)
NEW DELHI
AUGUST 08, 2017
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2017.08.10
17:59:00 IST
Reason:
ITEM NO.19 COURT NO.4 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(S) OF 2017
Diary No(s). 20808/2017
(Arising out of impugned final judgment and order dated 29-07-2016 in FO No. 52745/2016, FO No. 52746/2016, FO No. 52747/2016, FO No. 52748/2016, FO No. 52749/2016 passed by the Custom Excise Service Tax Appellate Tribunal) COMMISSIONER OF CENTRAL EXCISE CUSTOMS AND SERVICE TAX, RAIPUR Appellant(s) VERSUS M/S SINGH TRANSPORTERS Respondent(s) (IA No.65410/2017-CONDONATION OF DELAY IN FILING and IA No.65411/2017-STAY APPLICATION) Date : 08-08-2017 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE NAVIN SINHA For Appellant(s) Mr. Ranjit Kumar, S.G. Mr. P.K. Mullick, Adv.
Mr. Deepak Prakash, 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.
The appeal(s) is dismissed in terms of the signed order.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)