Supreme Court - Daily Orders
Larsen And Toubro Ltd. vs Commissioner Of Central Excise, ... on 24 February, 2016
Bench: A.K. Sikri, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION(C) Nos. 1492-1493/2016
IN
CIVIL APPEAL Nos. 6930-6931/2005
LARSEN AND TOUBRO LTD. PETITIONER(S)
VERSUS
COMMISSIONER OF CENTRAL EXCISE, HYDERABAD RESPONDENT(S)
WITH
R.P.(C) No. 1491/2016 in C.A. No. 2121/2006
O R D E R
The instant review petitions are filed against the order dated 06.10.2015 whereby the aforementioned civil appeals were dismissed.
We have carefully gone through the review petitions and the connected papers. We find no error much less apparent in the order impugned. The review petitions are, accordingly, dismissed.
......................J. [A.K. SIKRI] ......................J. Signature Not Verified [ROHINTON FALI NARIMAN] Digitally signed by ASHWANI KUMAR Date: 2016.02.25 NEW DELHI;
14:26:25 IST Reason:
FEBRUARY 24, 2016.
CHAMBER MATTER SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 1492-1493/2016 In C.A. No. 6930-6931/2005 LARSEN AND TOUBRO LTD. Petitioner(s) VERSUS COMMISSIONER OF CENTRAL EXCISE, HYDERABAD Respondent(s) (with appln. (s) for oral hearing) WITH R.P.(C) No. 1491/2016 In C.A. No. 2121/2006 (With appln.(s) for oral hearing and ) Date : 24/02/2016 These petitions were circulated today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE R.K. AGRAWAL By Circulation UPON perusing papers the Court made the following O R D E R The Review Petitions are dismissed in terms of the signed order.
Interlocutory Application(s) pending, if any, shall stand disposed of accordingly.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
COURT MASTER COURT MASTER
(Signed order is placed on the file)